Vipin Vijayan vs Vimitha Velayudhan
2024 Latest Caselaw 14705 Ker

Kerala High Court

Vipin Vijayan vs Vimitha Velayudhan on 31 May, 2024

Author: V Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

Mat.Appeal No.114/2024                              1/1

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                         THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
                                                &
                               THE HONOURABLE MR. JUSTICE P.M.MANOJ
              Friday, the 31st day of May 2024 / 10th Jyaishta, 1946
                    IA.NO.1/2024 IN MAT.APPEAL NO. 114 OF 2024
                     OP 337/2023 OF FAMILY COURT, KASARAGOD.
   APPLICANT/APPELLANT:

           VIPIN VIJAYAN, AGED 35 YEARS, S/O.K.V.VIJAYAN, RESIDING AT GOVIKA
           VILLA, THIRUVAKOLI, BEKAL POST, HOSDURG TALUK, KASARAGOD DISTRICT -
           671318, THROUGH HIS POWER OF ATTORNEY HOLDER GEETHA VIJAYAN, AGED 54
           YEARS, W/O.K.V.VIJAYAN, RESIDING AT GOVIKA VILLA, ANGAKALARI,
           THIRUVAKOLI, PALLIKKARA -II, BEKAL POST, HOSDURG TALUK, KASARAGOD
           DISTRICT- 671318

   RESPONDENT/RESPONDENT:

           VIMITHA VELAYUDHAN, AGED 28 YEARS, D/O.VELAYUDHAN, RESIDING AT
           CHATHU HOUSE, ADKATHBAIL BEACH, KASARAGOD TALUK, KASARAGOD DISTRICT,
           PIN-671121


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the execution
   of the judgment dated 19/12/2023 in O.P.No.337/2023 on the files of the
   Learned Family Court, Kasaragod, pending disposal of the above appeal.


        This Application coming on for orders, upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of M/S.T.MADHU, C.R.SARADAMANI, RENJISH S.MENON, VRINDA T.S. and AISWARYA
   JAYAPAL, Advocates for the applicant, and of M/S.P.V.ANOOP, PHIJO PRADEESH
   PHILIP, ANJU R.S., K.C.MOHAMED RASHID, BIJITHA B.BOSE and ABIN BENNY
   Advocates for the respondent, the court passed the following:

                                               ORDER

Interim order is extended by two months.

Post on 31.07.2024.

Sd/- RAJA VIJAYARAGHAVAN V JUDGE

Sd/- P.M.MANOJ JUDGE

31-05-2024 /True Copy/ Assistant Registrar