Shibin vs Smitha
2024 Latest Caselaw 31783 Ker

Kerala High Court

Shibin vs Smitha on 6 November, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

Mat.Appeal No.427/2024                               1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                         THE HONOURABLE MR.JUSTICE DEVAN RAMACHANDRAN
                                                 &
                          THE HONOURABLE MRS.JUSTICE M.B.SNEHALATHA

                 Wednesday, the 6th day of November 2024 / 15th Karthika, 1946
                          IA.NO.1/2024 IN MAT.APPEAL NO.427 OF 2024
                         OP(RM)175/2021 OF FAMILY COURT, THODUPUZHA.
   APPLICANTS / APPELLANTS:

       1. SHIBIN, AGED 45 YEARS, S/O.SREEDHARAN, MANATTUKUDY HOUSE, OONNUKAL
           KARA, KUTTAMANGALAM VILLAGE, KOTHAMANGALM TALUK, ERNAKULAM DISTRICT,
           PIN-686693.
       2. N.K.SREEDHARAN, AGED 79, MANATTUKUDY HOUSE, OONNUKAL KARA, KUTTAMANGALAM
           VILLAGE, KOTHAMANGALM TALUK, ERNAKULAM DISTRICT, PIN-686693.

   RESPONDENT-RESPONDENT:

           SMITHA, AGED 38, W/O.SHIBIN, MANATTUKUDY HOUSE, OONNUKAL KARA,
           KUTTAMANGALAM VILLAGE, KOTHAMANGALM TALUK, ERNAKULAM DISTRICT, NOW
           RESIDING AT KALLOOPPARAMBIL HOUSE, 200 ACRE, KARA, MANNAMKANDAM VILLAGE,
           IDUKKI, PIN-685561.


          Application praying that in the circumstances stated in the affidavit
   filed therewith the High Court be pleased to stay the operation of the judgment
   and decree passed by the Family Court, Thodupuzha in O.P 175/2021 till the
   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.P.CHANDY JOSEPH and C.K.VIDYASAGAR Advocates for the applicants, and of
   M/S. S.JIJI and M.M.BABY Advocates for the respondent, the Court passed the
   following:


                                            ORDER

The interim order granted on 24/07/2024 will continue to be force until further orders, but only if the condition attached to him has been complied with, within the time frame granted.

Both sides seek an opportunity to settle the issues between them through mediation. They offer that they be present before this Court at 10.15 a.m. on 28/11/2024.

Post on 28/11/2024, along with Mat.Appeal No.584/2024.

Sd/- DEVAN RAMACHANDRAN JUDGE

Sd/- M.B. SNEHALATHA JUDGE

06-11-2024 /True Copy/ Assistant Registrar