Smitha Mary John vs Subin Varghese Thomas
2024 Latest Caselaw 32166 Ker

Kerala High Court

Smitha Mary John vs Subin Varghese Thomas on 7 November, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

Mat.Appeal No.642/2024                            1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                                               &
                          THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
           Thursday, the 7th day of November 2024 / 16th Karthika, 1946
                    IA.NO.1/2024 IN MAT.APPEAL NO. 642 OF 2024
                 OP 1611/2017 OF FAMILY COURT,THIRUVANANTHAPURAM.
   APPLICANT/APPELLANT:

           SMITHA MARY JOHN, AGED 42 YEARS, D/O. T.P JOHN, RESIDING AT T.C.
           5/1198- THOPPIL VEEDU, SHA LANE, PEROORKADA P.O, THIRUVANANTHAPURAM
           - 695 005, REPRESENTED BY HER POWER OF ATTORNEY HOLDER, T.P JOHN,
           AGED 72 YEARS, S/O. LATE P.J PHILIPOSE RESIDING AT T.C. 5/1198-
           THOPPIL VEEDU, SHA LANE, PEROORKADA P.O, THIRUVANANTHAPURAM-695005.

   RESPONDENT/RESPONDENT:

           SUBIN VARGHESE THOMAS, AGED 43 YEARS, S/O. M.V THOMAS, MANALEL (H),
           RESIDING AT T C 11/1042, KUNNIL LANE, PAROTTUKONAM, NALANCHIRA P.O,
           THIRUVANATHAPURAM- 695015.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to pass an order
   staying the operation of the judgment and decree dated 07/02/2024 in
   O.P.1611/2017 on the file of the Honourable Family Court, Trivandrum till
   the disposal of the above appeal, in the interest of justice.


        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.N.U.HARIKRISHNA and MITHUN BABY JOHN Advocates for the applicant,
   and of M/S.M.SANTHY and M.RAJENDRAN NAIR Advocates for the respondent the
   court passed the following:

                                             ORDER

Both sides seek time.

List on 28.11.2024.

Interim order will continue till then.

Sd/- DEVAN RAMACHANDRAN JUDGE

Sd/- M.B. SNEHALATHA JUDGE

07-11-2024 /True Copy/ Assistant Registrar