Parvathy P vs Rajesh
2024 Latest Caselaw 32579 Ker

Kerala High Court

Parvathy P vs Rajesh on 11 November, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                                     &
                THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
         Monday, the 11th day of November 2024 / 20th Karthika, 1946
                  IA.NO.1/2024 IN MAT.APPEAL NO. 978 OF 2024
          OP(HMA) 1504/2022 OF FAMILY COURT, MAVELIKKARA, ALAPPUZHA
APPLICANT/APPELLANT:

     PARVATHY P, AGED 37 YEARS, W/O. RAJESH, POKKATT HOUSE, MALAMELKODU
     MURI, CHEPPADU VILLAGE, ALAPPUZHA ., PIN - 690507

RESPONDENT/RESPONDENT:

     RAJESH, AGED 44 YEARS, S/O. SASIDHARAKURUP, 'NIKUNJAM', VETTUVENI
     MURI, HARIPAD, ALAPPUZHA ., PIN - 690514

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay all further
proceedings in the operation of the judgment dated 31/07/2024 in OP(HMA)
No.1504/2022, on the file of Family Court, Mavelikkara, 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. GISA SUSAN THOMAS, G.ASHWINI, AND A.R.DIVYA, Advocates for the
applicant, the court passed the following:



                                                                       P.T.O
                      DEVAN RAMACHANDRAN & M.B.SNEHALATHA, JJ.
                  ---------------------------------------------------------------
                                  Mat.Appeal No.978 of 2024
                  ---------------------------------------------------------------
                         Dated this the 11th day of November, 2024

                                              ORDER

Devan Ramachandran, J.

The appellant will take out notice before admission to the

respondent by Speed Post.

List on 25.11.2024.

The impugned judgment will stand stayed until the next posting

date and the parties will be governed by the status available as at

11 a.m today.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Sd/-

M.B.SNEHALATHA JUDGE

sp/25/11/2024

11-11-2024 /True Copy/ Assistant Registrar