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Anupama V.P vs Latheeshkumar
2024 Latest Caselaw 33692 Ker

Citation : 2024 Latest Caselaw 33692 Ker
Judgement Date : 21 November, 2024

Kerala High Court

Anupama V.P vs Latheeshkumar on 21 November, 2024

Author: K. Babu

Bench: K. Babu

RPFC No.265/2024                              1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                         THE HONOURABLE MR.JUSTICE K. BABU
           Thursday, the 21st day of November 2024 / 30th Karthika, 1946
                   CRL.M.APPL.NO.1/2024 IN RPFC NO. 265 OF 2024
                        MC 213/2022 OF FAMILY COURT, KANNUR
   APPLICANTS/REVISION PETITIONERS:

      1. ANUPAMA V.P., D/O. P.K. RAMACHANDRAN NAMBIAR, AGED 35 YEARS,
         VANNADIL PUTHIYA VEEDU, PUTHIYANKAVU, P.O.KANDOTH, KANNUR DISTRICT -
         670307.
      2. RISHAB, AGED 8 YEARS, S/O.ANUPAMA V.P., VANNADIL PUTHIYA VEEDU,
         PUTHIYANKAVU, P.O.KANDOTH, KANNUR DISTRICT , PIN - 670307 (MINOR
         REPRESENTED BY HIS GUARDIAN AND MOTHER ANUPAMA V.P., 1ST REVISION
         PETITONER).

   RESPONDENT/RESPONDENT:

          LATHEESHKUMAR, S/O. CHANDRAMATHI, AGED 42 YEARS, ATTACHERY HOUSE,
          KUNIYAN, P.O. KARIVALLUR, KANNUR DISTRICT - 670521.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to issue an interim
   order of stay of the findings of the Family Court in points No. 4 and 5
   and the direction that the wife is not entitled to get maintenance from
   the husband in the impugned judgment dated 25.03.2024 in MC No.213 of 2022
   of the Family Court, Kannur, pending disposal of the R.P.(F.C).
        This Application coming on for orders on 21.11.2024 upon perusing
   the application and the affidavit filed in support thereof, and this
   Court's order dated 10.09.2024 therein and upon hearing the arguments of
   M/S.O.V.MANIPRASAD, JOSE ANTONY, HARIKRISHNAN P., Advocates for the
   petitioners and of Sri.ARAVIND S.S, Advocate for the respondent, the court
   passed the following:

                                         ORDER

Interim order shall stand extended by two months.

Sd/-

K.BABU, JUDGE

21-11-2024 /True Copy/ Assistant Registrar

 
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