Pratheeksha vs Arathy A. Kumar
2024 Latest Caselaw 30817 Ker

Kerala High Court

Pratheeksha vs Arathy A. Kumar on 30 October, 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
        Wednesday, the 30th day of October 2024 / 8th Karthika, 1946
                 IA.NO.1/2024 IN MAT.APPEAL NO. 972 OF 2024
            OP 1042/2020 OF FAMILY COURT, MAVELIKKARA, ALAPPUZHA
APPLICANT/APPELLANT:

     PRATHEEKSHA, AGED 46, W/O. DEEPAK THULASIDAS, PRATHEEKSHA HOUSE,
     CHIRAKKADAVAM, KAYAMKULAM, ALAPPUZHA, PIN - 690502

RESPONDENTS/RESPONDENTS:

  1. ARATHY A.KUMAR, AGED 40 YEARS, D/O. ASOK KUMAR, PUTHEN VEEDU,
     CHERAVALLY, KAYAMKULAM, ALAPPUZHA., PIN - 690502
  2. ANJU S.KUMAR, AGED 40 YEARS, S/O. VALSALA, PRATHEEKSHA HOUSE,
     CHIRAKKADAVAM, KAYAMKULAM, ALAPPUZHA, PIN - 690502
  3. VALSALA, AGED 70 YEARS, W/O. SUDHAKARA PANICKER, PRATHEEKSHA HOUSE,
     CHIRAKKADAVAM, KAYAMKULAM, ALAPPUZHA, PIN - 690502


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the operation
of judgment dated 16/03/2024 in OP 1042/2020 on the file of the Family
Court, Mavelikara, 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. Advs M.R.VENUGOPAL, DHANYA P.ASHOKAN (SR.), S. MUHAMMAD ALIKHAN
and ANJANA S. RAJ, Advocates for the applicant, the court passed the
following:


                                                                       p.t.o
            DEVAN RAMACHANDRAN
                    &
          M.B. SNEHALATHA, JJ.
       ============================
         Mat.Appeal No.972/2024
       ==========================
Dated this the 30th day of October, 2024

                        ORDER

Devan Ramachandran, J.

The appellant will take out notice

before admission by Speed Post to

respondents, returnable within ten days.

Post on 02.12.2024.

The execution of the decree against

the appellant will stand stayed on

condition that she furnishes security to

the satisfaction of the Family Court,

Mavelikkara, for the entire decree debt

along with interest within a period of one

month. If any property of the appellant has

been attached and it is without any other

encumbrance, the same can also be offered.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Sd/-

M.B.SNEHALATHA

akv JUDGE

30-10-2024 /True Copy/ Assistant Registrar