Citation : 2024 Latest Caselaw 30844 Ker
Judgement Date : 30 October, 2024
Mat.Appeal No.578/2024 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 30th day of October 2024 / 8th Karthika, 1946
IA.NO.1/2024 IN MAT.APPEAL NO.578 OF 2024
OP(DIV)561/2019 OF FAMILY COURT, MAVELIKKARA.
APPLICANT/APPELLANT:
JESSY PRINCE, AGED 44 YEARS, W/O.PRINCE, PUTHENVEETTIL,
ELIPPAKULAM.P.O., PALLICKAL, KATTANAM VILLAGE, ALAPPUZHA DISTRICT.
RESPONDENT/RESPONDENT:
PRINCE, AGED 55 YEARS, S/O.THANKACHAN, PRINCE VILLA, KUDASSANADU
P.O, PALAMEL VILLAGE, MAVELIKKARA TALUK, ALAPPUZHA DISTRICT.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the execution
of the judgment dated 20.3.2024 in O.P.(Div) No.561/2019 on the file of
the Honourable Family Court, Mavelikkara, in the above appeal in the
interst of justice.
This Application again coming on for orders, upon perusing the
application and the affidavit filed in support thereof and this Court's
order dated 1/10/2024, and upon hearing the arguments of M/s. T.K.BIJU,
ANNIE M.ABRAHAM and KURIEN BIJU Advocates for the applicant, and of M/S.
K.SASIKUMAR, S.ARAVIND, P.S.RAGHUKUMAR, ANITHA CHANDRAN and SURESH BABU
C.S. Advocates for the respondent, the Court passed the following:
ORDER
Both sides seek time.
List on 06.11.2024.
Interim order will continue till then.
Sd/- DEVAN RAMACHANDRAN JUDGE
Sd/- M.B. SNEHALATHA JUDGE
30-10-2024 /True Copy/ Assistant Registrar
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