Sreevidhya T.K vs Amrutha M. Nair
2024 Latest Caselaw 30861 Ker

Kerala High Court

Sreevidhya T.K vs Amrutha M. Nair on 30 October, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

Mat.Appeal No.639/2023                            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.1/2023 IN MAT.APPEAL NO. 639 OF 2023

                           OP 256/2019 OF FAMILY COURT, PALAKKAD.

   APPELLANT(S)/RESPONDENTS:

       1. SREEVIDHYA T.K., NOW AGED 47 YEARS, D/O. PREMANANDAN, THIRUVATHIRA
          NIVAS, CHALIN, NEAR KALATHILKAVU, AZHIKODE P.O., KANNUR, PIN-670565.
       2. MAYOORA, NOW AGED 16 YEARS(MINOR), D/O.T.K.SREEVIDHYA, REPRESENTED
          BY MOTHER 1ST APPELLANT HEREIN T.K.SREEVIDHYA, THIRUVATHIRA NIVAS,
          CHALIN, NEAR KALATHINKAVU, AZHIKODE.P.O., KANNUR DISTRICT-670565.

   RESPONDENT/PETITIONER:

           AMRUTHA M.NAIR, NOW AGED 28 YEARS, D/O.C.S.MURALEEDHARAN, VASANTHAM
           COTTAGE, FLAT NO. 4, AKATHETHARA.P.O., PALAKKAD DISTRICT-678008.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of the judgment in O.P.No.256 of 2019 on the file of the Family Court,
   Palakkad, pending disposal of the above appeal.


        This Application again coming on for orders, upon perusing the
   application and the affidavit filed in support thereof and this court's
   order dated 30/8/2024 and upon hearing the arguments of M/S.T.RAMPRASAD
   UNNI, ASWINI SANKAR.R.S., K.RAMAKUMAR(SR.), S.M.PRASANTH and T.H.ARAVIND
   Advocates for the applicants, and of M/S.SARATH.M.S. and B.PREMNATH
   Advocates for the respondent, the Court passed the following:


                                             ORDER

Interim order will continue until further orders.

Post on 20.11.2024 along with Mat.Appeal No.618/2023.

Sd/- DEVAN RAMACHANDRAN JUDGE

Sd/- M.B. SNEHALATHA JUDGE

30-10-2024 /True Copy/ Assistant Registrar