J. Babu vs A. Bijithra
2024 Latest Caselaw 26047 Ker

Kerala High Court

J. Babu vs A. Bijithra on 30 September, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

Mat.Appeal No.311/2024                            1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                                               &
                          THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
             Monday, the 30th day of September 2024 / 8th Aswina, 1946
                    IA.NO.1/2024 IN MAT.APPEAL NO. 311 OF 2024
                 OP 2112/2016 OF FAMILY COURT, THIRUVANANTHAPURAM
   APPLICANT/APPELLANT:

           J. BABU, AGED 59 YEARS, S/O. JUSTIN, J.B. BHAVAN, KARIKKAM,
           DHANUVACHAPURAM POST, THIRUVANANTHAPURAM, PIN - 695503.

   RESPONDENT/RESPONDENT:

           A. BIJITHRA, AGED 28 YEARS, D/O. AJITHA D.S., JALAJA BHAVAN,
           ANCHUMARANGALA, VELLARADA POST, THIRUVANANTHAPURAM, PIN-695505

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay all further
   proceedings pursuant to the judgment dated 30/04/2022 in O.P.No.2112/2016
   of the Honourable Family Court, Thiruvananthapuram, in the interest of
   justice.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof,and this Court's order dated
   38.08.2024, and upon hearing the arguments of Sri. SEBASTIAN JOSEPH
   (KURISUMMOOTTIL), Advocate for the applicant, the court passed the
   following:
                                      ORDER

Post on 8/10/2024.

Interim order extended till then.

Sd/- DEVAN RAMACHANDRAN JUDGE

Sd/- M.B. SNEHALATHA JUDGE

30-09-2024 /True Copy/ Assistant Registrar