Kerala High Court
Jayson Abraham vs Aneena Elizabeth Varghese on 8 April, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
Friday, the 8th day of April 2022 / 18th Chaithra, 1944
CRL.M.APPL.NO.1/2022 IN RPFC NO. 124 OF 2022
MC 117/2016 OF FAMILY COURT, KOTTAYAM AT ETTUMANOOR
PETITIONER/PETITIONER:
JAYSON ABRAHAM, AGED 34 YEARS, S/O. ABRAHAM G, JOSH BHAVAN,
THAZHAKKARA P.O.,, MAVELIKKARA, ALAPPUZHA DISTRICT, PIN- 690102.
REPRESENTED BY HIS POWER OF ATTORNEY HOLDER MARIYAMMA ABRAHAM, AGED
61, W/O. ABRAHAM G,, JOSH BHAVAN, THAZHAKKARA P.O., MAVELIKKARA,
ALAPPUZHA DISTRICT, PIN - 690102
RESPONDENT/RESPONDENT:
ANEENA ELIZABETH VARGHESE, AGED 25 YEARS, D/O. BIJU KANJIRAKATTU
VARGHESE, KANJIRAKATTU HOUSE, KARAPUZHA P.O., THIRUVATHUCKAL,
KOTTAYAM, PIN - 686003
Application praying that in the circumstances stated therein, the
High Court be pleased to stay the order dated 11.11.2021 of the Family
Court, Kottayam at Ettumanoor in M.C.No. 117/2016, pending final disposal
of the above Revision Petition.
This Application coming on for admission, upon perusing the
application, and upon hearing the arguments of M/S. SIBY CHENAPPADY,
ANEESH JAMES, ANU GEORGE, Advocates for the petitioner, the Court passed
the following:
[P.T.O.]
ZIYAD RAHMAN A.A., J.
---------------------------------------------
Crl.M.Appln.No.1 of 2022
&
R.P.(FC).No.124 of 2022
--------------------------------------
Dated this the 8th day of April, 2022
ORDER
Admit.
Issue notice to the respondent. Crl.M.Appln.No.1 of 2022 There shall be an interim order of stay against execution of the order impugned, on condition that the petitioner shall continue to pay monthly maintenance at the rate of Rs.3,000/- (Rupees three thousand only). This interim stay shall be in force for a period of two months.
Post along with MAT.Appeal.No.8 of 2020 and connected cases.
Sd/-
ZIYAD RAHMAN A.A. JUDGE DG/8.4.22 08-04-2022 /True Copy/ Assistant Registrar