Kerala High Court
Roopa Ros A vs Jacob Jos Koikkara on 31 May, 2022
Author: C.S.Dias
Bench: C.S.Dias
Tr.P(C) No.302/2022 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
Tuesday, the 31st day of May 2022 / 10th Jyaishta, 1944
IA.NO.1/2022 IN TR.P(C) NO. 302 OF 2022
OP.NO.259/2022 OF FAMILY COURT, MUVATTUPUZHA
PETITIONER/PETITIONER:
ROOPA ROS A.,
AGED 31 YEARS, W/O.JACOB JOS KOIKKARA,
D/O.ACHANKUNJU, NOW RESIDING AT 34-1715A,
KADUMTHOTTU HOUSE, KANNANTHODATH LANE, EDAPPALLY P.O.,
ERNAKULAM, PIN-682 024.
RESPONDENT/RESPONDENT:
JACOB JOS KOIKKARA
AGED 33 YEARS, S/O.JOSE MOAN ANTONY,
RESIDING AT KOIKKARA HOUSE, KIZHAKKAMBALAM P.O.,
ERNAKULAM, PIN-683 562, NOW RESIDING AT UNITED STATES OF AMERICA,
11E BELL ROAD, APT 121, PHOENIX, ARIZONA, U.S.A.-85022,
REPRESENTED BY HIS POWER OF ATTORNEY HOLDER (FATHER)
JOSE MOAN ANTONY, AGED 68 YEARS, S/O.LATE K.J.ANTONY,
RESIDING AT KOIKKARA HOUSE, KIZHAKKAMBALAM P.O.,
ERNAKULAM, PIN-683 562.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay all further
proceedings in OP.No.259 of 2022 on the file of the Family Court,
Muvattupuzha, pending disposal of the above Transfer Petition (Civil).
Tr.P(C) No.302/2022 2/2
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.ABU MATHEW and AJU MATHEW, Advocates for the petitioner, the court
passed the following:
ORDER
On a consideration of the averments in the affidavit in support of the application, I am inclined to grant an interim order. Hence, I stay all further proceedings in OP.No.259/2022 of the Family Court, Muvattupuzha for a period of two months.
Sd/- C.S.DIAS, JUDGE 31-05-2022 /True Copy/ Assistant Registrar