JOSE PAUL KACHAPPILLY Vs. REENA JOSE

JUDGEMENT

(1.) O.P.(FC) No. 282 of 2015 is filed by the respondent against the order passed by the Family Court, Ernakulam in I.A. No. 1493 of 2014 in I.A. No. 1069 of 2014 in O.P. No. 301 of 2014 dated 01.04.2015. By the said order, the Family Court refused to vacate the order freezing the Accounts maintained by the respondent with Additional respondents 2 to 10 and thereby the ad -interim order dated 30.04.2014 of freezing the account was made absolute.

(2.) O.P.(FC) No. 288 of 2015 is filed by the respondent against the order passed by the Family Court in I.A. No. 496 of 2014 in O.P. No. 301 of 2014 dated 09.02.2015, whereby the Family Court has made absolute, the attachment over plaint 'A', 'B', 'C' and 'D' schedule properties. It is also observed that the attachment of 'A' to 'D' schedule properties is made for an amount of Rs. 1 Crore. These attachments were sought for to secure a probable decree of the Family Court for an amount of Rs. 4 Crores claimed by the respondent in the Original Petition.

(3.) Since the Original Petitions are filed against the interlocutory orders passed in the very same Original Petition before the Family Court and the subject matter of the Original Petitions are intrinsically connected, they are disposed of together by this common judgment.