Farook, Represented By Power Of ... vs Haseena A.V

Mat.Appeal No.322/2022                          1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                             THE HONOURABLE MR.JUSTICE C.S.DIAS
                                             &
                         THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
              Friday, the 29th day of April 2022 / 9th Vaisakha, 1944
                    IA.NO.1/2022 IN MAT.APPEAL NO. 322 OF 2022
                  OP 674/2020 OF FAMILY COURT, TIRUR, MALAPPURAM
   PETITIONER/APPELLANT:

           FAROOK,AGED 37 YEARS S/O. KUNHALI, VELLUVAPARAMBIL HOUSE, KOLOLAMBA
           AMSOM DESOM, KOLOLAMBA POST, EDAPPAL, PONNANI TALUK, MALAPPURAM
           DISTRICT, PIN - 679576, REPRESENTED BY POWER OF ATTORNEY HOLDER
           SABIRA P, AGED 36 YEARS, W/O. FAISAL, VELLUVAPARAMBIL HOUSE,
           KOLOLAMBA POST, EDAPPAL, PONNANI TALUK, MALAPPURAM DISTRICT, PIN -
           679 576.

   RESPONDENT/PETITIONER:

           HASEENA A.V, AGED 29 YEARS D/O. MOHAMMED HAJI, AZHAKATH VALAPPIL
           HOUSE, KALACHAL, ALAMCODE AMSOM DESOM, ALAMCODE POST, PONNANI TALUK,
           MALAPPURAM DISTRICT, PIN - 679585.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   and execution of the impugned order dated 25.03.2022 in OP No. 674/2020 on
   the file of the Family Court, Tirur, pending disposal of the above
   Matrimonial Appeal.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of SANTHEEP ANKARATH, J.RAMKUMAR, Advocates for the applicant, the court
   passed the following:

                                           ORDER

On a consideration of the averments in the affidavit filed in support of the application and perusing the impugned judgment, we are of the view that the impugned judgment has to be stayed. Hence, we stay the operation of the judgment in OP 674/2020 on the file of the Family Court, Tirur, for a period of three months.

Sd/- C.S.DIAS JUDGE Sd/- C. JAYACHANDRAN JUDGE 29-04-2022 /True Copy/ Assistant Registrar