For Information Purpose Only vs Nazarudeen
2021 Latest Caselaw 11238 Ker

IA/1/2021 IN Mat.Appeal 265/2021                  1/1

      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                               Present:
                THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                                  &
                  THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

                        Wednesday,the 7th day of April 2021/17th Chaithra, 1943

         For     information                purpose only
                           IA/1/2021 IN Mat.Appeal/265/2021
Against OP No.621/2017 of the FAMILY COURT, MAVELIKKARA
PETITIONERS/APPELLANTS
1.NAZARUDEEN,
     S/O. PODIYAN RAWTHER, AGED 46, KAMARA VADAKKATHIL,
     KOMALLOOR MURI, CHUANAKKARA VILLAGE, KOMALLOOR P. O.,
     MAVELIKKARA TALUK, PIN - 690505.
2.SUBAIDA BEEVI,
     W/O. PODIYAN RAWTHER, AGED 69, KAMARA VADAKKATHIL,
     KOMALLOOR MURI, CHUANAKKARA VILLAGE, KOMALLOOR P. O.,
     MAVELIKKARA TALUK, PIN - 690505.
RESPONDENT/PETITIONER
      SUBAIDAMMAL S.,
      W/O. NAZARUDEEN, AGED 43, ELAMPADATHU KIZHAKKATHIL,
      PAZHAKULAM, PALLICKAL VILLAGE, PAZHAKULAM P. O., ADOOR
      TALUK, PIN - 691527.
    Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to stay the operation of Annexure A1 judgment of the Family Court,
Mavelikkara in O.P.No.621 of 2017 dated 11.12.2020 pending disposal of the above appeal.
    This application coming on for orders, upon perusing the application and the affidavit filed
in support thereof, and upon hearing the arguments of MR. K.R.SUNIL, Advocate for the
applicant, the court passed the following:
                                              ORDER

There shall be an interim order as prayed for. 07-04-2021 Sd/-

A.MUHAMED MUSTAQUE,JUDGE

Sd/-

KAUSER EDAPPAGATH,JUDGE

/true copy/ Sd/-

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