Tuesday vs Mohammed Shameej N.P
2021 Latest Caselaw 12154 Ker

IA/2/2020 IN Mat.Appeal 834/2020                    1/2



                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                 Present:
                             THE HONOURABLE MR.JUSTICE V.G.ARUN
                                                   &
               THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

                          Tuesday,the 20th day of April 2021/30th Chaithra, 1943
            For information          purpose only
                    IA/2/2020 IN Mat.Appeal 834/2020
Against OP No.213/2017 of the FAMILY COURT, MALAPPURAM
PETITIONERS/APPELLANTS
1.MOHAMMED SHAMEEJ N.P,,AGED 33 YEARS
    S/O.ABDUL MUBARAK, NEDUMPARAMBAN HOUSE, VALAMBUR VILLAGE,
    PATTIKKAD (VIA) , PERINTHALMANNA TALUK, MALAPPURAM DISTRICT
2.NOORJAHAN,AGED 51 YEARS
    W/O.ABDUL MUBARAK, NEDUMPARAMBAN HOUSE, VALAMBUR VILLAGE,
    PATTIKKAD (VIA), PERINTHALMANNA TALUK, MALAPPURAM DISTRICT
RESPONDENTS/RESPONDENTS
1.NABEELA KHATHOON N.K,AGED 27 YEARS
    D/O.VEERAN ANSARI, ATTUKANDATHIL HOUSE ,OLAPPARA,
    KALLAMKODE, VELLIYANCHERI P.O., MELATTUR (VIA),EDAPPATTA
    VILLAGE, PERINTHALAMANNA TALUK, MALAPPURAM DISTRICT,PIN-679
    326
2.MUHAMMED ANSIL RAHMAN,AGED 8 YEARS
    (MINOR), REPRESENTED BY MOTHER NABEELA
    KATHOON.N.K.,ATTUKANDATHIL HOUSE ,OLAPPARA, KALLAMKODE,
    VELLIYANCHERI P.O., MELATTUR (VIA),EDAPPATTA VILLAGE,
    PERINTHALAMANNA TALUK, MALAPPURAM DISTRICT,PIN-679 326

  Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to stay the operation of the judgment in OP No. 213/2017 on the files of
Family Court Malappuram,pending final disposal of the Matriomonial Appeal in the interest of
justice.


  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 P.SAMSUDIN, M.ANUROOP,
Advocates for the applicant and of MR C.DINESH, Advocate for the respondents, the court
passed the following
 IA/2/2020 IN Mat.Appeal 834/2020               2/2




                                          ORDER

There will be an interim stay of further proceedings based on the order in O.P. No. 213/17 of the Family Court, Malappuram on condition of the petitioner remitting 50% of the amount For information purpose only mentioned in condition No. 3 of the impugned order, within one month.

20-04-2021 Sd/-

V.G.ARUN,JUDGE

Sd/-

MURALI PURUSHOTHAMAN,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR