Sajana M. Salim vs Naveen Najeeb
2021 Latest Caselaw 16000 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                &
        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
   MONDAY, THE 2ND DAY OF AUGUST 2021 / 11TH SRAVANA, 1943
                   OP (FC) NO. 256 OF 2020
    AGAINST THE ORDER/JUDGMENT IN OP 1059/2020 OF FAMILY
                  COURT,ERNAKULAM, ERNAKULAM
PETITIONER/S:

          SAJANA M. SALIM, AGED 29 YEARS,
          D/O.M.SALIM, RESIDING AT NEST, 9 KAPRASSERY,
          NEDUMBASSERY P.O., CHENGAMANADU VILLAGE, ALUVA
          TALUK, ERNAKULAM DISTRICT - 683 585.
          BY ADVS.
          AJEESH S.BRITE
          SRI.A.SHAJEEL
          SHRI.ABHILASH AUGUSTINE M.
          STEPHY JOSEPH


RESPONDENT/S:

    1     NAVEEN NAJEEB, AGED 36 YEARS, S/O.NAJEEB M.S.,
          RESIDING AT PAURNAMI, SANKAR NAGAR, CHINNAKKADA
          P.O., KOLLAM EAST VILLAGE,
          KOLLAM DISTRICT - 691 001.
    2     NAJEEB M.S. AGED 65 YEARS, S/O.M.M.NOOH, PAURNAMI,
          SANKAR NAGAR, CHINNAKKADA P.O., KOLLAM EAST
          VILLAGE, KOLLAM DISTRICT - 691001.
    3     NADEERA BEEGUM, AGED 64 YEARS, W/O.NAJEEB M.S.,
          RESIDING AT PAURNAMI, SANKAR NAGAR, CHINNAKKADA
          P.O., KOLLAM EAST VILLAGE, KOLLAM DISTRICT - 691
          001.
          BY ADVS.
          SRI.M.T.SURESHKUMAR
          SRI.R.RENJITH
THIS OP (FAMILY   COURT) HAVING COME UP FOR ADMISSION ON
02.08.2021, THE   COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 OP (FC) NO.256/2020                  2

                               JUDGMENT

A.Muhamed Mustaque, J.

The impugned order reads thus:

"Heard the petition and perused the pleadings. Issue notice to R1 directing him to furnish security for Rs.12,52,72,450/- or to show cause why he shall not be directed to furnish security.

In the meanwhile, issue conditional attachment over the undivided half right of the first respondent over petition schedule item No.4. For return of notice to 05.09.2020."

We do not know why this original petition has been

filed challenging the above order. The Family Court can

pass appropriate orders at later stage of the hearing,

after hearing both sides. Taking note of the fact that

this order was passed on 29.06.2020, we direct the Family Court to pass appropriate orders at the earliest

on the application for attachment before judgment filed

by the petitioner after hearing the respondents as

expeditiously as possible.

The original petition is disposed of as above.

Sd/-A.MUHAMED MUSTAQUE, JUDGE

Sd/-DR. KAUSER EDAPPAGATH, JUDGE ln

APPENDIX OF OP (FC) 256/2020

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE ORIGINAL PETITION NO.1059/2020 BEFORE THE HON'BLE FAMILY COURT AT ERNAKULAM.

EXHIBIT P2 TRUE COPY OF THE I.A.NO.1942/2020 BEFORE THE HON'BLE FAMILY COURT AT ERNAKULAM SEEKING ATTACHMENT OF 4 ITEM OF PROPERTY. EXHIBIT P3 TRUE COPY OF THE ORDER OF THE LEARNED JUDGE OF FAMILY COURT AT ERNAKULAM DATED 29/06/2020.

/true copy/