Shereena vs Ummer
2021 Latest Caselaw 17772 Ker

Citation : 2021 Latest Caselaw 17772 Ker
Judgement Date : 27 August, 2021

Kerala High Court

Shereena vs Ummer on 27 August, 2021

Mat.Appeal No.449/2021                           1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                               &
                          THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
              Friday, the 27th day of August 2021 / 5th Bhadra, 1943
                    IA.NO.1/2021 IN MAT.APPEAL NO. 449 OF 2021
                OP 420/2015 OF FAMILY COURT, OTTAPPALAM, PALAKKAD
   PETITIONER/APPELLANT:

           SHEREENA, AGED 34 YEARS, D/O. AKBAR, CHERUVASSERY PALLIYALIL HOUSE,
           NELLAYA P.O, OTTAPALAM TALUK, PALAKKAD DISTRICT - 679335.

   RESPONDENT/RESPONDENT:

           UMMER,AGED 50 YEARS, S/O. HYDROSE (LATE), PARANTHODAN HOUSE,
           PULAMANTHOLE P.O, PERINTHALMANNA TALUK, MALAPPURAM DISTRICT -
           679323.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of judgment in O.P.No. 420/2015 of Family Court,Ottapalam and direct that
   the order of attachment of the property of the respondent as per I.A No.
   722/2015 in O.P No.420/2015 of Family Court,Ottappalam to be
   continued,pending disposal of the appeal.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of SRI A.HAROON RASHEED, Advocate for the applicant, the court passed the
   following:

                                             ORDER

In the light of the order passed,until the disposal of this case,there shall be an interim order restraining the respondent from alienating,transferring or encumberring the property in the schedule until further orders and show cause why attachment shall not be made in this matter.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

DR. KAUSER EDAPPAGATH

JUDGE

27-08-2021 /True Copy/ Assistant Registrar