A.Hakeem Shah vs Op (Fc).No.174 Of 2019
2021 Latest Caselaw 6254 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                            &

            THE HONOURABLE MR.JUSTICE C.S.DIAS

  MONDAY, THE 22ND DAY OF FEBRUARY 2021 / 3RD PHALGUNA,
                           1942

                  OP (FC).No.174 OF 2019

  AGAINST THE ORDER/JUDGMENT IN OP 1566/2018 OF FAMILY
                    COURT,TRIVANDRUM


PETITIONERS:

     1     A.HAKEEM SHAH, AGED 60 YEARS, S/O.AHAMED KHAN,
           UDAYA BUILDING, TC.3/556, VIZHINJAM.P.O,
           THIRUVANANTHAPURAM, PIN-695 521.

     2     MANAGING DIRECTOR, M/S.INDLOR HOME STAY AND
           RESORTS PRIVATE LIMITED, TC.3/556,
           VIZHINJAM.P.O, THIRUVANANTHAPURAM, PIN-695
           521.

     3     STIG STEFAN ASBERG, AGED 64 YEARS, S/O.STIG
           ERIC GHOSTA ASBERG, TC.67/1008(2), RIVER SIDE
           VILLA VELLAR VATTAPPARA ROAD, VAZHAMUTTOM,
           THIRUVALLAM VILLAGE, PACHALLOOR.P.O,
           THIRUVANANTHAPURAM-695 527.

     4     GERD ANNE MARIE BODERG, AGED 70 YEARS, STIG
           STEPHAN ASBERG, TC 67/1008(2), RIVER SIDE
           VILLA, VELLAR VATTAPPARA ROD, VAZHAMUTTOM,
           THIRUVALLAM VILLAGE, PACHALLOOR.P.O,
           THIRUVANANTHAPURAM-695 527.

           BY ADV. SMT.C.G.PREETHA

RESPONDENTS:
 OP (FC).No.174 OF 2019

                         ..2..


     1     SUMITHA, AGED 35 YEARS, D/O.SURENDRAN,
           PAZHAYATTINKUZHI VEEDU, EDAPPAZHINJI,
           SASTHAMANGALAM.P.O, THIRUVANANTHAPURAM, PIN-
           695 010.

     2     SHIBU, AGED 45 YEARS, S/O.RAVEENDRAN.S,
           VELLATTU PANAYIL VEEDU, VELLAR, KOVALAM.P.O,
           VENGANOOR VILLAGE, THIRUVANANTHAPURAM-695
           527.

     3     S.RAVEENDRAN, AGED 67 YEARS, S/O.SRINIVASAN
           VELLATTU PANAYIL VEEDU, VELLAR, KOVALAM.P.O,
           VENGANOOR VILLAGE, THIRUVANANTHAPURAM-695
           527.

     4     M.SAROJAM, AGED 58 YEARS,
           W/O.RAVEENDRAN.S.VELLATTU PANAYIL VEEDU,
           KOVALAM.P.O, VENGANOOR VILLAGE,
           THIRUVANANTHAPURAM-695 527.


     THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
22-02-2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 OP (FC).No.174 OF 2019

                           ..3..




                         JUDGMENT

Dated this the 22nd day of February 2021 A.Muhamed Mustaque, J

This original petition was filed challenging

Ext.P5 order refusing to lift the attachment and

making the attachment as absolute. The original petition is not maintainable against such an order.

It is an appealable order. Accordingly, the original

petition is dismissed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

C.S.DIAS

JUDGE

PR OP (FC).No.174 OF 2019

..4..

APPENDIX PETITIONERS EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE PLAINT DATED 4/7/2018 IN OP NO.1566/2018 ON THE FILE OF FAMILY COURT, THIRUVANANTHAPURAM

EXHIBIT P2 A TRUE COPY OF IA.NO.2183 IN OP.NO.1566/2018 ON THE FILE OF FAMILY COURT, THIRUVANANTHAPURAM

EXHIBIT P3 A TRUE COPY OF THE SALE DEED NO.740/2018 OF THIRUVALLOM SUB REGISTRY

EXHIBIT P4 A TRUE COPY OF IA NO.3088/2018 IN OP NO.1566/2018 ON THE FILES OF THE FAMILY COURT, THIRUVANANTHAPURAM

EXHIBIT P5 A TRUE COPY OF THE ORDER DATED 21/01/2019 IN I.A.NO.3088/2018 IN OP NO.1566/2018 ON THE FILE OF FAMILY COURT, THIRUVANANTHAPURAM.