Faisal vs Rasiya
2021 Latest Caselaw 15244 Ker

Mat.Appeal No.388/2021                            1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                               &
                          THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
              Tuesday, the 20th day of July 2021 / 29th Ashadha, 1943
                    IA.NO.1/2021 IN MAT.APPEAL NO. 388 OF 2021
                 OP 638/2019 OF FAMILY COURT, VADAKARA, KOZHIKODE
   PETITIONER/APPELLANT:

           FAISAL, S/O.IBRAHIM,AGED 45 YEARS, THORATHIL HOUSE, MANARA, MANIYUR
           POST, VATAKARA TALUK, KOZHIKODE DISTRICT, PIN - 673 523.

   RESPONDENT/RESPONDENT:

           RASIYA, D/O.KUNHAMMAD,AGED 36 YEARS,PUTHAN MARACHALIL HOUSE, MELADI
           POST, PAYYOLI, KOYILANDI TALUK, KOZHIKODE DISTRICT, PIN - 673 522.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay all the
   further proceedings in OP 638/2019 on the file of Family Court, Vatakara
   till the final disposal of above Mat.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.ZUBAIR PULIKKOOL, Advocate for the applicant, the court passed the
   following:
                                             ORDER

Execution of the impugned judgment and decree is stayed on condition of the appellant furnishing security to the satisfaction of the Family Court within a period of two months.

20.07.2021

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

DR. KAUSER EDAPPAGATH

JUDGE

20-07-2021 /True Copy/ Assistant Registrar