Shihab vs Jaseela
2021 Latest Caselaw 15361 Ker

Mat.Appeal No.393/2021                          1/2

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                               &
                          THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
                 Thursday, the 22nd day of July 2021 / 31st Ashadha, 1943
                        IA.NO.1/2021 IN MAT.APPEAL NO. 393 OF 2021
                           OP 891/2017 OF FAMILY COURT,THRISSUR

   PETITIONERS/APPELLANTS

   1. SHIHAB, AGED 35 YEARS, S/O.KURIKKALAKATH MOOKKILA PEEDIKAYIL KUNJI
   MUHAMMED, AKALAD PUMAYUR DESOM, AKALAD.P.O.,VADAKKEKKAD VILLAGE, CHAVAKKAD
   TALUK, THRISSUR DISTRICT - 680 518.




   2. ASMABI, AGED 64 YEARS, W/O.KUNJI MUHAMMED, AKALAD PUMAYUR DESOM,
   AKALAD.P.O., VADAKKEKKAD VILLAGE, CHAVAKKAD TALUK, THRISSUR DISTRICT- 680 518.

   3.SHAMEENA, AGED 40 YEARS, D/O.KUNJI MUHAMMED, AKALAD PUMAYUR DESOM,
   AKALAD.P.O., VADAKKEKKAD VILLAGE, CHAVAKKAD TALUK, THRISSUR DISTRICT- 680
   518.

   4. GAFOOR, AGED 50 YEARS, H/O.SHAMEENA, AKALAD PUMAYUR DESOM, AKALAD.P.O.,
   VADAKKEKKAD VILLAGE, CHAVAKKAD TALUK, THRISSUR DISTRICT- 680 518.

   RESPONDENTS/RESPONDENTS:

   1. JASEELA, AGED 30 YEARS, D/O.ABOOBACKER, VANNERI NAMBRANATHEYIL HOUSE,
   PERUMPADAPPU VILLAGE, DESOM & P.O., PONNARI TALUK, MALAPPURAM DISTRICT -
   679580.

   2. SHAJEEB, AGED 40 YEARS, S/O.KURIKKALAKATH MOOKKILPEEDIKAYIL KUNJI MUHAMED,
   AKALAD.P.O., VADAKKEKKAD VILLAGE, CHAVAKKAD TALUK, THRISSUR DISTRICT - 680
   518.



        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   and implementation of the judgment and decree dated 19.12.2019 in
   O.P.No.891/2017 on the files of the Family Court, Thrissur and all further
   proceedings thereto, pending disposal of the above 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.SUMODH MADHAVAN NAIR, Advocate for the applicants, the court passed
   the following:
 Mat.Appeal No.393/2021                           2/2




                                            ORDER

There shall be an interim order staying the execution of the decree and judgment for a period of two months.

Post the Mat.Appeal after two months.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

DR. KAUSER EDAPPAGATH

JUDGE

22-07-2021 /True Copy/ Assistant Registrar