Rasheed vs Selma
2021 Latest Caselaw 13157 Ker

Mat.Appeal No.106/2021                          1/2

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                               &
                          THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
               WEDNESDAY, THE 23RD DAY OF JUNE 2021 / 2ND ASHADHA, 1943
                      IA.NO.1/2021 IN MAT.APPEAL NO. 106 OF 2021
                    OP 630/2013 OF FAMILY COURT, OTTAPPALAM, PALAKKAD
  APPELLANT:

      1. RASHEED,S/O [email protected] KUNHAPPA,AGED 39 YEARS,VIYANADAN
           HOUSE,PALLIKKUNNU P. O,KUMARAMPATHUR,MANNARKAD
           TALUK,PALAKKAD-670001
      2. MUHAMMED @ KUNHAPPA, AGED 65 YEARS,VIYANADAN HOUSE,PALLIKKUNNU P.
           O,KUMARAMPATHUR,MANNARKAD TALUK,PALAKKAD-670001.
      3. MARIYA,W/O [email protected],AGED 59 YEARS,VIYANADAN
           HOUSE,PALLIKKUNNU P. O,KUMARAMPATHUR,MANNARKAD
           TALUK,PALAKKAD-670001

  RESPONDENT:

      1. SELMA D/O.PATHUMMA, AGED 36 YEARS, C/O.HYDRU, MOORICHARAKKAL
           HOUSE, POMBRA P.O., MANNARKAD TALUK, PALAKKAD 678 595

          Application praying that in the circumstances stated in the
          affidavit filed therewith the High Court be pleased to stay all
          further proceedings for the execution of the decree and judgment
          dated          19-12-2018      in    O.P.    630/2013     of   Family
          Court,Ottapalam,pending disposal of this appeal.


          This Application coming on for orders upon perusing the
          application and the affidavit filed in support thereof, and upon
          hearing the arguments of SOORAJ T.ELENJICKAL, C.R.SYAMKUMAR,
          P.A.MOHAMMED SHAH, K.ARJUN VENUGOPAL, ASWIN KUMAR M J, P.A.HELAN,
          ARUN ROY, SHAHIR SHOWKATH ALI, MUHAMMED SUHAIR C.A., Advocates for
          the petitioners and of SMT.G.CHITRA Advocates for the respondent,
          the court passed the following:
 Mat.Appeal No.106/2021                        2/2




                                         ORDER

There will be an interim stay against operation of the judgment on condition of the petitioners/appellants furnishing security to the satisfaction of the Family court for the decree amount within two months from today.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

DR. KAUSER EDAPPAGATH

JUDGE

23-06-2021 /True Copy/ Assistant Registrar