Rahim vs Ayisha Rahim
2021 Latest Caselaw 13311 Ker

Mat.Appeal No.334/2021                          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 24TH DAY OF JUNE 2021 / 3RD ASHADHA, 1943
                      IA.NO.1/2021 IN MAT.APPEAL NO. 334 OF 2021
                         OP 592/2016 OF FAMILY COURT, CHAVARA, KOLLAM
PETITIONER/APPELLANT:

           RAHIM, AGED 68 YEARS ,S/O ABDUL RAHMAN,RAHIM,CHARUVILA PUTHEN
           VEEDU,VAKKANATTU MURI,KAREEPPRA VILLAGE,KOLLAM DISTRICT.

RESPONDENT/RESPONDENT:

           AYISHA RAHIM, AGED 67 YEARS,W/O RAHIM,CHARUVILA PUTHEN
           VEEDU,VAKKANATTU MURI,KAREEPPRA VILLAGE,KOLLAM DISTRICT NOW
           RESIDING AT A.R. HOUSE,UTHRADOM,CHAVARA
           P.O.,KARUNAGAPALLY,KOLLAM-690524.


             Application praying that in the circumstances stated in the
          affidavit filed therewith the High Court be pleased to stay the
          operation of the Judgment in OP 592/2016 of the Judgment in O.P
          592/2016 of the Family Court,Chavara,till the 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 S.SREEKUMAR (KOLLAM), V.BEENA, Advocates
          for the applicant, the court passed the following:
 Mat.Appeal No.334/2021                       2/2




                                        ORDER

Operation of relief No.1 is stayed.We make it clear that operation of relief No.2 granted in the impugned judgment is not stayed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

DR. KAUSER EDAPPAGATH

JUDGE

24-06-2021 /True Copy/ Assistant Registrar