Shamshad.C vs Unknown
2021 Latest Caselaw 8710 Ker

IA/2/2020 IN Mat.Appeal 288/2020                 1/2



                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              Present:
                        THE HONOURABLE MR. JUSTICE A.HARIPRASAD
                                                &
                    THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
                        Monday,the 22nd day of March 2021/1st Chaithra, 1942
            For information          purpose only
                    IA/2/2020 IN Mat.Appeal/288/2020
Against OP No.257/2019 of the FAMILY COURT, THALASSERY
PETITIONER/APPELLANT:
        SHAMSHAD.C,
        S/O.MUHAMMAD K.T, AGED 36 YEARS, SHAMSEENA MANZIL, PALAYAM,
        P.O.MAMBA, KANNUR DISTRICT-670611
RESPONDENTS/RESPONDENTS
1. SHAFEENA KINAKOOL,
     D/O.AZZEZ. C, AGED 29 YEARS, DARUAL EHSANE, NEAR KAMALIA UP
     SCHOOL, IRIKKUR,.P.O, IRIKKUR, 670593, KANNUR DISTRICT
2. NAFIA.K
     (MINOR) 12 YEARS,
3. VAFIA.K
     (MINOR) 8 YEARS
4. MUHAMMAD.K
     (MINOR), AGED 5 YEARS
5. MUHAMMAD YOUSAF.K
     (MINOR) AGED 2 YEARS
     (2 TO 5 PETITIONERS ARE MINOR REP. BY MOTHER AND GUARDIAN,
     SHAFEENA.K, 1ST PETITIONER, D/O.AZZEZ. C, AGED 29 YEARS, IRIKKUR
     AMSOM DESOM, THALIPARAMBA TALUK, P.O IRIKKUR         PH-808684091

  Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to stay the execution of the decree and judgment in the OP 257/19 Family
Court Thalssery dated 30.11.2019 till the disposal of the appeal.Otherwise I stand to suffer
great hardship and loss.


  This application coming on for orders, upon perusing the application and the affidavit filed in
support thereof, and upon hearing the arguments of M/S. T.RAMESH BABU and
C.K.SREEJITH, Advocates for the applicant, and of MR. ABDUL RAOOF PALLIPATH,
Advocate for the respondents, the court passed the following.
 IA/2/2020 IN Mat.Appeal 288/2020           2/2




                                       ORDER

There shall be an interim stay for execution of the common judgment in OP Nos.90/2019 and 257/2019 before the Family Court, Thalassery, on condition that the petitioner shall deposit Rs.1,20,000/-(Rupees One lakh twenty thousand only), past maintenance, within a For information purpose only period of one month from today and shall furnish security for the decree amount, within a period of one month before the Family Court concerned.

22-03-2021 Sd/-

A.HARIPRASAD,JUDGE

Sd/-

ZIYAD RAHMAN A.A.,JUDGE

/true copy/ Sd/-

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