Wednesday vs Shajahan @ Shibu
2021 Latest Caselaw 8940 Ker

IA/3/2021 IN Mat.Appeal 200/2021          1/2



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      Present:
            THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                         &
            THE HONOURABLE MR.JUSTICE DR. KAUSER EDAPPAGATH

              Wednesday,the 17th day of March 2021/26th Phalguna, 1942
    For information            purpose only
             IA/3/2021 IN Mat.Appeal/200/2021
Against OP No.643/2010 of the FAMILY COURT, KOTTARAKKARA
PETITIONER/APPELLANT
      SHAJAHAN @ SHIBU,AGED 40,
      S/O. ABDUL AZEEZ, MELE VEEDU (PUSHPA VILASOM), VETTITHITTA,
      PIRAVANTHOOR VILLAGE, PATHANAPURAM TALUK, KOLLAM DISTRICT.
      (REPRESENTED BY THE POWER OF ATTORNEY HOLDER ABDUL AZEEZ,
      AGED 69,S/O CHINNAKHANI RAWTHER, RESIDING AT MELE
      VEEDU(PUSHPA VILASOM), VETTITHITTA, PIRAVANTHOOR VILLAGE,
      PATHANAPURAM TALUK, KOLLAM DISTRICT).

RESPONDENTS/RESPONDENTS
1. SHANA SHERIF,AGED 38 YEARS
    D/O. NASEEMA, PALAMUTTATHU VEEDU, PATTAZHI P. O., PATTAZHI
    VILLAGE, PATHANAPURAM TALUK, KOLLAM DISTRICT, PIN - 691522.

2. SIYA FATHIMA (MINOR),AGED 10 YEARS
    D/O SHANA SHERIF, PALAMUTTATHU VEEDU, PATTAZHI P. O.,
    PATTAZHI VILLAGE, PATHANAPURAM TALUK, KOLLAM DISTRICT, PIN -
    691522., REPRESENTED BY HER MOTHER & GUARDIAN SHANA SHERIF
    (1ST RESPONDENT).

  Application/Petition praying that in the circumstances stated in the affidavit
filed therewith the High Court be pleased to issue an order, staying operation of
the Order in O.P. No. 643/2010 dated 12.2.2020 on the file of the Family Court,
Kottarakkara, till the final 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
Smt.MAJIDA.S, Advocate for the petitioner the court passed the following
 IA/3/2021 IN Mat.Appeal 200/2021       2/2




                                   ORDER

There shall be an interim Order staying the operation of the judgment on condition that the appellant shall deposit Rs.75,000/-(Rupees Seventy Five Thousand only) within a period of one month. On deposit of the amount the

For information purpose only respondents are permitted to withdraw the same.

17-03-2021 Sd/-

A.MUHAMED MUSTAQUE,JUDGE

Sd/-

KAUSER EDAPPAGATH,JUDGE

/true copy/ Sd/-

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