Citation : 2021 Latest Caselaw 9180 Ker
Judgement Date : 18 March, 2021
IA/1/2020 IN Mat.Appeal 79/2020 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE DR. KAUSER EDAPPAGATH
Thursday,the 18th day of March 2021/27th Phalguna, 1942
IA/1/2020 IN Mat.Appeal/79/2020
Against OP No.235/2014 of the FAMILY COURT,ERNAKULAM
For information purpose only
NAME AND ADDRESS OF THE PETITIONER/APPELLANT
SHAJAHAN,AGED 31 YEARS,
S/O. ABU, PALLANGATT, VADAKOD, HMT COLONY, THRIKKAKARA,
ERNAKULAM DISTRICT, PIN - 682 021.
NAME AND ADDRESS OF THE RESPONDENTS/RESPONDENTS
1. SUBAIDA,AGED 56 YEARS
W/O. ABU, PALLANGATT, VADAKOD, HMT COLONY, THRIKKAKARA,
ERNAKULAM DISTRICT, PIN - 682 021.
2. ABU P. S.,AGED 59 YEARS,
S/O. SAIDALI,VENNAKODU HOUSE, AKKAPARAMBA.P.O., MALAPPURAM,
PIN -673 641.
Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to stay the execution of the Judgment of the Family Court, Ernakulam dated
23/11/2019 in O.P.No.235/2014 pending disposal of the above appeal.
This application again coming on for orders, upon perusing the application and the affidavit
filed in support thereof, and this court's order dated 22.09.2020 and upon hearing the
arguments of M/S. M.A.ABDUL HAKHIM and JOSEPH GEORGE (KANNAMPUZHA),
Advocates for the applicant, and of M/S.M.R.HARIRAJ,CHACKOCHEN
VITHAYATHIL, REJIVUE K.C, VISWAJITH C.K, GANGA A.SANKAR, GISHA G. RAJ,
SUJA MADHAV, THANUJA ROSHAN GEORGE and K.RAJAGOPAL, Advocates for the
respondents, the court passed the following
ORDER
Interim Order is extended until further orders. 18-03-2021 Sd/-
A.MUHAMED MUSTAQUE,JUDGE
Sd/-
KAUSER EDAPPAGATH,JUDGE
/true copy/ Sd/-
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