Shaheen Moinudheen vs Shahla Basheer
2021 Latest Caselaw 22519 Ker

Mat.Appeal No.627/2021                            1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                               &
                            THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
            Tuesday, the 9th day of November 2021 / 18th Karthika, 1943
                    IA.NO.1/2021 IN MAT.APPEAL NO. 627 OF 2021
                      OP 170/2018 OF FAMILY COURT, MALAPPURAM
   PETITIONERS/APPELLANTS/RESPONDENTS:

       1. SHAHEEN MOINUDHEEN, AGED 30 YEARS, S/O. MOINUDHEEN, ARAKKAL HOUSE,
          PALLAPPRAM, PONNANI P.O, MALAPPURAM DISTRICT, PIN CODE 679 583
       2. NAMEERA, AGED 50 YEARS, W/O. MOINUDHEEN, ARAKKAL HOUSE, PALLAPRAM,
          PONNANI P.O, MALAPPURAM DISTRICT, PIN CODE 679 583.
       3. MOINUDHEEN, AGED 60 YEARS, S/O.MOIDUNNY, ARAKKAL HOUSE, PALLAPPRAM,
          PONNANI.P.O., MALAPPURAM DISTRICT, PINCODE -

     4. FAHEEM MOINUDHEEN,        AGED 24 YEARS, S/O. MOINUDHEEN, ARAKKAL HOUSE,
    PALLARAM, PONNANI P.O,            MALAPPURAM DISTRICT, PIN CODE 679 583

   RESPONDENT/RESPONDENT/PETITIONER:

           SHAHLA BASHEER, AGED 24 YEARS, D/O. BASHEER, CHAPPANGAL HOUSE,
           ATHIPATTA STREET, PATTAMBI ROAD, PERINTHALMANNA P.O, MALAPPURAM
           DISTRICT.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the execution
   of the judgement dated 24-02-2021 passed in O.P.No.170/2018 by the Family
   court, Malappuram till the disposal Matrimonial Appeal, pending before
   this Honourable court.
        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.NOUSHAD THOTTATHIL, NOORJI NOUSHAD, FYZAL BABU V.K. and BIJUMON
   K.K, Advocates for the applicants, the court passed the following:
                                      ORDER

Operation of the impugned judgment is stayed on condition that the appellants furnish security to the satisfaction of the Family Court, withn a period of two months.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

09-11-2021 /True Copy/ Assistant Registrar