Chatheri Muhamedkutty vs Athikatt Sakeena
2021 Latest Caselaw 23207 Ker

Mat.Appeal No.670/2021                            1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                               &
                            THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
            Wednesday, the 24th day of November 2021 / 3rd Agrahayana, 1943
                       IA.NO.1/2021 IN MAT.APPEAL NO. 670 OF 2021
                     OP 10/2017 OF FAMILY COURT, TIRUR, MALAPPURAM

   PETITIONER/APPELLANT:

   CHATHERIMUHAMEDKUTTY, AGED 55 YEARS, S/O.KUNHIMUHAMED, CHATHERI HOUSE,
   THIRUNAVAYA AMSOM, PALLAR DESOM, VAIRAMKODE(PO), THIRUNAVAYA VILLAGE, TIRUR
   TALUK, MALAPPURAM DISTRICT.




   RESPONDENT/RESPONDENT:

   ATHIKATT SAKEENA, AGED 47 YEARS, D/O.SAIDALI HAJI, THIRUNAVAYA AMSOM, PALLAR
   DESOM, VAIRAMKODE(PO), THIRUNAVAYA VILLAGE, TIRUR TALUK, MALAPPURAM DISTRICT -
   676301.



        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of the judgment dated 04.03.2021 in OP No.10/2017 passed by the Family
   Court, Tirur, pending the appeal, in the interest of justice and equity.
        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.JAMSHEED HAFIZ and K.K.NESNA Advocates for the applicant, the court
   passed the following:
                                      ORDER

Operation of the judgment is stayed. However, we make it clear that the respondent is at liberty to invoke extra-judicial divorce if she is so desirous.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

SOPHY THOMAS JUDGE

24-11-2021 /True Copy/ Assistant Registrar