Faizal.M Abdulla vs Shemini T.P
2021 Latest Caselaw 18142 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                     &
                THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
          Friday, the 3rd day of September 2021 / 12th Bhadra, 1943
                  IA.NO.1/2021 IN MAT.APPEAL NO. 464 OF 2021
              OP 150/2014 OF FAMILY COURT, OTTAPPALAM, PALAKKAD
PETITIONERS/APPELLANTS:

  1. FAIZAL.M ABDULLA, AGED 42 YEARS, S/O. ABDULLA HAJI, MUTHUPARAMBIL
     VEEDU, VELLARAKKAD P.O., THRISSUR-680 584
  2. HALEEMA, AGED 62 YEARS, W/O. ABDULLA , MUTHUPARAMBIL VEEDU,
     VELLARAKKAD P.O., THRISSUR-680 584
  3. JASEELA, AGED 35 YEARS, W/O.LATE MUHAMEMD RAFEEQ, MUTHUPARAMBIL
     VEEDU, VELLARAKKAD P.O., THRISSUR-680 584
  4. FATHMATHUL RINSHA, AGED 15 YEARS (MINOR) D/O. LATE MUHAMMED RAFEEQ,
     MUTHUPARAMBIL VEEDU, VELLARAKKAD P.O., THRISSUR-680 584, REPRESENTED
     BY HER MOTHER JASEELA AGED 35 YEARS, W/O. LATE MUHAMMED RAFEEQ,
     MUTHUPARAMBIL VEEDU, VELLARAKKAD P.O., THRISSUR-680 584
  5. MUHAMMED RAYAN AGED 11 YEARS (MINOR) S/O. LATE MUHAMMED RAFEEQ,
     MUTHUPARAMBIL VEEDU, VELLARAKKAD P.O., THRISSUR-680 584, REPRESENTED
     BY HER MOTHER JASEELA AGED 35 YEARS, W/O. LATE MUHAMMED FAREEQ,
     MUTHUPARAMBIL VEEDU, VELLARAKKAD P.O., THRISSUR-680 584

RESPONDENT/RESPONDENT:

     SHEMINI T.P, AGED 33 YEARS,D/O. AKBAR, THAVALAMPARAMBIL VEEDU,
     NJAGATTIRI P.O., PATTAMBI, PALAKKAD-679 303

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay of the
operation and implementation of the judgment and decree of the Family
Court,Ottappalam in O.P No..150/2014 dated 29.06.2021,pending disposal of
the above Appeal,in the interest of justice.
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of K.ANAND, T.M.MUHAMED HAFEES, Advocates for the applicants, the court
passed the following:
               A.MUHAMED MUSTAQUE & Dr.KAUSER EDAPPAGATH, JJ
                     --------------------------------------------------
                              Mat.A No.464 of 2021
                                         &
                                 I.A No.1 of 2021
                         __________________________________
                    Dated this the 3rd day of September, 2021

                                          ORDER

A.Muhamed Mustaque, J

Mat.A No.464 of 2021

Admit.

Issue notice to the respondent.

I.A No.1 of 2021

Execution of the impugned judgment and decree is stayed

for a period of two months on condition that the appellants shall

furnish a security to the satisfaction of the trial court. The

property under attachment also can be offered as security.

Post after two months.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

Dr.KAUSER EDAPPAGATH JUDGE ab

03-09-2021 /True Copy/ Assistant Registrar