Navas vs Sunitha Beegum
2021 Latest Caselaw 20087 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 24th day of September 2021 / 2nd Aswina, 1943
                 I.A.NO.3638/2015 IN MAT.APPEAL NO. 1023 OF 2015
          OP 768/2009 OF FAMILY COURT, NEDUMANGAD, THIRUVANANTHAPURAM
  PETITIONER/APPELLANT:

         NAVAS, AGED 41 YEARS, S/O. HAMSA, PLAVILA VEEDU, PALLIMUKKU,
         KURIYODU, CHADAYAMANGALAM P.O, KOTTAYAM DISTRICT

  RESPONDENTS/RESPONDENTS:

     1. SUNITHA BEEGUM, AGED 34 YEARS, D/O. ABDUL HAMEED, AJMINSHA,MANZIL,
        KEEZHAYIKONAM, NELLANADU, NEDUMANGAD, THIRUVANANTHAPURAM DT.
     2. HAMSA, AGED 68 YEARS, PLAVILA VEEDU,PALLIMUKKU, KURIYODU,
        CHADAYAMANGALAM P.O, KOLLAM DISTRICT.
     3. SAFIYA BEEVI, AGED 60 YEARS, W/O. HAMSA,PLAVILA VEEDU,PALLIMUKKU,
        KURIYODU, CHADAYAMANGALAM P.O, KOLLAM DISTRICT.


                Application praying that in the circumstances stated in the affidavit filed
therewith the High Court be pleased to stay the execution of the judgment and decree dated
5/5/2015 in O.P.No.768/2009, on the files of the Family Court, Nedumangad.

                 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.P.JAYARAM AND
A.HAROON RASHEED Advocates for the applicant, and of M/S.SHAMMI VIJAYAN, AYYAPPAN
SANKAR Advocates for R1 AND LATHEESH SEBASTIAN Advocate for the respondent No 2 & 3
the court passed the following.




       P.T.O.
    A. Muhamed Mustaque & Dr. Kauser Edappagath, JJ
       ------------------------------------
           Mat.Appeal Nos. 1023 & 532 of 2015
         -------------------------------
        Dated this the 24th day of September, 2021
         --------------------------------

                                 ORDER

A. Muhamed Mustaque, J

Both parties in the above appeals agree for a mediation and they

are referred for mediation. The parties shall appear before the

Mediation Centre attached to this Court on 28.10.2021 at 10.30 am.

3. If there is any inconvenience to either of the parties, that

shall be intimated to the other side in advance. Registry is directed to

inform the Nodal Officer concerned.

Mat.Appeal No.1023/2015

It is submitted that the cost is paid. Admit. Issue notice. The

respondent entered appearance.

I.A.No.3638/2015 in Mat.Appeal No.1023/2015

There shall be a stay of execution of the impugned judgment and

decree on condition of the petitioner/appellant furnishing security for

the reliefs granted at No. (a) to (d) to the satisfaction of the Family Court Mat.Appeal Nos. 1023 & 532 of 2015

and on depositing half of the amount granted in relief No.(e) and shall

furnish security for the balance amount.

Sd/-

A. MUHAMED MUSTAQUE, JUDGE Sd/-

DR. KAUSER EDAPPAGATH, JUDGE

kp

24-09-2021 /True Copy/ Assistant Registrar