Shereef vs Souda Beevi
2022 Latest Caselaw 11285 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                     &
                 THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
        Friday, the 2nd day of December 2022 / 11th Agrahayana, 1944
                 IA.NO.1/2022 IN MAT.APPEAL NO. 717 OF 2022
                  OP 887/2019 OF FAMILY COURT, MALAPPURAM.
PETITIONER/APPELLANT:

     SHEREEF, AGED 44 YEARS, S/O. MOTHIKKUTTY HAJI, OTTAPPILAKKAL HOUSE,
     AANTHIYOORKUNNU AMSOM, DESOM, VALIYAPARAMB P.O., KONDOTTY TALUK,
     MALAPPURAM DISTRICT.

RESPONDENT/RESPONDENT:

     SOUDA BEEVI, AGED 37 YEARS, D/O. KUTTANKAVIL HASSANKUTTY, VALAPPIL
     HOUSE, NEDIYIRIPPU AMSOM, CHIRAYIL DESOM AND MELEPARAMB P.O.,
     KONDOTTY TALUK, MALAPPURAM DISTRICT.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay all further
proceedings for recovery pursuant to the judgment in O.P.No.887 of 2019 of
the Family Court, Malappuram, in the interest of justice, pending disposal
of the above appeal.
     This Application coming on for orders, upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of MR.JOSEPH SEBASTIAN PURAYIDAM Advocate for the applicant, the court
passed the following:




                                            P.T.O.
                  ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
               ---------------------------------------------------------
                           Mat. Appeal No.717 of 2022
              -----------------------------------------------------------
                   Dated this the 2nd day of December, 2022

                                      ORDER

Anil K. Narendran, J.

On 28.11.2022, when this appeal came up for admission, this

Court admitted the matter on file and issued notice to the respondent,

returnable within four weeks. Thereafter, it was brought to the notice

of this Court that though I.A.No.1 of 2022 was filed on 24.11.2022, it

was omitted to be incorporated by Registry. Therefore, this matter was

ordered to be listed today for further consideration.

I.A.No.1 of 2022

Having considered the submissions made by the learned counsel

for the appellant, there will be an interim stay as prayed for, on

condition that the appellant shall furnish sufficient security for the

entire decree debt to the satisfaction of the Family Court, within a

period of one month.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE

MIN

02-12-2022 /True Copy/ Assistant Registrar