Ummar Muriyathuparambil vs Pathummakutty
2022 Latest Caselaw 2083 Ker

Mat.Appeal No.144/2022                            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 23rd day of February 2022 / 4th Phalguna, 1943
                    IA.NO.1/2022 IN MAT.APPEAL NO. 144 OF 2022
                      OP 475/2019 OF FAMILY COURT, MALAPPURAM
   PETITIONER/APPELLANT:

           UMMAR MURIYATHUPARAMBIL, AGED 61 YEARS, S/O.HAMZA, MURIYATHUPARAMBIL
           HOUSE, THAZHEKKODE WEST.P.O., PERINTHALMANNA - 679341.

   RESPONDENT/RESPONDENT:

           PATHUMMAKUTTY, AGED 48 YEARS, W/O.UMMAR, C/O.SAMAD QUARTERS,
           PONNYAKURUSSI, PERINTHALMANNA.P.O., MALAPPURAM - 679321.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   and execution of the judgment dated 23/12/2021 in O.P.475/2019 of Family
   Court, Malappuram, pending final disposal of the above Mat.Appeal.
        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.MANSOOR.B.H., C.M.KAMMAPPU, LIBIN JOSEPH and SAKEENA BEEGUM,
   Advocates for the applicant, the court passed the following:
                                      ORDER

Operation of the impugned judgment is stayed on condition that the appellant furnish security for the relief granted to the satisfaction of the Family Court within a period of two months.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

23-02-2022 /True Copy/ Assistant Registrar