Muhammedali Shihabudheen vs Musaina V
2022 Latest Caselaw 2084 Ker

Mat.Appeal No.142/2022                            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. 142 OF 2022
                      OP 318/2019 OF FAMILY COURT, MALAPPURAM
   PETITIONER/APPELLANT:

       1. MUHAMMEDALI SHIHABUDHEEN, AGED 39, S/O. USMAN, ARABI HOUSE, PACHERI,
          MANNARMALA POST, PERINTHALMANNA TALUK, MALAPPURAM DISTRICT - 679321,
          REPRESENTED BY POWER OF ATTORNEY HOLDER, FATHIMA, AGED 58, W/O.
          USMAN ARABI, ARABI HOUSE, PACHERI, MANNARMALA POST, PERINTHALMANNA
          TALUK, MALAPPURAM DISTRICT - 679321
       2. FATHIMA, AGED 58, W/O. USMAN ARABI, ARABI HOUSE, PACHERI, MANNARMALA
          POST, PERINTHALMANNA TALUK, MALAPPURAM DISTRICT - 679321

   RESPONDENTS/RESPONDENTS:

           MUSAINA V., AGED 26, W/O. MUHAMMEDALI SHIHABUDHEEN, VILIKKATHIL
           HOUSE, RAMAPURAM POST, RAMAPURAM AMSOM DESOM, PERINTHALMANNA TALUK,
           MALAPPURAM DISTRICT - 679350 (ADDRESS DISPUTED)

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay execution of
   common Judgment dated 29.10.2021 in O.P.No.318 of 2019 passed by the
   Honourable Family Court, Malappuram pending disposal of this 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.E.C.AHAMED FAZIL, Advocate for the applicants, the court passed the
   following:
                                      ORDER

Operation of the judgment is stayed on condition that the appellants 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