Noufal vs Badariya
2022 Latest Caselaw 2229 Ker

Mat.Appeal No.151/2022                            1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                               &
                            THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
           Thursday, the 24th day of February 2022 / 5th Phalguna, 1943
                    IA.NO.1/2022 IN MAT.APPEAL NO. 151 OF 2022
                     OP 831/2018 OF FAMILY COURT, MALAPPURAM
   APPLICANTS/APPELLANTS:

           NOUFAL, AGED 41 YEARS, S/O.ABOOBACKER, PULAVAVAZHI HOUSE,
           PANANGAGAGARA.P.O.,RAMAPURAM, MALAPPURAM DISTRICT - 679 350

   RESPONDENTS/RESPONDENTS:

           BADARIYA, AGED 35 YEARS, D/O.ABDUL LATHEEF, MANKARATHODY HOUSE,
           PULLANCHERI.P.O., MANJERI, MALAPPURM DISTRICT-676 122

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   and implementation of the decree and judgment dated 27.04.2021 in
   O.P.No.831/2018 on the files of the Family Court, Malappuram pending
   disposal of the above Matrimonial 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.K.M.SATHYANATHA MENON and KAVERY S THAMPI, Advocates for the
   applicant, the court passed the following:
                                      ORDER

There shall be an interim order as prayed for. However, we make it clear that stay granted will not stand in the way of the respondent invoking extra judicial divorce to separate legal marriage.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

24-02-2022 /True Copy/ Assistant Registrar