Friday, 15, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Rafeek vs Jaseela.K.T
2022 Latest Caselaw 92 Ker

Citation : 2022 Latest Caselaw 92 Ker
Judgement Date : 3 January, 2022

Kerala High Court
Rafeek vs Jaseela.K.T on 3 January, 2022
RPFC No.273/2021                             1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                    THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
              Monday, the 3rd day of January 2022 / 13th Pousha, 1943
                   CRL.M.APPL.NO.1/2021 IN RPFC NO. 273 OF 2021
                       MC 120/2018 OF FAMILY COURT,KOZHIKODE
   REVISION PETITIONER/RESPONDENT:

          RAFEEK, AGED 47 YEARS, S/O. ALIKOYA, EMRA, MANKAVU HOUSING COLONY,
          MANKAVU P.O., PIN-673 007

   RESPONDENTS/PETITIONERS:

      1. JASEELA.K.T., AGED 39 YEARS, D/O. ABOOBACKER, KUNIYILTHAZHAM (H),
         KARUVISSERY, KARAPARAMBU, KOZHIKODE TALUK (CHEVAYUR PSL) PIN-673 010
      2. RAMEESH ALI, AGED 16 YEARS (MINOR) S/O. RAFEEK
      3. RASHID ALI, AGED 13 YEARS (MINOR) S/O. RAFEEK, ( 2ND AND 3RD
         RESPONDENTS REPRESENTED BY MOTHER 1ST RESPONDENT)

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay all further
   proceedings pursuant to the judgment dated 06/05/2021 in M.C. 120/2018
   before the Family Court, Kozhikode.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of NIRMAL.S, VEENA HARI, RIA ELIZABETH JOSEPH,IRENE ELZA SOJI, K. REMIYA
   RAMACHANDRAN, Advocates for the petitioner, the court passed the
   following:
                                       ORDER

Execution of the impugned order shall stand stayed on the following conditions:-

(i) The revision petitioner shall deposit a sum of Rs. 1,50,000/- towards the maintenance arrears within a period of two months from today and on such deposit the respondents are entitled to withdraw the amount.

(ii)The revision petitioner shall pay maintenance at the rate of Rs.6,000/- per month hereafter, without failure.

Sd/- DR. KAUSER EDAPPAGATH JUDGE

03-01-2022 /True Copy/ Assistant Registrar

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter