Naija Beevi vs Mohammed Shibu
2022 Latest Caselaw 8934 Ker

Mat.Appeal No.297/2022                            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 7th day of July 2022 / 16th Ashadha, 1944
                    IA.NO.1/2022 IN MAT.APPEAL NO. 297 OF 2022
           OP 1750/2012 OF FAMILY COURT, NEDUMANGAD, THIRUVANANTHAPURAM
   PETITIONERS/APPELLANT:

       1. NAIJA BEEVI, AGED 38 YEARS, W/O.MOHAMMED SHIBU, RESIDING AT A S
          MANZIL, MELEMUKKU, POTHENCODE, VEMBAYAM VILLAGE, THIRUVANANTHAPURAM
          DISTRICT 695 584.
       2. AASIYA, AGED 20 YEARS, S/O. MUHAMMED SHIBU, RESIDING AT A S MANZIL,
          MELEMUKKU, POTHENCODE, VEMBAYAM VILLAGE, THIRUVANANTHAPURAM DISTRICT
          695 584.
       3. ALI HASSAN, AGED 15 YEARS, S/O. MUHAMMED SHIBU, RESIDING AT A S
          MANZIL, MELEMUKKU, POTHENCODE, VEMBAYAM VILLAGE, THIRUVANANTHAPURAM
          DISTRICT 695 584. (3RD RESPONDENT MINOR, IS REPRESENTED BY HIS
          MOTHER AND NATURAL GUARDIAN, THE IST PETITIONER HEREIN).

   RESPONDENTS/RESPONDENTS:

       1. MOHAMMED SHIBU,AGED 48 YEARS, S/O. ABOOBACKER, RESIDING AT A S
          MANZIL, MELEMUKKU, POTHENCODE, VEMBAYAM VILLAGE, THIRUVANANTHAPURAM
          DISTRICT 695 584.
       2. MOHAMMED SHA, AGED 52 YEARS, S/O. ABOOBACKER, RESIDING AT DARUSALAM,
          SANTHIGIRI, KOLIYACODE VILLAGE, NEDUMANGAD TALUK, THIRUVANANTHAPURAM
          DISTRICT 695 607.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay all further
   proceedings in Judgment dated 30.09.2021 in O.P.No.1750 of 2012 on the
   files of the Family Court, Nedumangad.
        This Application again coming on for orders, upon perusing the
   application and the affidavit filed in support thereof and this court's
   order dated 27/5/2022, and upon hearing the arguments of M/S.AJIT G
   ANJARLEKAR, G.P.SHINOD, GOVIND PADMANAABHAN and ATUL MATHEWS, Advocates
   for the applicants, and of MR.VINAY KUMAR VARMA Advocate for the
   respondent No. 1, the court passed the following:
                                      ORDER

Interim order is extended till 26.07.2022.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

07-07-2022 /True Copy/ Assistant Registrar