Shahal vs Sheeja
2022 Latest Caselaw 7860 Ker

Mat.Appeal No.415/2022                            1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                               &
                            THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
              Tuesday, the 28th day of June 2022 / 7th Ashadha, 1944
                    IA.NO.1/2022 IN MAT.APPEAL NO. 415 OF 2022
                       OP 1083/2014 OF FAMILY COURT,KOLLAM
   APPELLANTS/PETITIONERS:

       1. SHAHAL, AGED 51 YEARS, S/O. MUHAMMED SHERIF, SHAJINA MANZIL
          (MOOPPANLAZHIKATH), VADAKKUM MURI, PADANAYARKULANGARA,
          KARUNAGAPPALLY, KOLLAM.
       2. MUHAMMED SHERIF, AGED 73 YEARS, S/O. MUHAMMED SHERIF, SHAJINA MANZIL
          (MOOPPANLAZHIKATH), VADAKKUM MURI, PADANAYARKULANGARA,
          KARUNAGAPPALLY, KOLLAM.
       3. FATHIMA KUNJU, AGED 68 YEARS, WIFE OF MUHAMMED SHERIF, SHAJINA
          MANZIL, (MOOPPANLAZHIKATH), VADAKKUM MURI, PADANAYARKULANGARA,
          KARUNAGAPPALLY, KOLLAM.

   RESPONDENT/RESPONDENT:

           SHEEJA, AGED 45 YEARS , DAUGHTER OF. IKBAL, ASARIYAZHIKATHU VEEDU,
           AIKYA NAGAR 118, MANAKKAD CHERRY, VADAKKAVILA PO, KOLLAM FROM
           SHAJINA MANIZL, PADAVADAKK, KARUNAGAPPALLY P.O.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of the order dated 23/3/2022 in OP No. 1083/2014 on the files of the
   Family Court,Kollam and all further proceedings pursuant thereto, pending
   disposal of the above appeal.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of A.SHAFEEK, Advocate for the applicants, the court passed the following:
                                      ORDER

The execution of the impugned judgment is stayed on condition that the appellants furnish security for the relief granted to the satisfaction of the Family Court. Any property under attachment also can be offered as security.

It is to be noted that there is no decree as against the appellants 2 and 3. Therefore, any property belong to them, which is under attachment, the Family Court can release that property.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

28-06-2022 /True Copy/ Assistant Registrar