Ajmal Basheer vs Jarisha.R
2022 Latest Caselaw 2408 Ker

Mat.Appeal No.636/2021                            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 2nd day of March 2022 / 11th Phalguna, 1943
                    IA.NO.1/2021 IN MAT.APPEAL NO. 636 OF 2021
               OP 496/2015 OF FAMILY COURT, KOTTAYAM AT ETTUMANOOR
   PETITIONERS/APPELLANTS:

       1. AJMAL BASHEER AGED 37 YEARS S/O.BASHEER, RUBEENA MANZIL
          (KINATTUKARAYIL), KOOTTUMMEL, KULASEKHARAMANGALAM VILLAGE, VAIKOM
          P.O., KOTTAYAM - 686 141 REPRESENTED BY HIS POWER OF ATTORNEY HOLDER
          RUBEENA K.B.RUBEENA MANZIL (KINATTUKARAYIL), KOOTTUMMEL,
          KULASEKHARAMANGALAM VILLAGE, VAIKOM P.O., KOTTAYAM - 686 141.
       2. RUBEENA K.B. AGED 39 YEARS RUBEENA MANZIL (KINATTUKARAYIL),
          KOOTTUMMEL, KULASEKHARAMANGALAM VILLAGE/VAIKOM P.O., KOTTAYAM - 686
          141.
       3. AFSAL AGED 31 YEARS S/O.BASHEER, RUBEENA MANZIL (KINATTUKARAYIL),
          KOOTTUMMEL, KULASEKHARAMANGALAM VILLAGE/VAIKOM P.O., KOTTAYAM - 686
          141.

   RESPONDENT/RESPONDENT:

           JARISHA.R AGED 30 YEARS D/O.LATE RASHEED, FATHIMA MANZIL, POOCHAKKAL
           P.O., PANAVALLY VILLAGE, CHERTHALA TALUK, ALAPPUZHA - 688 526.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of the judgment/order dated 30.05.2019 in O.P. No. 496/2015 on the files
   of Family court,Ettumanoor pending final 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 SREEJI K.B., Advocate for the applicants and of N.ASHOK KUMAR Advocates
   for the respondent, the court passed the following:
                                      ORDER

The execution of the impugned decree and 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.Property under attachment also can be offered as security.

                                                   Sd/- A.MUHAMED MUSTAQUE JUDGE


                                                        Sd/- SOPHY THOMAS JUDGE




02-03-2022                          /True Copy/                              Assistant Registrar