Akhilesh .P vs Shijina
2022 Latest Caselaw 3117 Ker

Mat.Appeal No.195/2022                            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 17th day of March 2022 / 26th Phalguna, 1943
                    IA.NO.1/2022 IN MAT.APPEAL NO. 195 OF 2022
                 OP 563/2017 OF FAMILY COURT, VADAKARA, KOZHIKODE
   PETITIONERS/APPELLANTS:

       1. AKHILESH .P., AGED 37 YEARS, S/O BALAN, PANDINHARAYIL HOUSE,
          KAYAKKODI P.O., KUTTIADI, KOZHIKODE DT, PIN - 673508
       2. LEELA, AGED 60 YEARS, W/O BALAN, PANDINHARAYIL HOUSE, KAYAKKODI
          P.O., KUTTIADI, KOZHIKODE DT., PIN - 673508

   RESPONDENTS/RESPONDENTS:

           SHIJINA, AGED 24 YEARS, D/O. KUMARAN, SHEENALAYAM HOUSE, VALLIYAD
           P.O, KOTTAPPALLY, VATAKARA, KOZHIKODE DT, 673101

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay all further
   proceedings pursuant to order dated 28-12-2021 in O.P.No.563/2017 on the
   file of the Family court, Vadakara, in the interest of justice or else the
   petitioner will be put to irreparable injury and hardship.
        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.M.MUHAMMED SHAFI and T.RASINI Advocates for the applicants, the
   court passed the following:
                                      ORDER

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, within a period of one month.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

17-03-2022 /True Copy/ Assistant Registrar