Abdul Salam vs Sheeba Beegum R
2022 Latest Caselaw 3522 Ker

Mat.Appeal No.270/2019                            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 22nd day of March 2022 / 1st Chaithra, 1944
                    IA.NO.1/2019 IN MAT.APPEAL NO. 270 OF 2019
                 OP 563/2011 OF FAMILY COURT, THIRUVANANTHAPURAM
   PETITIONER/APPELLANT:

           ABDUL SALAM, AGED 65 YEARS, S/O.ABUBACKER,ASHIQUE MANZIL,PARAVILA,
           PACHALLOOR.P.O,THIRUVALLAM VILLAGE, THIRUVANANTHAPURAM-695027.

   RESPONDENT/RESPONDENT:

           SHEEBA BEEGUM R., AGED 46 YEARS, D/O.RAHUMA BEEVI,PRESENTLY RESIDING
           AT JISHANA MANZIL,PONGUVILA,KALLUVETTAMKUZHI,
           VENGANNOOR.P.O,THIRUVALLAM VILLAGE, THIRUVANANTHAPURAM
           DISTRICT-695527.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of judgment dated 30.11.2018 in O.P.No.563 of 2011 of the Family Court,
   Thiruvananthapuram, pending disposal of this Matrimonial Appeal in the
   interest of justice.
        This Application again coming on for orders, upon perusing the
   application and the affidavit filed in support thereof, and this Court's
   order dated 24.06.2019 and upon hearing the arguments of M/S.GEORGE
   MATHEW, M.D.SASIKUMAR, A.G.SUNIL KUMAR, DIPU JAMES, BHANU THILAK and
   MATHEW K.T., Advocates for the applicant, the court passed the following:
                                      ORDER

The stay granted by this Court is modified. The appellant shall furnish security for the relief granted within one month.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

22-03-2022 /True Copy/ Assistant Registrar