Citation : 2022 Latest Caselaw 5139 Ker
Judgement Date : 6 May, 2022
Mat.Appeal No.325/2022 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
&
THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
Friday, the 6th day of May 2022 / 16th Vaisakha, 1944
MAT.APPEAL NO. 325 OF 2022
OP 624/2017 OF THE FAMILY COURT, VATAKARA, KOZHIKODE
APPELLANT/RESPONDENT:
SUNAINA SOOPPY, AGED 37,D/O.PODAN KUNIYIL SOOPPY, PODAN KUNIYIL
HOUSE, ORIKKATTERI.P.O., ERAMALA AMSOM, ORIKKATTERI DESOM, VATAKARA
TALUK, KOZHIKODE - 673501.
BY ADVS.P.B.KRISHNAN,P.B.SUBRAMANYAN,SABU GEORGE AND MANU VYASAN PETER
RESPONDENT/PETITIONER:
KOOMULLAN KANDY ROUF, AGED 43 YEARS, S/O.MUHAMMAD, ROUF MANZIL,
ONCHIYAM.P.O., CHOMBALA, VATAKARA TALUK, KOZHIKODE REPRESENTED BY
HIS POWER OF ATTORNEY HOLDER ABDUL MAJEED V.P., S/O.MUHAMMED, AGED
48 YEARS, ROUF MANZHIL, ONCHIYAM.P.O., CHOMBALA, VATAKARA TALUK,
KOZHIKODE - 673308.
This Matrimonial appeal having come up for orders on 06.05.2022, the
court on the same day passed the following:
ORDER
We have heard Sri.P.B.Subramanyan, learned counsel for the appellant and deem it appropriate to admit this appeal. It is so ordered.
The petitioner will take out notice to the respondent by speed post.
List on 2/6/2022, until which time, the impugned judgment of the Family Court will stand stayed however on condition that the appellant shall not alienate the property without further orders from this Court.
Sd/- DEVAN RAMACHANDRAN JUDGE
Sd/- SOPHY THOMAS JUDGE
06-05-2022 /True Copy/ Assistant Registrar
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