Nidheesh vs Reeshma
2022 Latest Caselaw 5516 Ker

Mat.Appeal No.341/2022                            1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                               &
                            THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
              Friday, the 20th day of May 2022 / 30th Vaisakha, 1944
                    IA.NO.1/2022 IN MAT.APPEAL NO. 341 OF 2022
                 OP 619/2018 OF FAMILY COURT, VADAKARA, KOZHIKODE
   PETITIONERS/APPELLANTS:

       1. NIDHEESH, S/O.NARAYANAN, AGED 39 YEARS,VALIYAPRAMBATH (H),
          KURUMBAYIL, NADAKKUTHAZHA, VATAKARA TALUK, KOZHIKODE DISTRICT - 673
          104.
       2. NIKESH, S/O.NARAYANAN, AGED 39 YEARS, VALIYAPRAMBATH (H),
          KURUMBAYIL, NADAKKUTHAZHA, VATAKARA TALUK, KOZHIKODE DISTRICT - 673
          104.

   RESPONDENT/RESPONDENT:

           REESHMA, D/O.RAGHOOTTY, AGED 34 YEARS, KUTTIKKAD MALABRATH (H),
           MAKOOL PEEDIKA, SIDHASAMAJAM PO., VARAKARA TALUK, KOZHIKODE DISTRICT
           - 673 104.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay all further
   proceedings in OP 619/2018 on the file of family court, Vatakara till the
   final disposal of above mat.appeal.
        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.ZUBAIR PULIKKOOL and K.LAL MOHAN, 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 two months.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

20-05-2022 /True Copy/ Assistant Registrar