Moothedathkunnath Rafeeque vs Ramla
2022 Latest Caselaw 5785 Ker

Mat.Appeal No.298/2022                            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 27th day of May 2022 / 6th Jyaishta, 1944
                    IA.NO.1/2022 IN MAT.APPEAL NO. 298 OF 2022
                 OP 698/2014 OF FAMILY COURT,KOZHIKODE, KOZHIKODE
   PETITIONER/APPELLANT:

           MOOTHEDATHKUNNATH RAFEEQUE, AGED 47 S/O HASSAN KOYA, AZEEZ MANZIL,
           KUNNATH HOUSE,PAZHACHANNUR AMSOM, CHALIYAM DESOM, CHALIYAM POST ,
           KOZHIKODE TALUK KOZHIKODE DISTRICT

   RESPONDENTS/RESPONDENTS:

       1. RAMLA, AGED 42 YEARS W/O ABDUL SAMAD PAREKKATTU HOUSE , CHELARI
          VELIMUKK AMSOM DESOM THIROORANGADI TALUK MALAPPURAM DISTRICT, , PIN
          - 676317
       2. ABDU SAMAD S/O HASSAN KOYA,49 YEARS,   AZEEZ MANZIL, KUNNATH HOUSE,
          PAZHACHANNUR AMSOM, CHALIYAM DESOM, CHALIYAM POST , KOZHIKODE TALUK,
          KOZHIKODE DISTRICT

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   and implementation of the judgment in the OP No. 698 of 2014 dated
   27-1-2022 of Family Court,Kozhikode,in the interest of justice.
        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 P.MARTIN JOSE, P.PRIJITH, THOMAS P.KURUVILLA, R.GITHESH, AJAY BEN
   JOSE, MANJUNATH MENON, SACHIN JACOB AMBAT, ANNA LINDA V.J, HARIKRISHNAN
   S., S.SREEKUMAR (SR.), Advocates for the applicant and of
   R.RAMADAS(CAVEATOR) for the respondent 1, the court passed the following:
                                      ORDER

Respondents to file counter.In the meanwhile,there shall be a stay of execution of the decree on condition that the appellant shall not transfer or encumber the property without obtaining orders from this court.

Post after two weeks.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

27-05-2022 /True Copy/ Assistant Registrar