Mohammed Shabeeb vs Farsana Jibi
2022 Latest Caselaw 10557 Ker

Mat.Appeal No.913/2019                           1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                         THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                              &
                          THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
              Friday, the 7th day of October 2022 / 15th Aswina, 1944
                     IA.NO.2/2019 IN MAT.APPEAL NO. 913 OF 2019
                 OP 643/2015 OF FAMILY COURT, OTTAPPALAM, PALAKKAD
   PETITIONERS/APPELLANTS:

       1. MOHAMMED SHABEEB, AGED 30 YEARS, S/O.ABDUL KHADER, KALLINGAL VEEDU,
          SHORNUR.P.O., OTTAPPALAM TALUK, PALAKKAD DISTRICT-679121,
          REPRESENTED BY POWER OF ATTORNEY HOLDER ABDUL KHADER, AGED 58 YEARS,
          S/O.SAIDALI, KALLINGALL HOUSE, SHORNUR.P.O., OTTAPPALAM TALUK,
          PALAKKAD DISTRICT-679121.
       2. ABDUL KHADER, AGED 58 YEARS, S/O.SAIDALI, KALLINGALL HOUSE, SHORNUR
          P.O., OTTAPPALAM TALUK, PALAKKAD DISTRICT-679121
       3. RUKHIYA, AGED 46 YEARS, W/O.ABDUL KHADER, KALLINGALL HOUSE,
          SHORNUR.P.O., OTTAPPALAM TALUK, PALAKKAD DISTRICT-679121.

   RESPONDENT/RESPONDENT:

           FARSANA JIBI, AGED 25 YEARS, D/O.MANAF, PANIKKAVEETTIL HOUSE,
           THOTTAKKARA.P.O., OTTAPPALAM TALUK, PALAKKAD DISTRICT-679102.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of the judgment dated 30.8.2019 in OP 643/2015 on the file of the Family
   Court, Ottappalam, pending disposal of the above appeal, to meet the ends
   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 04.08.2022 and upon hearing the arguments of MR.CIBI THOMAS,
   Advocate for the petitioners/appellants, and of MR.PREMCHAND M. Advocate
   for the respondent/respondent,the court passed the following:

                                            ORDER

Interim order will stand extended by two months.

Sd/- ANIL K.NARENDRAN JUDGE

Sd/- P.G. AJITHKUMAR JUDGE

07-10-2022 /True Copy/ Assistant Registrar