Citation : 2023 Latest Caselaw 8366 Ker
Judgement Date : 1 August, 2023
Mat.Appeal No.559/2023 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 1st day of August 2023 / 10th Sravana, 1945
IA.NO.1/2023 IN MAT.APPEAL NO. 559 OF 2023
OP 842/2020 OF FAMILY COURT, MALAPPURAM.
PETITIONER/APPELLANT:
ABDUL MAJEED P., AGED 42 YEARS, S/O.HAMZA, PARAVETTI HOUSE,
THANIKKUTH, KARUVARAKKUNDU AMSOM DESOM, PALAKKALVETTA P.O.,
MALAPPURAM DISTRICT, PIN-679327.
RESPONDENT/RESPONDENT:
JASNA V.P., AGED 37 YEARS, W/O.ABDUL MAJEED, VALIYAPEEDIKA HOUSE,
KHADERPADI, AYANIKKOD, POUR AMSOM DESOM, PORUR P.O., MALAPPURAM
DISTRICT, PIN-679339
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the execution
and all further proceedings pursuant to the Judgment in O.P.No.842/2020 of
Family court, Malappuram dated 27.09.2022, in the interests 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 MR.K.RAKESH, Advocate for the petitioner, the court passed the
following:
ORDER
There shall be a stay on condition that the appellant deposits half of the maintenance arrears within a period of six week from today and furnish security for the relief in relation to the value of gold ornaments within a period of three months to the satisfaction of the Family Court. On deposit of the maintenance arrears, respondent is permitted to withdraw the same.
Sd/- A.MUHAMED MUSTAQUE JUDGE
Sd/- SOPHY THOMAS JUDGE
01-08-2023 /True Copy/ Assistant Registrar
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