Abdulla vs Shamla
2023 Latest Caselaw 8373 Ker

Mat.Appeal No.524/2023                            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.524 OF 2023
                    OP 714/2019 OF FAMILY COURT, MAVELIKKARA.
   APPELLANT/RESPONDENT IN OP:

           ABDULLA, AGED 54 YEARS, S/O. HAMSATHKOYA, KOOTTUMMAL KIZHAKKATHIL
           HOUSE, VEEYAPURAM MURI, VEEYAPURAM VILLAGE, KARTHIKAPALLY
           TALUK, ALAPPUZHA DISTRICT, PIN-690514

   RESPONDENT/PETITIONER IN OP:

           SHAMLA, AGED 39 YEARS, D/O.ABDUL LATHEEF, PAKKALLIL HOUSE,
           VEEYAPURAM MURI,
           VEEYAPURAM VILLAGE, KARTHIKAPALLY TALUK, ALAPPUZHA DISTRICT,
           PIN-690514.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the execution
   of the judgment dated 31.1.2023 to the extent of allowing the prayer of
   return of gold ornaments or its value with interest in OP No.714 of 2019
   of the Family Court, Mavelikara, pending final disposal of this
   Matrimonail appeal.


        This Application coming on for orders, upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of MR.R.UMASANKAR, Advocate for the appellant, the court passed the
   following:


                                             ORDER

There shall be an interim order as prayed for as against the execution of the impugned judgment on furnishing security to the satisfaction of the Family Court within three months.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

01-08-2023 /True Copy/ Assistant Registrar