Siyad vs Najiya Noushad
2023 Latest Caselaw 6364 Ker

Mat.Appeal No.850/2022                            1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                               &
                            THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
              Monday, the 12th day of June 2023 / 22nd Jyaishta, 1945
                    IA.NO.1/2022 IN MAT.APPEAL NO. 850 OF 2022
                    OP 884/2016 OF FAMILY COURT, IRINJALAKUDA.
   PETITIONER/APPELLANTS/RESPONDENT 1 & 2 IN O.P.:

       1. SIYAD, AGED 32, S/O.ABOOBACKAR, VENTHARAPALLY HOUSE, KADAPPOORNNA
          PALLY DESOM, ERIYAD VILLAGE & P.O., KODUNGALLUR THALUK, THRISSUR,
          PIN-680666
       2. SUBAIDA ABOOBACKAR, AGED 52, W/O.ABOOBACKAR, VENTHARAPALLY HOUSE,
          KADAPPOORNNA PALLY DESOM, ERIYAD VILLAGE & P.O., KODUNGALLUR THALUK,
          THRISSUR, PIN-680666

   RESPONDENT/RESPONDENT/PETITIONER IN O.P:

           NAJIYA NOUSHAD, AGED 20, D/O.VETTITHULATH NOUSHAD, MADAYIKKONAM
           VILLAGE, DESOM & P.O., MUKUNDAPURAM THALUK, PIN-680712.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   and implementation of all further proceedings in the judgment in
   O.P.No.884/2016 dated 31.10.2022 on the file of the Family Court,
   Irinjalakuda as against the appellant till the disposal of this
   Matrimonial 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.MANSOOR ALI and MUHAMMED SUHAIL P.A., Advocates for the applicants,
   the court passed the following:

                                             ORDER

There shall be a stay as prayed for on condition that the appellants furnish security for the relief granted to the satisfaction of the Family Court, within a period of two months.

If any property is under attachment, that can also be offered as security.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

12-06-2023 /True Copy/ Assistant Registrar