Sharafudheen.M Rep. By P.A Holder ... vs Jaseena.K.V
2023 Latest Caselaw 10058 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
         Monday, the 18th day of September 2023 / 27th Bhadra, 1945
                CRL.M.APPL.NO.1/2023 IN RPFC NO. 403 OF 2023
                    MC 171/2020 OF FAMILY COURT, KANNUR
PETITIONER/REVISION PETITIONER:

     SHARAFUDHEEN.M., 46 YEARS, S/O.ABDUL KHADER, MADATHIL VALAPPU,
     BAITHUL AMEEN, MIDAVILAD AMSOM, IRIVERI DESOM, KANAYANNUR.
     REP. BY POWER OF ATTORNEY HOLDER M.MAMMU, S/O.BAPPAN, 64 YEARS,
     MADATHIL HOUSE, EACHUR VIA, MUNDERI, P.O.EACHUR, KANNUR. (DIST) -
     670591

RESPONDENTS/PETITIONERS:

  1. JASEENA.K.V, 33 YEARS, D/O.ABDULLA MOULAVI, KAITHALA VALAPPIL
     BAITHUL RAHA, PADANNOT P.O., MUNDERI - 670591
  2. RAFHA SHARAFUDHEEN, 14 YEARS, MINOR REP. BY MOTHER JASEENA.K.V.
  3. MUHAMMED SAHAD, 11 YEARS, MINOR REP. BY MOTHER JASEENA.K.V.

     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 30.05.2023 in M.C.No.171/2020 of the Family Court,
Kannur, pending final disposal of the Revision Petition.
     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.K.DEEPA (PAYYANUR) & V.R.NASAR, Advocates for the petitioner, the
Court passed the following:
                                    MOHAMMED NIAS C.P., J.
                                --------------------------------------------
                                    R.P.F.C.No.403 of 2023
                               --------------------------------------------
                            Dated this the 18th day of September, 2023



                                          O R D E R

Admit.

Issue urgent notice by speed post to the respondents.

Post on 25.10.2023.

Crl.M.A.No.1 of 2023:

There will be an interim order of stay as prayed for, for

a period of one month, on condition that the petitioner

deposits the entire arrears of maintenance at the rate of

Rs.3,000/- (Rupees three thousand only) to the first

respondent and Rs.2,000/- each to respondents 2 & 3, within

a period of two weeks from today and also continue to pay

the same, pending this revision.

Sd/-

MOHAMMED NIAS C.P.

JUDGE Shg

18-09-2023 /True Copy/ Assistant Registrar