Naseema vs Najumudeen
2023 Latest Caselaw 9668 Ker

RSA No.555/2023                              1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
             Friday, the 8th day of September 2023 / 17th Bhadra, 1945
                        IA.NO.1/2023 IN RSA NO. 555 OF 2023
                         AS 33/2016 OF SUB COURT,ATTINGAL
                       OS 373/2006 OF MUNSIFF COURT,ATTINGAL
   PETITIONERS/APPELLANTS/APPELLANTS/DEFENDANTS:

      1. NASEEMA, D/O AYISHA UMMAL, AJMAL COTTAGE, KIDINAMKULAM VILLAGE,
         CHANNANKARA PO, THIRUVANANTHAPURAM-695301
      2. SHERIN, D/O NASEEMA, AJMAL COTTAGE, KIDINAMKULAM VILLAGE,
         CHANNANKARA PO, THIRUVANANTHAPURAM - 695301
      3. AJMAL, S/O NASEEMA, AJMAL COTTAGE, KIDINAMKULAM VILLAGE, CHANNANKARA
         PO, THIRUVANANTHAPURAM - 695301,REPRESENTED BY POWER OF ATTORNEY
         HOLDER NASEEMA,D/O.AIYISHA UMMAL.

   RESPONDENT/RESPONDENT/RESPONDENT/PLAINTIFF:

          NAJUMUDEEN,S/O YOOSUFF, KOORAVUVILA VEEDU, KIDINAMKULAM VILLAGE,
          CHANNANKARA PO, THIRUVANANTHAPURAM - 695301

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the execution
   of the decree and judgment dated 27.02.2023 in AS.No.33/2016 on the files
   of Sub Court, Attingal which arises from the judgment and decree in
   OS.No.373/2006 on the files of Munsiffs Court,Attingal till the disposal
   of the appeal in the interest 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 M/S.E.M.MURUGAN, P.R.PRATEESH, P.RAKESH , K.R.LEKSHMI,Advocates for the
   petitioners     and   of     SRI.    J.JAYAKUMAR,Advocate       for   the
   respondent(Caveator), the court passed the following:
                                      ORDER

The learned counsel for the appellant would submit that execution petition has been pending to execute the decree impugned. Therefore, there shall be a stay in executing the decree for a period of four weeks.

Sd/- A. BADHARUDEEN, JUDGE

08-09-2023 /True Copy/ Assistant Registrar