Nishadali vs Shameema
2024 Latest Caselaw 11561 Ker

Kerala High Court

Nishadali vs Shameema on 23 April, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

RPFC No.143/2024                                  1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
                   Tuesday, the 23rd day of April 2024 / 3rd Vaisakha, 1946
                         CRL.M.APPL.NO.2/2024 IN RPFC NO. 143 OF 2024

                           MC 149/2022 OF FAMILY COURT, MALAPPURAM

   APPLICANT/REVISION PETITIONER/RESPONDENT

          NISHADALI, AGED 39 YEARS, S/O MUHAMMADALI, VATTAPPARAMBIL (H),
          PALATHOLE DESOM & POST, ELAMKULAM AMSOM, PERINTALMANNA TALUK, PIN -
          679340.

   RESPONDENTS/RESPONDENTS/PETITIONERS

      1. SHAMEEMA, AGED 29 YEARS, D/O HAMSA, KUPPOTTIL (H), VAZHENKADA DESOM
         & POST, ANAMANGAD (VIA), ALIPARAMB AMSOM, PERINTALMANNA TALUK, PIN -
         679357
      2. MUHAMMED SHAMAL AGED 10 YEARS, MINOR REPRESENTED BY HIS MOTHER
         SHAMEEMA, D/O HAMSA, KUPPOTTIL (H), VAZHENKADA DESOM & POST,
         ANAMANGAD (VIA), ALIPARAMB AMSOM, PERINTALMANNA TALUK, PIN - 679357
      3. MUHAMMED SHAHSAD, AGED 5 YEARS, MINOR REPRESENTED BY HIS MOTHER
         SHAMEEMA, D/O HAMSA, KUPPOTTIL (H), VAZHENKADA DESOM & POST,
         ANAMANGAD (VIA), ALIPARAMB AMSOM, PERINTALMANNA TALUK, PIN - 679357

        Application praying that in the circumstances stated therein the
   High Court be pleased to stay all the coercive steps to be taken in
   connection with realization of maintenance arrears pursuant to the
   Judgment dated 19/10/2023 in Miscellaneous Case No.149/2022 on the files
   of Hon'ble Family Court, Malappuram.
        This application coming on for orders upon perusing the application
   and upon hearing the arguments of Sri.S.DHEERENDRAKUMAR, Advocate for the
   petitioner, the Court passed the following:

                                             ORDER

There will be an interim stay on condition that the petitioner shall deposit the amount at the rate of Rs.3,000/- to the 1st respondent and Rs.2,500/- each to the respondent Nos.2 and 3. The arrears at the above rate shall be paid within two months. The petitioner shall continue to pay the amount till disposal of the case.

If the above order is violated, the Family Court is free to proceed with the execution, in accordance with the law.

Sd/-

P.V.KUNHIKRISHNAN, JUDGE

23-04-2024 /True Copy/ Assistant Registrar