Muhammed Ashraf vs Hajara
2024 Latest Caselaw 11826 Ker

Kerala High Court

Muhammed Ashraf vs Hajara on 30 April, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

Mat.Appeal No.409/2024                            1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                                               &
                             THE HONOURABLE MR. JUSTICE EASWARAN S.
             Tuesday, the 30th day of April 2024 / 10th Vaisakha, 1946
                     IA.NO.1/2024 IN MAT.APPEAL NO. 409 OF 2024
                    OP(RM)443/2020 OF FAMILY COURT, KATTAPPANA.
   APPLICANT/APPELLANT:

           MUHAMMED ASHRAF, AGED 55 YEARS, S/O HAMEED KUNJ, THOPPIL HOUSE,
           RAMAKKALMEDU KARA, KARUNAPURAM VILLAGE,UDUMBANCHOLA TALUK, IDUKKI
           DISTRICT, PIN-685552

   RESPONDENT/RESPONDENT:

           HAJARA, AGED 46 YEARS, W/O MUHAMMED ASHRAF, THOPPIL HOUSE,
           RAMAKKALMEDU KARA, KARUNAPURAM VILLAGE, UDUMBANCHOLATALUK, IDUKKI
           DISTRICT, PIN - 685552

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of the judgment and decree dated 31.01.2024 in OP(R.M.)No.443/2020 of the
   Family Court, Kattappana, pending disposal of the 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. C.H.ABDUL RASAC and K.R.AVINASH (KUNNATH), Advocates for the
   applicant, the court passed the following:


                                             ORDER

Issue consolidated notice to respondent by speed post returnable within ten days.

List on 20.05.2024.

Sd/- DEVAN RAMACHANDRAN JUDGE

Sd/- EASWARAN S. JUDGE

30-04-2024 /True Copy/ Assistant Registrar