Rafeekh vs Jafseena
2024 Latest Caselaw 17426 Ker

Kerala High Court

Rafeekh vs Jafseena on 21 June, 2024

Author: Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
                                     &
                    THE HONOURABLE MR. JUSTICE P.M.MANOJ
           Friday, the 21st day of June 2024 / 31st Jyaishta, 1946
                         MAT.APPEAL NO. 398 OF 2024
                     OP 12/2021 OF FAMILY COURT, TIRUR.
APPELLANT(S)/RESPONDENT:

     RAFEEKH, AGED 37 YEARS, S/O. MOIDEEN HAJI, NECHIYENGAL HOUSE,
     THANALOOR P.O, TANALOOR VILLAGE, TIRUR TALUK, MALAPPURAM DISTRICT,
     PIN - 676307

    BY ADVS. M/S.JAMSHEED HAFIZ    AND   T.S.SREEKUTTY

RESPONDENT(S)/PETITIONER:


     JAFSEENA, AGED 30 YEARS,     D/O.ABDUL KAREEM, VELLAKKAD HOUSE, KODINJI
     P.O., NANNAMBRA VILLAGE,     TIRURANGADI TALUK, MALAPPURAM DISTRICT,
     PIN-676309.


     This Matrimonial Appeal having come up for orders on 21.06.2024,
along with Mat.Appeal 396/2024, the Court on the same day passed the
following:




                                                             p.t.o.
                   RAJA VIJAYARAGHAVAN V & P.M.MANOJ, JJ.
                   -----------------------------------------------
                      Mat.Appeal No. 396 & 398 of 2024
                     -------------------------------------------
                     Dated this the 21st day of June 2024

                                        ORDER

Raja Vijayaraghavan, J.

Mat.Appeal No. 396 & 398 of 2024

Issue notice to the respondents by speed post.

I.A. No. 1 of 2024 in Mat Appeal No. 396 of 2024

Having heard the submissions advanced by the learned counsel

appearing for the appellant, the execution of the judgment in O.P No.

565 of 2019 will remain stayed on condition that the appellant furnishes

sufficient security for the decree amount to the satisfaction of the court

below within a period of two weeks. It would be open to the appellant

to furnish the property under attachment, if any.

It is made clear that this Court has not stayed the order passed

by the Family Court, ordering maintenance to the wife and children.

Post on 22.07.2024.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE

Sd/-

P.M.MANOJ JUDGE

APM

21-06-2024 /True Copy/ Assistant Registrar