Abdu Suhood vs Maimoona
2024 Latest Caselaw 11926 Ker

Kerala High Court

Abdu Suhood vs Maimoona on 3 May, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                                     &
                   THE HONOURABLE MR. JUSTICE EASWARAN S.
            Friday, the 3rd day of May 2024 / 13th Vaisakha, 1946
                          MAT.APPEAL NO. 373 OF 2023
                   OP 735/2021 OF FAMILY COURT, MALAPPURAM
APPELLANTS/RESPONDENTS:

  1. ABDU SUHOOD, AGED 33 YEARS, S/O.MARAKKAR, NELLISSERY HOUSE,
     PUZHAKKATTIRI AMSOM, RAMAPURAM DESOM AND P.O., PERINTHALMANNA TALUK,
     MALAPPURAM DISTRICT. PIN-679321.
  2. MARAKKAR, AGED 65 YEARS, NELLISSERY HOUSE, PUZHAKKATTIRI AMSOM,
     RAMAPURAM DESOM AND P.O., PERINTHALMANNA TALUK, MALAPPURAM DISTRICT,
     PIN - 679321
  3. FATHIMA T., AGED 63 YEARS, W/O. MARAKKAR, NELLISSERY HOUSE,
     PUZHAKKATTIRI AMSOM, RAMAPURAM DESOM AND P.O., PERINTHALMANNA TALUK,
     MALAPPURAM DISTRICT, PIN-679321

    BY ADV. K.RAKESH.

RESPONDENTS/PETITIONERS:


  1. MAIMOONA, AGED 33 YEARS, D/O. MOIDEENKUTTY, MALLEERITHODI HOUSE,
     PANG AMSOM DESOM, PANG SOUTH P.O., KURUVA VILLAGE, MALAPPURAM
     DISTRTICT, PIN-679338
  2. FATHIMA MINHA, AGED 6 ½ YEARS (MINOR), REPRESENTED BY MOTHER,
     MAIMOONA, AGED 33 YEARS, D/O.MOIDEENKUTTY, MALLEERITHODI HOUSE, PANG
     AMSOM DESOM, PANG SOUTH P.O., KURUVA VILLAGE, MALAPPURAM
     DISTRTICT, PIN-679338.

     This Matrimonial Appeal having come up for orders on 03.05.2024, the
court on the same day passed the following:

                                                      (P.T.O)
              DEVAN RAMACHANDRAN & EASWARAN S., JJ.
              -----------------------------------------------------------
                         Mat. Appeal No.373 of 2023
              -----------------------------------------------------------
                    Dated this the 3rd day of May, 2024


                                        ORDER

DEVAN RAMACHANDRAN, J.

Nobody appears for the respondents today.

2. The impugned judgment, to the extent to which it

has directed the appellants to pay Rs.1,00,000/- (Rupees One

lakh only) to the respondents, will stand deferred on condition

that he furnishes security for the same, to the satisfaction of

the Family Court, Malappuram, within a period of one month

from the date of receipt of a copy of this order.

It is further recorded that, as regards the other

directions in the impugned order, the appellant is not pressing

any reliefs against the same.

Post on 28.05.2024.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Sd/-

EASWARAN S. JUDGE vv

03-05-2024 /True Copy/ Assistant Registrar