Mohammed Kunhi vs Jameela.C.M
2024 Latest Caselaw 13561 Ker

Kerala High Court

Mohammed Kunhi vs Jameela.C.M on 24 May, 2024

Author: P.Somarajan

Bench: P.Somarajan

RPFC No.31/2024                               1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR. JUSTICE P.SOMARAJAN
               Friday, the 24th day of May 2024 / 3rd Jyaishta, 1946
                     CRL.M.A 2 OF 2024 IN RPFC NO. 31 OF 2024
                       MC 76/2020 OF FAMILY COURT, KASARAGOD
   APPLICANT/REVISION PETITIONER

          MOHAMMED KUNHI, AGED 43 YEARS, S/O A.B IBRAHIM, C.A NAGAR, ADHUR
          P.O, KASARGOD TALUK, KASARGOD DISTRICT , PIN - 671543

   RESPONDENTS/RESPONDENTS

      1. JAMEELA.C.M, AGED 38 YEARS, D/O C.K MAHIN, CHATTANCHAL HOUSE,
         THEKKIL, THEKKIL FERRY P.O, KASARGOD DISTRICT , PIN - 671 541.
      2. FATHIMA SAFA TASLEEM (MINOR) AGED 13 YEARS, REPRESENTED BY 1ST
         RESPONDENT MOTHER, CHATTANCHAL HOUSE, THEKKIL, THEKKIL FERRY P.O,
         KASARGOD DISTRICT, PIN - 671 541.


        Application praying that in the circumstances stated therein the
   High Court be pleased to stay the operation of the judgment dated
   31.05.2023 in MC No.76/2020 passed by the Family Court, Kasargod, on such
   terms and conditions this Hon'ble Court deems fit, in the interest of
   justice, by allowing this petition.

        This application coming on for orders upon perusing the application
   and this court's order dated 25.03.2024 and upon hearing the arguments of
   M/S.ANAND KALYANAKRISHNAN & C.DHEERAJ RAJAN, Advocates for the petitioner,
   the Court passed the following:

                                                ORDER

Take fresh steps against the respondents.

Post on 3/7/2024.

Interim order will stand extended till then.

Sd/-

P.SOMARAJAN, JUDGE

24-05-2024 /True Copy/ Assistant Registrar