Nishad Salim vs Naheema Khan
2024 Latest Caselaw 28793 Ker

Kerala High Court

Nishad Salim vs Naheema Khan on 3 October, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

Mat.Appeal No.211/2024                            1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                                               &
                          THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
             Thursday, the 3rd day of October 2024 / 11th Aswina, 1946
                    IA.NO.1/2024 IN MAT.APPEAL NO. 211 OF 2024
                   OP(Money) 811/2023 OF FAMILY COURT, PUNALUR.
   APPLICANTS / APPELLANTS:

       1. NISHAD SALIM, AGED 38 YEARS, S/O.SALIM, RESIDING AT AKKOOTTU VEEDU,
          SHARKARA, CHIRAYINKEEZHU, THIRUVANANTHAPURAM DISTRICT, REPRESENTED
          BY HIS FATHER AND POWER OF ATTORNEY HOLDER SALIM, AGED 73 YEARS,
          S/O.SHAHUL HAMEED, RESIDING AT AKKOOTTU VEEDU, SHARKARA,
          CHIRAYINKEEZHU, THIRUVANANTHAPURAM DISTRICT-695304.
       2. SALIM, AGED 73 YEARS, S/O.SHAHUL HAMEED, RESIDING AT AKKOOTTU VEEDU,
          SHARKARA, CHIRAYINKEEZHU, THIRUVANANTHAPURAM DISTRICT-695304.

   RESPONDENT/RESPONDENT:

           NAHEEMA KHAN, AGED 36 YEARS, D/O.NASEEM KHAN, RESIDING AT NAHEEMA
           MANZIL, NELLIPALLY VILLAGE, PUNALUR TALUK, KOLLAM DISTRICT - 691331.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the execution
   of the judgment dated 8/12/2023 in O.P.(Money) No.811/2023 on the files of
   the Learned Family Court, Punalur, pending disposal of the above appeal.


        This Application again coming on for orders, upon perusing the
   application and the affidavit filed in support thereof, and this Court's
   order dated 02.09.2024, and upon hearing the arguments of M/S.T.MADHU,
   C.R.SARADAMANI, RENJISH S. MENON, VRINDA.T.S. and AISWARYA JAYAPAL
   Advocates for the applicants, and of M/S. T.K.SANDEEP, RESHMA VISWANATHAN
   and SWETHA R, Advocates for the respondent, the Court passed the
   following:

                                             ORDER

Interim order granted by this Court on 2/9/2024 will stand extended for a further period of two weeks; however, only if condition therein to furnish security within the time frame fixed is complied with.

Post on 17/10/2024.

Sd/- DEVAN RAMACHANDRAN JUDGE

Sd/- M.B. SNEHALATHA JUDGE

03-10-2024 /True Copy/ Assistant Registrar