Kerala High Court
Yoosuf Saqafi vs Sulaika K. K on 8 April, 2021
Author: V.G.Arun
Bench: V.G.Arun
RPFC 93/2021 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR.JUSTICE V.G.ARUN
Thursday,the 8th day of April 2021/18th Chaithra, 1943
RPFC No.93/2021
MC No.264/2017 of the FAMILY COURT, THALASSERY
For information purpose only
REVISION PETITIONER/RESPONDENT:
YOOSUF SAQAFI,AGED 33 YEARS
S/O.AHAMMED, KUNNUMMAL, VILATHAPURAM, KUNHINGAD (PO),
PURAMERI (VIA), KOZHIKODE DISTRICT.
RESPONDENTS/PETITIONERS:
1. SULAIKA K. K.,AGED 28 YEARS
D/O.K.K.MAHAMOOD MUSALIAR, KUNNUMMAL KANDI HOUSE, CHAMPAD
(PO), THALASSERY TALUK, KANNUR DISTRICT, PIN - 673 503.
2. FATHIMA (MINOR)
AGED 3 YEARS, D/O.YOOSUF SAQAFI, KUNNUMMAL KANDI HOUSE,
CHAMPAD (PO), THALASSERY TALUK, KANNUR DISTRICT, REPRESENTED
BY HER NEXT FRIEND AND GUARDIAN SULAIKA K.K.,
D/O.K.K.MAHAMOOD MUSALIAR, AGED 28 YEARS, KUNNAMMAL KANDI
HOUSE, CHAMPAD (PO), THALASSERY TALUK, KANNUR DISTRICT, PIN-
673 503.
This Rev.petition(family Court) coming on for admission upon perusing the petition and
upon hearing the arguments of M/S ANOOP.P.V, Advocate for the petitioner and M/S
IJLAL.C and UMMUL FIDA, Advocates for the respondents, the court passed the following:
ORDER
Admit.
There will be interim stay of further proceedings in M.C.No.264/2017 on the files of the Family Court, Thalassery on condition of the petitioner paying the monthly maintenance as directed in the impugned order and on deposit of 50% of the arrears of maintenance due, till date, within one month.
08-04-2021 Sd/-
V.G.ARUN,JUDGE /true copy/ RPFC 93/2021 2/2 Sd/-
ASSISTANT REGISTRAR For information purpose only