Kerala High Court
A.C.Kunhammad vs Saheera Ahammad on 1 November, 2024
Author: Devan Ramachandran
Bench: Devan Ramachandran
Mat.Appeal No.639/2020 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE DEVAN RAMACHANDRAN
&
THE HONOURABLE MRS.JUSTICE M.B.SNEHALATHA
Friday, the 1st day of November 2024 / 10th Karthika, 1946
IA.NO.1/2022 IN MAT.APPEAL NO. 639 OF 2020
OP 297/2016 OF FAMILY COURT, KOZHIKODE.
PETITIONER/APPELLANT:
A.C.KUNHAMMAD, AGED 63 YEARS, S/O.LATE NOORUDEEN, KUNHALIMAS,
MOORIYAD ROAD, KOOTHUPARAMBU AMSOM DESOM, P.O.KOOTHUPARMBU,
THALASSERY TALUK, KANNUR DISTRICT-670643.
RESPONDENT/RESPONDENT:
SAHEERA AHAMMAD, AGED 52 YEARS, SAHIRAS, D/O.C.K.KHALID, 33/2833,
B1, PAROPPADI, CHEVAYUR AMSOM DESOM,
P.O.MERIKKUNNU, KOZHIKODE-673012.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to pass an order of
temporary injunction restraining the respondent herein from alienating and
encumbering petition B schedule property in O.P.No.297/2016 on the file of
Family Court, Kozhikode, pending disposal of the appeal.
This Application coming on for orders, upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of MR.GEORGE SEBASTIAN, Advocate for the applicant, and of M/S.R.SURENDRAN
and S.MAYUKHA, Advocates for the respondent, the Court passed the
following:
ORDER
Post on 15/11/2024 along with Connected Case. Interim Order will continue until further orders.
Sd/- DEVAN RAMACHANDRAN JUDGE Sd/- M.B. SNEHALATHA JUDGE 01-11-2024 /True Copy/ Assistant Registrar