Kerala High Court
A.C.Kunhammad vs Saheera Ahammad on 30 August, 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 30th day of August 2024 / 8th Bhadra, 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/RESPONDENTS:
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 again coming on for orders, upon perusing the
application and the affidavit filed in support thereof and this Court's
order dated 9.8.2024 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 30/9/2024.
Interim order extended till then.
Sd/- DEVAN RAMACHANDRAN JUDGE Sd/- M.B. SNEHALATHA JUDGE 30-08-2024 /True Copy/ Assistant Registrar