FATHIMA MAJEED Vs. RUBEENA

JUDGEMENT

(1.) THIS O.P. is filed by the petitioners who are respondents 3 and 1 respectively in O.P.No.256 of 2009 on the files of the Family Court, Kottarakara. The first respondent herein preferred that O.P. for realising gold ornaments and money. That was allowed ex parte by passing Ext.P1 order. The petitioners have filed I.A. No.189 of 2011 dated 12.1.2011 (Ext.P3) before the court below for setting aside that ex parte order. They have also filed Ext.P4 application for staying the execution proceedings filed by the first respondent. The court below is not considering Exts.P3 and P4. But, proceeding to execute the ex part e order. Aggrieved by the same, the petitioners have preferred this O.P.

(2.) HEARD.