SUNEERA Vs. MUHAMMED BASHEER

JUDGEMENT

(1.) The petitioner in O.P.No.325 of 2022 on the files of the Family Court, Malappuram, has filed this Original Petition invoking the provisions under Article 227 of the Constitution of India seeking to set aside Ext.P5. As per Ext.P5, the Family Court removed attachment ordered in I.A.No.2 of 2022 on accepting another property offered by the respondent as security. The request of the respondent in that regard in I.A.No.8 of 2022 was thereby allowed.

(2.) On 26/8/2022, the Original petition was admitted. An interim order directing that the attachment effected by the Family Court as per the order in I.A.No.2 of 2022 in O.P.No.325 of 2022 to continue was granted. Pursuant to the notice, the respondent entered appearance.

(3.) Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondent.