Madhu.V. vs Remya.A.J.
2021 Latest Caselaw 11033 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                     &

           THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

   WEDNESDAY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA, 1943

                         OP (FC).No.159 OF 2021

          AGAINST THE ORDER/JUDGMENT IN GOP NO.2305/2019
                    OF FAMILY COURT, ERNAKULAM
                                --------


PETITIONER/S:

                MADHU.V., AGED 41 YEARS,
                S/O. VIJAYAKUMAR, USHAS WARRIAM,
                ENATHU P.O., ENATHU MURI,
                ENATHU VILLAGE, ADOOR TALUK,
                PATHANAMTHITTA DISTRICT-691 526.

                BY ADVS.
                SRI.T.B.THANKAPPAN
                SRI.T.T.HARIKUMAR
                SMT.K.S.SREEJA



RESPONDENT/S:

                REMYA.A.J., AGED 32 YEARS,
                D/O.SURENDRA S.WARRIER,
                SIVAKRIPA WARRIAM, HOUSE NO. 91,
                KAIRALI NAGAR, ERUMATHALA P.O.,
                CHOONDY, ALUVA, ERNAKULAM DISTRICT-683 112.

                BY ADV. SRI.P.RAHUL
                BY ADV. SHRI.RAJESH V. PRASAD



THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON 07.04.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (FC).No.159/2021                 2


                          JUDGMENT

Dated this the 7th day of April 2021

A.Muhamed Mustaque, J.

This original petition was filed seeking the

following relief:

"Issueappropriate directions commanding the Family Court, Ernakulam to take up the I.A.No.38/2021 filed by the petitioner in G.O.P.No.2503/2019 heard and disposed it of in accordance with law within a time frame to be fixed by this Honourable Court."

2. A Division Bench of this Court by the judgment

dated 23.3.2021 in O.P.(FC) No.352/2020 and connected

matters had given guidelines for disposal of such cases

pending before the Family Court.

This original petition is disposed of in the light

of the above judgment. The directions in the above

judgment shall be scrupulously followed in this matter

also.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

DR. KAUSER EDAPPAGATH

JUDGE

ln

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE G.O.P NO. 2305 OF 2019 BEFORE THE FAMILY COURT, ERNAKULAM DATED 03.10.2019.

EXHIBIT P2 A TRUE COPY OF THE OBJECTION FIELD BY THE PETITIONER IN G.O.P NO. 2305 OF 2019 BEFORE THE FAMILY COURT, ERNAKULAM DATED 15.12.2020.

EXHIBIT P3 A TRUE COPY OF THE COMPROMISE IN G & W 522/2015 ON THE FILE OF THE FAMILY COURT, PALA DATED 26.03.2018.

EXHIBIT P4 A TRUE COPY OF THE I.A. 38/2021 IN GOP 2305 OF 2019 BEFORE THE FAMILY COURT, ERNAKULAM DATED 16.12.2020.

RESPONDENT'S EXHIBITS:NIL.

//TRUE COPY//

P.A.TO JUDGE