Aiswarya Raveendaran vs Harilal P.K
2021 Latest Caselaw 11694 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                              &

         THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

FRIDAY, THE 09TH DAY OF APRIL 2021 / 19TH CHAITHRA, 1943

                    OP (FC).No.269 OF 2021

   AGAINST THE ORDER/JUDGMENT IN OP(Money) 188/2019 OF
                  FAMILY COURT, CHAVARA


PETITIONER:

              AISWARYA RAVEENDARAN, AGED 26 YEARS, D/O
              GEETHA, AIRAGI HOUSE, KLAPANA VILLAGE,
              PRAYARTHAKU MURI, ALUMPEEDIKA P.O,
              KARUNAGAPILY THALUK 690 547

              BY ADVS.
              SRI.J.OM PRAKASH
              SRI.T.G.SUNIL (PRANAVAM)
              SRI.C.X.ANTONY BENEDICT
              SHRI.T.S.BHARATH KRISHNA
              SHRI.EMMANUAL SANJU
              SHRI.ADHEEP VIJAY

RESPONDENTS:

     1        HARILAL P.K, AGED 26 YEARS, S/O KRISHNAKUMAR,
              KRISHNAKUMAR, KRISHNACHOTHI HOUSE, NIRANAM
              VILLAGE, THIRUVALA THALUK, PATHANAMTHITTA
              DISTRICT, 689 621

     2        LATHAKRISHNA KUMAR, AGED 54 YEARS, D/O
              SAROJINI, KRISHNACHOTHI HOUSE, NIRANAM
              VILLAGE, THIRUVALA THALUK, PATHANAMTHITTA
              DISTRICT 689 621

     THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION
ON 09.04.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 OP (FC).No.269 OF 2021

                               ..2..


                         JUDGMENT

Dated this the 9th day of April 2021 A.Muhamed Mustaque, J

This original petition was filed for expeditious

disposal of the pending matter before the Family

Court. A Division Bench judgment of this Court in

O.P. (FC) No.352 of 2020 and connected matters dated

23.03.2021 had given guidelines for disposal of

pending matters.

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

PR OP (FC).No.269 OF 2021

..3..

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE ORIGINAL PETITION O.P (MONEY) NO.188/2019 DATED 06.03.2019.

EXHIBIT P2 TRUE COPY OF THE PROCEEDINGS OF THE FAMILY COURT, CHAVARA IN OP (MONEY) NO. 188/2019 UPTO THE DATE OF 15.06.2020.