Tinu J.K. vs Archana A.V.
2021 Latest Caselaw 11885 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.106 OF 2021

 AGAINST THE ORDER/JUDGMENT IN OPHMA 2513/2019 OF FAMILY
                    COURT,TRIVANDRUM


PETITIONER:

              TINU J.K., AGED 33 YEARS, S/O.JAYAN D.S.,
              RESIDING AT SOMAMANGALAM PUTHENVEEDU,
              MALAYILKADA, MANCHAVILAKOM P.O., KOLLAYIL
              (PART), MANCHAVILAKOM, NEYYATTINKARA,
              THIRUVANANTHAPURAM.

              BY ADV. SRI.S.SUJIN

RESPONDENT:

              ARCHANA A.V., AGED 32 YEARS, D/O.AYYAPPAN,
              ANEESH BHAVAN, LEKSHMI NAGAR, PATTOM,
              THIRUVANANTHAPURAM-695 004.

              R1 BY ADV. SRI.VISHNU BHUVANENDRAN

     THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
09.04.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 OP (FC).No.106 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.106 OF 2021

..3..

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE OP(HMA)2513/2019 DATED 17.10.2019 BEFORE THE FAMILY COURT, THIRUVANANTHAPURAM.