Dinesh @ Dileesh vs Nofh C. Paramel
2021 Latest Caselaw 16132 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                              &
      THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
TUESDAY, THE 3RD DAY OF AUGUST 2021 / 12TH SRAVANA, 1943
                   OP (FC) NO. 384 OF 2021
   AGAINST THE ORDER/JUDGMENT IN OP 793/2018 OF FAMILY
                  COURT,THRISSUR, THRISSUR
PETITIONER:

           DINESH @ DILEESH, AGED 46 YEARS, S/O.
           RAJENDRABABU, THINDIPARAMBATH TAYYILVEEDU,
           KARAYAMUTTOM DESOM, VALAPPAD VILLAGE, CHAVAKKAD
           TALUK, PIN 680 567.
           BY ADVS.
           JOSEPH GEORGE
           P.A.REJIMON


RESPONDENT:

  1.       NOFH C. PARAMEL, AGED 41, D/O.CHAKRADHARAN,
           PAZHUVIL P.O., THRISSUR DISTRICT,
           NOW RESIDING AT THINDIPARAMBATH TAYYILVEEDU,
           KARAYAMUTTOM DESOM, VALAPPAD VILLAGE, CHAVAKKAD
           TALUK, THRISSUR DISTRICT, PIN 680 567.

  2.       SUNIL KUMAR, AGED 50, S/O VISHWAMBHARAN,
           THERAMBIL HOUSE, PATHAMKALLU, THALIKULAM P.O.,
           THRISSUR DISTRICT, PIN 680 569.

  3.       RADHAKRISHNAN, AGED 50, S/O NATHAN, OTTARI
           HOUSE, KARANCHIRA DESOM, KATTOR VILLAGE & P.O.,
           THRISSURE DISTRICT, PIN 680 702

  4.       MIDHUN, AGED 25, S/O ANIL, PARAKKAL HOUSE,
           PACHUVIL P.O., THRISSUR DISTRICT, PIN 680 564

  5.       SASIKALA, AGED 58, W/O CHARADHARAN, PARAKKAL
           HOUSE, PAZHUVIL P.O., THRISSUR DISTRICT, PIN 68
           564

  6.       SWAPNA, AGED 47, W/O ANILAN, PARAKKAL HOUSE,
           PAZHUVIL P.O., THRISSUR DISTRICT, PIN 680 564

       THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION
ON 03.08.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 OP (FC) NO. 384 OF 2021
                                  ..2..

                            JUDGMENT

A.Muhamed Mustaque, J

This Original petition is filed for expeditious disposal of O.P

No.793 of 2018 on the file of the Family court, Thrissur. A Division

Bench of this Court, in Shiju Joy v. Nisha [2021 (2) KLT 607], had given

directions for disposal of the cases in accordance with seniority. The

Division Bench also directed that in appropriate cases, the seniority can

be departed for any reasons to be satisfied by the Court.

2. It appears that the petitioner had filed an application for

early hearing. We are sure that the Family Court will consider that

application as directed by this Court in the above judgment.

With these observations as above, this original petition is disposed

of.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

DR. KAUSER EDAPPAGATH JUDGE

PR OP (FC) NO. 384 OF 2021 ..3..

APPENDIX OF OP (FC) 384/2021

PETITIONER EXHIBITS Exhibit P1 TRUE PHOTOCOPY OF THE PETITION IN O.P.

793/2018 ON THE FILE OF HON'BLE FAMILY COURT THRISSUR.

Exhibit P2 TRUE PHOTOCOPY OF I.A 3/2021 IN O.P 793/2018 OF THE FAMILY COURT THRISSUR.