Anju Mol P.M vs Rajith Peruvanath Rajan
2021 Latest Caselaw 16286 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                   THE HONOURABLE MR. JUSTICE P.SOMARAJAN
    WEDNESDAY, THE 4TH DAY OF AUGUST 2021 / 13TH SRAVANA, 1943
                          OP(CRL.) NO. 274 OF 2021
    AGAINST THE ORDER/JUDGMENT IN MC 276/2020 OF FAMILY COURT,
                                 ERNAKULAM
PETITIONER:

            ANJU MOL P.M., AGED 27 YEARS,
            D/O. P.V. MANI AND W/O. RAJITH PERUVANATH RAJAN,
            PARUTHAYIL HOUSE, KANGARAPPADY, VADACODE PO,
            THRIKKAKARA NORTH VILLAGE, KANAYANNUR TALUK,
            ERNAKULAM DISTRICT.

            BY ADVS.
            K.C.ELDHO
            MALLENATHAN.M.



RESPONDENT:

            RAJITH PERUVANATH RAJAN, S/O. RAJAN PERUVANATH
            KOCHUMON, AGED 31, RESIDING AT PERUVANATH HOUSE,
            CHERPU PO, THRISSUR DISTRICT, PIN-680 561.


     THIS     OP    (CRIMINAL)   HAVING     COME   UP   FOR   ADMISSION   ON
04.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(CRL.) NO. 274 OF 2021                   2

                                      JUDGMENT

Inter alia it is contended that Ext.P2, an

application for interim maintenance so far not disposed

of by the Family Court concerned and hence sought

direction to have an expeditious disposal of the matter.

I am aware of the restriction imposed under the present

situation in relation to the ongoing pandemic Covid-19,

but in so far as interim maintenance is concerned, it

requires urgent consideration as it is a matter

pertaining to the livelihood of the person concerned,

for which there cannot be any kind of compromise.

Hence, there will be a direction to dispose of the said

application within 20 days from the date of intimation

of this judgment.

The Registry shall intimate the judgment to the

concerned Family Court.

The OP(Crl) is disposed of accordingly.

Sd/-

P.SOMARAJAN JUDGE msp

APPENDIX OF OP(CRL.) 274/2021

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF MC NO.276 OF 2020 PREFERRED BY THE PETITIONER AGAINST THE RESPONDENT.

Exhibit P2 A TRUE COPY OF THE MP NO.662 OF 2020 IN EXHIBIT P1.

Exhibit P3 A TRUE COPY OF MP NO.664 OF 2020 IN EXHIBIT P1.