Saranya vs Prashanth T.K
2021 Latest Caselaw 17014 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                 &
      THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
THURSDAY, THE 12TH DAY OF AUGUST 2021 / 21ST SRAVANA, 1943
                    OP (FC) NO. 281 OF 2021
   AGAINST THE ORDER/JUDGMENT IN OP 907/2020 OF FAMILY
                    COURT, CHAVARA, KOLLAM
PETITIONER:

         SARANYA, AGED 22 YEARS, D/O SAJITHA,
         CHALLOORMANNEL VEEDU, CLAPPANAMURI,
         ALUMPEEDIKA.P.O, OACHIRA VILLAGE,
         KARUNAGAPPALLY, PIN-690 547.
         BY ADV M.R.SASITH


RESPONDENT:

         PRASHANTH T.K., S/O KUNJUMON, THAIKKUTTATHIL
         VEEDU, PAVUKARA P.O, PAVUKKARA VILLAGE, MANNAR,
         CHENGANNOOR TALUK-689 622.
         BY ADVS.
         M.V.THAMBAN
         ARUN BOSE
         R.REJI
         THARA THAMBAN
         B.BIPIN
         N.SUNIL JOSEPH



     THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
12.08.2021,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 OP (FC) NO. 281 OF 2021
                             ..2..




                        JUDGMENT

A.Muhamed Mustaque, J

This original petition is filed seeking expeditious disposal

of pending OP No.907 of 2020 on the file of the Family Court,

Chavara. We issued a notice to the respondent. The

respondent entered appearance. The learned counsel for the

respondent submits that he had not received any copy of the

original petition before the Family Court.

2. A Division Bench of this Court in Shiju Joy v. Nisha

[2021 (2) KLT 607] had given necessary guidelines for the

disposal of the pending matters. The Family Court, Chavara

shall follow the directions in the above judgment for the

disposal of the case.

3. The respondent shall note the pendency of the

above case and take notice of the matter. The parties are OP (FC) NO. 281 OF 2021 ..3..

directed to appear before the Family Court on 20.09.2021. On

that day, the Family Court shall serve the copy of the pending

original petition to the learned counsel appearing for the

respondent.

The Original Petition is disposed of as above.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

DR. KAUSER EDAPPAGATH JUDGE

PR OP (FC) NO. 281 OF 2021 ..4..

APPENDIX OF OP (FC) 281/2021

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF OP NO.907/2020 BEFORE HON'BLE FAMILY COURT CHAVARA.