John Bastin vs Rosily Magie John
2021 Latest Caselaw 23841 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                 &
         THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
SATURDAY, THE 4TH DAY OF DECEMBER 2021 / 13TH AGRAHAYANA,
                               1943
                 OP (FC) NO. 596 OF 2021
   AGAINST THE ORDER IN IA 6/2021 IN OP Nos.163/2020 &
           164/2020     OF FAMILY COURT, CHAVARA.
PETITIONER/PETITIONER    :

         JOHN BASTIN, S/O.LATE SEBASTINE,
         AGED 72 YEARS, NISHMA BHAVANAM,
         NADUVILAKKARACHERRY, MAYYANAD VILLAGE,
         MAYYANNAD.P.O, KOLLAM-691 303.
         BY ADV B.MOHANLAL


RESPONDENT/RESPONDENT     :

         ROSILY MAGIE JOHN,
         D/O.THRESSIA DANIEL, HRIDYA KUNCH, CUTCHERY
         WARD, CUTCHERY.P.O, KOLLAM-691 013.




THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON
04.12.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 O.P(F.C) No.596 of 2021                    2



                         A.MUHAMED MUSTAQUE &
                               SOPHY THOMAS, JJ.
                      ------------------------------------------------
                             O.P(F.C) No.596 of 2021
                     -------------------------------------------------
                   Dated this the 4th day of December, 2021

                                JUDGMENT

A.MUHAMED MUSTAQUE, J.

The petitioner is a Senior citizen. He has filed O.P Nos.163 & 164

of 2020 before the Family Court, Chavara. He has also filed an early hearing

of the above case.

2. A Division Bench of this Court in Shiju Joy v. Nisha (2021(2) KLT

607) has fixed the guidelines regarding the disposal of pending matters

before the Family Court. In the above judgment, Division Bench specifically

directed to dispose cases involving "Senior Citizen". In the light of the above,

we direct the Family Court to take up the early hearing petition and pass

appropriate orders based on the guidelines issued by this Court.

With this observation, the original petition is disposed of.

                                          A.MUHAMED MUSTAQUE, JUDGE



                                                 SOPHY THOMAS, JUDGE

amk




                          APPENDIX OF OP (FC) 596/2021

PETITIONER'S     EXHIBITS :
Exhibit P1                  THE    TRUE   COPY   OF   THE   PLAINT   IN

O.P.NO.1149/2016 FILED BY THE PETITIONER BEFORE THE FAMILY COURT, KOLLAM AGAINST THE RESPONDENT.

Exhibit P2 THE TRUE COPY OF THE PLAINT IN O.P.NO.1227/2016 FILED BY THE PETITIONER BEFORE THE FAMILY COURT, KOLLAM AGAINST THE RESPONDENT.

Exhibit P3 THE TRUE COPY OF THE JUDGMENT DATED 08.01.2020 IN TR.P.(C)NO.345/2019 OF THIS HON'BLE COURT Exhibit P4 THE TRUE COPY OF THE MEDICAL CERTIFICATE DATED 04.10.2021 OBTAINED BY THE PETITIONER FROM THE CONSULTANT CARDIOLOGIST TRAVANCORE MEDICAL COLLEGE HOSPITAL, KOLLAM Exhibit P5 THE TRUE COPY OF THE I.A.NO.5/2021 IN O.P.NO.163/2020 FILED BY THE PETITIONER BEFORE THE FAMILY COURT, CHAVARA DATED 05.10.2021.

Exhibit P6 THE TRUE COPY OF THE I.A.NO.6/2021 IN O.P.NO.164/2020 FILED BY THE PETITIONER BEFORE THE FAMILY COURT, CHAVARA DATED 05.10.2021.