Prameela S.R. vs Raveendran
2021 Latest Caselaw 3775 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                    &

                   THE HONOURABLE MR.JUSTICE C.S.DIAS

     TUESDAY, THE 02ND DAY OF FEBRUARY 2021 / 13TH MAGHA,1942

                         OP (FC).No.632 OF 2018

          AGAINST THE ORDER IN I.A.NO.2741/2017 IN OP(HMA)
                NO.1589/2017 OF FAMILY COURT, ATTINGAL
                             ------------


PETITIONER/S:

                PRAMEELA S.R., AGED 58 YEARS,
                AMMAVEEDU, PALLIMUKKU,
                PORUNTHAMAN, PULIMATH P.O.

                BY ADVS.
                SRI.P.M.SANEER
                SRI.R.GOPAN


RESPONDENT/S:

                RAVEENDRAN, AGED 63 YEARS,
                S/O.GANGADHARAN, GANGALAYAM,
                MUKKUROAD, KILIMANOOR P.O.,
                PIN - 695 601.

                BY ADV.SRI.LIJU. M.P

THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON 02.02.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (FC).No.632/2018                       2




                                JUDGMENT

Dated this the 2nd day of February 2021

A.Muhamed Mustaque, J.

The petitioner herein is the petitioner in O.P.

(HMA) No.1589/2017 on the file of the Family Court,

Attingal. Along with the original petition, the

petitioner filed an application for attachment

before judgment. A conditional attachment was

granted. That was vacated subsequently on the

appearance of the respondent. Challenging the same,

the petitioner has approached this Court.

2. This Court on 28.11.2018 passed the

following order:

"Issue notice to the respondent through speed post.

Interim order of attachment passed by the Family Court, Attingal in I.A.No.2741/2017 in O.P. (HMA) No.1589/2017 dated 23.12.2017 will continue in force for a period of two months."

3. Taking note of the fact that more than two

years have been elapsed since the above order was

passed, we are of the view that the above order shall

continue till the disposal of O.P.(HMA) No.1589/2017

before the Family Court. Taking note of the fact that

the original petition is of the year 2017, we direct

the Family Court to dispose of the same within a

period of six months.

This O.P.(FC) is disposed of as above.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

C.S.DIAS

JUDGE

ln

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 PHOTOCOPY OF THE MEMORANDUM OR ORIGINAL PETITION AS O.P(HMA) NO.1589/2017 FILED BY THE PETITIONER BEFORE THE FAMILY COURT, ATTINGAL.

EXHIBIT P2 PHOTOCOPY OF THE IA NO.2741/2017 IN OP(HMA) NO 1589/2017 FILED BY THE PETITIONER BEFORE THE FAMILY COURT, ATTINGAL.

EXHIBIT P3 PHOTOCOPY OF THE ORDER IN IA NO 2741/2017 OP(HMA) NO.1589/2017 CALLING TO FURNISH SECURITY.

EXHIBIT P4 PHOTOCOPY OF OBJECTION FILED BY THE RESPONDENT IN IA NO 2741/2017 IN OP(HMA) NO.1589/2017 BEFORE THE FAMILY COURT, ATTINGAL.

EXHIBIT P5 PHOTOCOPY OF THE ATTACHMENT ORDER IN IA NO.2741/2017 IN OP (HMA)NO.1589/2017 PASSED BY THE FAMILY COURT, ATTINGAL.

EXHIBIT P6 PHOTOCOPY OF THE ORDER DATED 1.9.2018 IN IA NO 2741/2017 IN OP(HMA) NO 1589/2017 PASSED BY THE FAMILY COURT, ATTINGAL.

RESPONDENT'S EXHIBITS:NIL.

//TRUE COPY//

P.A.TO JUDGE