Arun.V vs Resmi D.L
2021 Latest Caselaw 4539 Ker

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OP (FC).No.15 OF 2021

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                  &

                  THE HONOURABLE MR.JUSTICE C.S.DIAS

    MONDAY, THE 08TH DAY OF FEBRUARY 2021 / 19TH MAGHA,1942

                        OP (FC).No.15 OF 2021

           OPHMA 856/2017 OF FAMILY COURT,TRIVANDRUM


PETITIONER/S:

                ARUN.V
                AGED 43 YEARS
                S/O. VISWAMBHARAN, VINAYAKA MANDIRAM, ARUVIYODE,
                MANNANTHALA P.O, THIRUVANANTHAPURAM

                BY ADV. SRI.R.GOPAN

RESPONDENT/S:

                RESMI D.L
                AGED 38 YEARS
                D/O. DEVARAJAN, ANATHAVILAKATHU VEEDU, IRUMPIL ,
                NEYYATTINKARA RESIDING AT T.C 93/1827 HARITHA NAGAR
                RESIDENCE ASSOCIATION PETTAH, THIRUVANANTHAPURAM.


     THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON
08.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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OP (FC).No.15 OF 2021


             A.MUHAMED MUSTAQUE & C.S.DIAS, JJ.
                ======================
                      OP(FC)No. 15 of 2021
                ======================
             Dated this the 8th day of February, 2021.

                             JUDGMENT

C.S.DIAS , J.

This original petition is filed seeking for expeditious

disposal of O.P (HMA) No. 856/2017 of the Family Court,

Thiruvananthapuram.

2. As we only propose to issue directions to the

Family Court, we have dispensed with service of notice on

the respondent.

3. This Court by order dated 11.1.2021 directed the

Registry to call for a report from the Family Court, to

ascertain the time period required to dispose OP

(HMA)No.856/2017.

4. The learned Judge of the Family Court by

communication dated 19.1.2021 has reported that the

Court requires one year's time from 19.1.2021 to dispose

of OP (HMA) No.856/2017.

5. Taking note of the report of the learned Judge of

the Family Court and considering the pleadings and

OP (FC).No.15 OF 2021

materials on record and the submission made by the

learned counsel appearing for the petitioner, in exercise of

the supervisory jurisdiction of this Court as enshrined

under Article 227 of the Constitution of India, we direct

the Family Court, Thiruvananthapuram to consider and

dispose of OP (HMA) No.856/2017 and connected cases, if

any, in accordance with law, as expeditiously as possible,

at any rate, within a period of one year from 19.1.2021.

6. The petitioner shall produce a copy of this

judgment before the Family Court, Thiruvananthapuram

within a week and also serve a copy of the judgment on

the counsel appearing for the opposite party before the

court below.

The original petition is disposed of as above.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

                                            C.S.DIAS
   Sks/8.2.2021                               JUDGE

OP (FC).No.15 OF 2021


                           APPENDIX
   PETITIONER'S/S EXHIBITS:

   EXHIBIT P1           PHOTOCOPY OF THE (HMA) NO. 856/2017

FILED BY THE PETITIONER BEFORE THE FAMILY COURT, THIRUVANANTHAPURAM DATED 27-04-2017

EXHIBIT P2 PHOTOCOPY OF E-COURT SERVICE OF BUSINESS OF THE CASE.