Arun.M vs Manjusha
2021 Latest Caselaw 4654 Ker

O.P.(FC).No.282 of 2020             1

              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 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942

                          OP (FC).No.282 OF 2020

    AGAINST THE ORDER/JUDGMENT IN OP 881/2016 OF FAMILY COURT,
                            NEDUMANGAD


PETITIONER/S:

                ARUN.M,
                AGED 39 YEARS,
                S/O.MADHAVAN PILAI, ANITHA BHAVAN, MANNARKONAM,
                VATTRATHALA, ANAD P.O., ANAD VILLAGE,
                NEDUMANGADU TALUK,
                THIRUVANANTHAPURAM DISTRICT-695 541.

                BY ADVS.
                SRI.GEORGE MATHEW
                SRI.M.D.SASIKUMARAN
                SHRI.PRAVEEN S.
                SHRI.SUNIL KUMAR A.G
                SRI.DIPU JAMES
                SHRI.MATHEW K.T.
                SHRI.GEORGE K.V.

RESPONDENT/S:

                MANJUSHA,
                AGED 33 YEARS,
                D/O.RAJALAKSHMI, MAILAMOODU VEEDU, NALLIKUZHI,
                PUTHUKULANGARA P.O., UZHAMALACKKAL VILLAGE,
                NEDUMANGADU TALUK, THIRUVANANTHAPURAM-695 541.


     THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
     09.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
     FOLLOWING:
 O.P.(FC).No.282 of 2020         2




                          JUDGMENT

C.S.Dias, J.

This original petition is filed seeking a direction to the

Family Court, Nedumangad to dispose of O.P.No.881 of 2016

and O.P.No.1202 of 2019.

2. We had directed the Registry to get telephonic

instruction from the Family Court, Nedumangad as to the

status of the above original petitions.

3. It is been informed by the Registry that the trial in

O.P.No.881 of 2016 has already been completed and the case

is posted for hearing on 09.02.2021.

4. Admittedly, the above original petitions were not

jointly tried.

5. In such circumstances, we are of the considered

opinion that there is no necessity to direct the Family Court

to expeditiously dispose of O.P.No.881 of 2016, which is at

the final stage of disposal. Similarly, taking note of the fact

that O.P.No.1202 of 2019 is of the year 2019, we are of the

view that there are no circumstances warranting an out of

turn disposal of the case. No circumstances are made out,

warranting the invokation of the supervisory jurisdiction of

this Court under Article 227 of the Constitution of India.

Original petition is dismissed.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

C.S.DIAS, JUDGE DG

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF PETITION DATED 30.07.2016 IN OP NO.881 OF 2016 OF THE FAMILY COURT, NEDUMANGAD.

EXHIBIT P2 TRUE COPY OF PETITION DATED 14.10.2019 IN OP NO.1202 OF 2019 OF THE FAMILY COURT, NEDUMANGAD.