Aswathy Balagopal vs Suseel M.Menon
2021 Latest Caselaw 5445 Ker

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OP (FC).No.697 OF 2019

            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 15TH DAY OF FEBRUARY 2021 / 26TH MAGHA,1942

                        OP (FC).No.697 OF 2019

                 OP 19/2019 OF FAMILY COURT,ERNAKULAM


PETITIONER/S:

                ASWATHY BALAGOPAL
                AGED 26 YEARS
                D/O.S.BALAGOPALAN, EDAKKATHALATH HOUSE, ELOOR EAST
                VILLAGE, UDYOGAMANDAL P.O., PARAVOOR TALUK,
                ERNAKULAM DISTRICT, PIN-683 501.

                BY ADVS.
                SRI.NISHIN GEORGE VIJAYABABU
                SMT.ANNAMMA PHILIP

RESPONDENT/S:

                SUSEEL M.MENON
                AGED 34 YEARS
                ADVOCATE, S/O.Y.MADHAVA MENON, CHERIYA EZHUVATH
                HOUSE, CHITTUR P.O., CHITTUR VILLAGE, CHITTUR
                TALUK, PALAKKAD DISTRICT, PIN-678 101.


     THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD             ON
15.2.2021, THE COURT ON 15-02-2021 DELIVERED THE FOLLOWING:
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OP (FC).No.697 OF 2019



        A.MUHAMED MUSTAQUE & C.S.DIAS, JJ.
            ======================
                 OP(FC) No.697 of 2019
            ======================
        Dated this the 15th day of February, 2021.

                         JUDGMENT

C.S.DIAS. J.

This original petition is filed seeking a direction

to the Family Court, Ernakulam to consider and

dispose of OP No.19/2019 (Ext P2), as expeditiously

as possible.

2. As the direction is being issued only to the

Family Court, for the expeditious consideration of Ext

P2, we have dispensed with notice to the respondent.

3. Pursuant to the order dated 29.11.2019, the

learned Judge of the Family Court by communication

dated 4.12.2019 has informed this Court that the

Family Court requires at least one year's time to

dispose of Ext P2.

4. Having perused the report of the learned

Judge of the Family Court, considered the pleadings

and materials on record and the submission made by

OP (FC).No.697 OF 2019

the learned counsel appearing for the petitioner, in

exercise of the supervisory jurisdiction of this Court

under Article 227 of the Constitution of India, we

direct the Family Court, Ernakulam to consider and

dispose of OP No.19/2019 along with all other

connected cases, in accordance with law, as

expeditiously as possible, at any rate, within a period

of six months from today.

5. The petitioner shall produce a copy of this

judgment before the Family Court, Ernakulam, within

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

counsel appearing for the respondent before the

Family Court.

The original petition is ordered accordingly.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

                                           C.S.DIAS

    Sks/15.2.2021                           JUDGE

OP (FC).No.697 OF 2019


                            APPENDIX
    PETITIONER'S/S EXHIBITS:

    EXHIBIT P1           COPY OF CERTIFICATE ISSUED BY PARAVUR

TALUK CO-OPERATIVE AGRICULTURAL AND RURAL DEVELOPMENT BANK LTD.NO.E 1193 NORTH PARAVOOR TO THE FATHER OF THE PETITIONER.

EXHIBIT P2 COPY OF OP NO.19/2019 FILED BEFORE THE HON'BLE FAMILY COURT, ERNAKULAM FOR DIVORCE ON THE GROUND OF CRUELTY BY THE PETITIONER.