Vidhya Vijayan vs Muthukannan.J
2021 Latest Caselaw 6427 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 23RD DAY OF FEBRUARY 2021 / 4TH PHALGUNA, 1942

                         OP (FC).No.138 OF 2021

         OP (G W) No.885/2019 OF FAMILY COURT,TRIVANDRUM


PETITIONER/PETITIONER:

             VIDHYA VIJAYAN
             AGED 35 YEARS
             D/O.LATE SYAMALA VIJAYAN, MATHRUSMRUTHI,
             MARUTHANKUZHI, KANJIRAMPARA P.O., THIRUVANANTHAPURAM-
             695013.

             BY ADVS.
             SRI.R.V.SREEJITH
             SMT.G.MAHESWARY

RESPONDENT/RESPONDENT:

             MUTHUKANNAN.J.,
             AGED 39 YEARS
             S/O.JOSHUVA CHELLAPPA, C/O.J.BALU, 35/1, 2ND FLOOR,
             PADDY, FLOWER MARKET COMPLEX, MATHUTHAVINI, MADURAI,
             TAMILNADU-625007, NOW RESIDING AT NO.151, TANU, 1ST
             STREET, OPHAKADAI, MADURAI, PIN-625107.


     THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION         ON
23.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (FC).No.138 OF 2021

                                           2

                                    JUDGMENT

Dated this the 23rd day of February 2021

A. Muhamed Mustaque, J

This original petition is filed as there is a

delay in seeking expeditious disposal of O.P(G & W)

No.885/2019 on the file of the Family Court,

Thiruvananthapuram. As seen from Ext.P3, the

respondent was set exparte and the case was posted

on many occasions for adducing exparte evidence. It

is submitted that now the matter is posted to

26.03.2021.

In view of the fact that the matter is

uncontested, the Family Court shall record the

exparte evidence on the next date itself and dispose

the same without any further delay.

The original petition is disposed of as above.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

C.S.DIAS

JUDGE SAS/23/02/2021 OP (FC).No.138 OF 2021

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE O.P(G&W)NO.885 OF 2019 BEFORE THE FAMILY COURT, THIRUVANANTHAPURAM.

EXHIBIT P2 THE CERTIFIED COPY OF THE PROCEEDINGS SHEET TILL 16.12.2020.

EXHIBIT P3 THE TRUE COPY OF THE CASE STATUS FROM THE E-COURTS SITE.

EXHIBIT P4 THE TRUE COPY OF THE I.A.NO.1 OF 2021 IN O.P.(G&W)NO.885 OF 2019 BEFORE THE HON'BLE FAMILY COURT, THIRUVANANTHAPURAM.

RESPONDENTS' EXHIBITS:- NIL

//TRUE COPY//

P.A. TO JUDGE