Jinson Varkey vs Arun Alias
2021 Latest Caselaw 2284 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                   &

                THE HONOURABLE MR.JUSTICE C.S.DIAS

   WEDNESDAY, THE 20TH DAY OF JANUARY 2021 / 30TH POUSHA, 1942

                         OP (FC).No.23 OF 2021

            O.P.NO.2388/2018 OF FAMILY COURT,ERNAKULAM


PETITIONER/PETITIONER:

             JINSON VARKEY
             AGED 32 YEARS
             S/O. VARKEY P.M, RESIDING AT PARAMBY HOUSE,
             YORDANAPURAM, KALADY, ERNAKULAM-683 574

             BY ADVS.
             SRI.ALEX.M.SCARIA
             SMT.SARITHA THOMAS

RESPONDENT/RESPONDENT:

             ARUN ALIAS
             AGED 28 YEARS
             D/O. ALIAS P.V, RESIDING AT PALIKODATH HOUSE,
             PULIYANAM P.O., PEECHANIKKAD, ANGAMALY-683 572


     THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION         ON
20.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (FC).No.23 OF 2021              2




                              JUDGMENT

Dated this the 20th day of January 2021

C.S.DIAS , J.

This original petition is filed seeking a direction to the Family

Court, Ernakulam to consider and dispose of O.P.No.2388/2018 (Ext. P1),

within a time frame.

2. As the direction is being issued only to the Family Court for

the expeditious disposal of Ext.P1, we have dispensed with notice to the

respondent.

3. Pursuant to the order dated 13.1.2021, the learned Judge of

the Family Court has, by communication dated 18.1.2021, informed this

Court that the Family Court requires 8 months for the disposal of Ext.P1.

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 the learned counsel appearing for the petitioner, in

exercise of the powers of this Court under Article 227 of the Constitution

of India, we direct the Family Court, Ernakulam to consider and dispose

of Ext.P1, in accordance with law, as expeditiously as possible, at any

rate, within 8 months.

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 opposite party before the

court below.

The original petition is disposed of as above.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

C.S.DIAS JUDGE Bb/21/1/2021

APPENDIX

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE O.P.NO.2388/2018 FILED FOR ANNULMENT OF MARRIAGE OF THE PETITIONER WITH THE RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE STATUS REPORT OF THE EXHIBIT P1 CASE DOWNLOADED FROM THE OFFICIAL WEBSITE OF THE FAMILY COURT, ERNAKULAM

RESPONDENT'S EXHIBITS: NIL

//True Copy//

P.A. To Judge

Bb