Febi Abraham vs John Patrick Smith
2021 Latest Caselaw 2476 Ker

OP (FC).No.44 OF 2021                 1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                  &

               THE HONOURABLE MR.JUSTICE C.S.DIAS

    THURSDAY, THE 21ST DAY OF JANUARY 2021 / 1ST MAGHA, 1942

                        OP (FC).No.44 OF 2021

           IN OP 580/2020 OF FAMILY COURT,ERNAKULAM


PETITIONER/1ST PETITIONER:

             FEBI ABRAHAM
             AGED 29 YEARS
             W/O. JOHN PATRICK SMITH, VADAKKEMURIYIL HOUSE,
             OORAKKANADU P. O., PARATHODU VIA,
             KOTTAYAM DISTRICT, PIN - 686 512.

             BY ADVS.
             SRI.M.V.THAMBAN
             SRI.R.REJI
             SMT.THARA THAMBAN
             SRI.B.BIPIN
             SRI.ARUN BOSE

RESPONDENT/2ND PETITIONER:

             JOHN PATRICK SMITH
             AGED 33 YEARS
             S/O. GURDIAL SINGH, GROUND FLOOR, NO.7/7B,
             MALAI STREET, PONMAR, CHENNAI, TAMIL NADU,
             PIN - 600 127, NOW RESIDING AT 6/60,
             ASK NAGAR, 2ND CROSS STREET, ADAMBAKKAM,
             CHENNAI - 600 088.


     THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON
21.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (FC).No.44 OF 2021                2




                              JUDGMENT

Dated this the 21st day of January 2021

A.MUHAMED MUSTAQUE, J

The petitioner is the wife of the respondent. They filed a

joint petition for divorce. It is submitted that the matter is

scheduled to be heard tomorrow. The petitioner apprehends

that it may be adjourned in the same manner as it was done on

previous occasions by notification. The petitioner also moved

an application for video conferencing for interacting with the

parties.

2. It is appropriate that the Family Court posts all the

joint petitions immediately after the expiry of the statutory

period. Perhaps on account of pressure of work the Family

Court must have omitted to note that this is an uncontested

matter. We therefore direct the Family Court to take up all the

joint petitions for consideration, without the same being

adjourned, unless for any compelling reasons. We hope, this

case also the Family Court will be taken up and dispose of the

same without further delay. We hereby direct to

communicate this order to the Family Court, Ernakulam,

forthwith.

The O.P(FC) is disposed of as above.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

C.S.DIAS

JUDGE

ab

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE O.P.NO.580/2020 ON THE FILES OF THE HON'BLE FAMILY COURT, ERNAKULAM.

    RESPONDENT EXHIBITS:   NIL

                                               //TRUE COPY//


        ab                                       P.A TO JUDGE