Mary Anju D'Silva vs Antony Olivero @ Paulson
2021 Latest Caselaw 2623 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                              &

              THE HONOURABLE MR.JUSTICE C.S.DIAS

 FRIDAY, THE 22ND DAY OF JANUARY 2021 / 2ND MAGHA, 1942

                    OP (FC).No.402 OF 2020

  AGAINST THE ORDER/JUDGMENT IN OP 1498/2019 OF FAMILY
                    COURT,ERNAKULAM


PETITIONER:

              MARY ANJU D'SILVA, AGED 31 YEARS, W/O. ANTONY
              OLIVERO @ PAULSON, (D/O. MARTIN D'SILVA),
              KATTATH HOUSE, NEAR VYPIN HOSPITAL,
              OCHANTHURUTH P.O, ERNAKULAM-682 508

              BY ADVS.
              SHRI.SHERRY J. THOMAS
              SMT.THAMANA BAI

RESPONDENT:

              ANTONY OLIVERO @ PAULSON, AGED 34 YEARS, S/O.
              AIDRON OLIVERO, SHERIN VILLA, T SQUARE ROAD,
              PACHALAM P.O, ERNAKULAM DISTRICT, PIN-682 012


     THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
22.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 OP (FC).No.402 OF 2020

                              ..2..




                         JUDGMENT

Dated this the 22nd day of January 2021

A.Muhamed Mustaque, J

This original petition was filed for the expeditious

disposal of O.P No.1498/2019 on the file of the Family Court,

Ernakulam.

2. The petitioner in O.P No.1498/2019 is the petitioner

in the above original petition. She filed the above original

petition for divorce. It is submitted that the respondent was set

ex-parte. It is also submitted that the petitioner had submitted

the proof affidavit and a petition for advance hearing. On

account of the non consideration of those applications, the

petitioner approached this Court.

If the respondent has been set ex-parte, it is appropriate

that the matter is taken up and disposed at the earliest. If any OP (FC).No.402 OF 2020

..3..

request is made by the petitioner to examine her through video

conferencing, that also be considered by the Family Court. It is

to be noted that the respondent has also remained absent before

this Court, in spite of service of notice. It is appropriate that the

entire matter is concluded within a period of one month from

the date of receipt of a copy of this judgment.

This original petition is disposed of as above.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

C.S.DIAS

JUDGE

PR OP (FC).No.402 OF 2020

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APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE O.P.NO. 1498/2019 PENDING BEFORE THE FAMILY COURT, ERNAKULAM.

EXHIBIT P2 THE TRUE COPY OF THE JUDGMENT IN HABEAS CORPUS WP(CRL) NO. 357/2018 DATED 12.9.2018.

EXHIBIT P3 THE TRUE COPY OF THE PROOF AFFIDAVIT DATED 20.10.2020.

EXHIBIT P4 THE TRUE COPY OF THE ADVANCE PETITION DATED 20.10.2020.