Joju vs Reena
2021 Latest Caselaw 2624 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.388 OF 2020

  AGAINST THE ORDER IN I.A.NO.2999 OF 2019 IN O.P.NO.523/2017 OF
                     FAMILY COURT, IRINJALAKUDA
                              ---------


PETITIONER/S:

                JOJU, AGED 44 YEARS, S/O.LATE THOMAS,
                CHENGINIMATTOM HOUSE, CHALAKUDY DESOM, EAST
                CHALAKUDY VILLAGE, CHALAKUDY TALUK, THRISSUR,
                PIN-680307.

                BY ADVS.
                ARUSH ASHOK IYYANI
                SMT.NEENA JAMES



RESPONDENT/S:

                REENA, AGED 41, D/O.MULLANKUZHI LONAPPAN,
                MULLANKUZHI HOUSE, NORTH CHALAKKUDY DESOM,
                EAST CHALAKUDY VILLAGE, CHALAKUDY TALUK,
                CHALAKUDY.P.O, THRISSUR, PIN-680307.

                BY ADV. SMT.K.V.BHADRA KUMARI

THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON
22.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(FC) 388/2020

                             JUDGMENT

Dated this the 22nd day of January 2021

A.Muhamed Mustaque

The petitioner herein is the respondent in O.P.No.523/2017

on the files of the Family Court, Irinjalakuda. There is an

attachment over the petition schedule properties. He filed

I.A.No.2999/2019 in O.P.No.523/2017 to lift the attachment on

furnishing security. It appears that the said application was

filed in the month of December, 2020. On account of the delay in

considering the above application, the petitioner has approached

this Court.

2. Having heard learned counsel for the respondent, we are

of the view that I.A.No.2999/2019 in O.P.No.523/2017 requires

expeditious consideration. The Family Court, Irinjalakuda, is

directed to dispose of the above application within a period of

one month after hearing both sides.

The original petition is disposed of as above.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

C.S.DIAS, JUDGE

ms APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE O.P.NO.523 OF 2017 ON THE FILE OF THE FAMILY COURT, IRINJALAKUDA DATED 14.06.2017.

EXHIBIT P2 A TRUE COPY OF THE COUNTER STATEMENT FILED BY THE PETITIONER IN O.P.NO.523 OF 2017 DATED 17.06.2019.

EXHIBIT P3 A TRUE COPY OF THE I.A.NO.1456 OF 2017 ON THE FILE OF THE FAMILY COURT, IRINJALAKUDA DATED 14.06.2017.

EXHIBIT P4 A TRUE COPY OF THE ORDER UNDER ORDER 38 RULE 5 IN I.A.NO.1456 OF 2017 ON THE FILE OF THE FAMILY COURT, IRINJALAKUDA DATED 17.06.2017.

EXHIBIT P5 A TRUE COPY OF THE I.A.NO.2999 OF 2019 ON THE FILE OF THE FAMILY COURT, IRINAALAKUDA DATED 20.12.2019.

EXHIBIT P6 A TRUE COPY OF THE COUNTER FILED BY THE RESPONDENT IN I.A..NO.2999 OF 2019 ON THE FILE OF THE FAMILY COURT,.IRINJALAKUDA DATED 28.01.2020.

RESPONDENT'S EXHIBITS:NIL.

//TRUE COPY//

P.S.TO JUDGE