Pavithran vs Prameela
2021 Latest Caselaw 407 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

            THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

                                   &

                 THE HONOURABLE MRS. JUSTICE M.R.ANITHA

   WEDNESDAY, THE 06TH DAY OF JANUARY 2021 / 16TH POUSHA, 1942

                          OP (FC).No.3 OF 2021

       AGAINST THE ORDER/JUDGMENT IN OP 1016/2018 OF FAMILY
                         COURT,ERNAKULAM


PETITIONER/S:

                PAVITHRAN,
                AGED 84 YEARS,
                S/O. VELAYUDHAN, PREM NIVAS, EDAVANA HOUSE, NEAR
                SHANTHI HOSPITAL, CANAL ROAD, N.PARAVUR P.O.,
                PARAVUTHARA MURI, PARAVUR VILLAGE, ERNAKULAM
                DISTRICT, PIN-683 513.

                BY ADV. SRI.P.M.POULOSE

RESPONDENT/S:

      1         PRAMEELA,
                AGED 77 YEARS,
                W/O. PAVITHRAN, PREM NIVAS, EDAVANA HOUSE, NEAR
                SHANTHI HOSPITAL, CANAL ROAD, N.PARAVUR P.O.,
                PARAVUTHARA MURI, PARAVUR VILLAGE, ERNAKULAM
                DISTRICT, PIN-683 513.

      2         VIDHYA,
                AGED 44 YEARS,
                D/O. PAVITHRAN, PREM NIVAS, EDAVANA HOUSE, NEAR
                SHANTHI HOSPITAL, CANAL ROAD, N.PARAVUR P.O.,
                PARAVUTHARA MURI, PARAVUR VILLAGE, ERNAKULAM
                DISTRICT, PIN-683 513.


     THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION           ON
06.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (FC).No.3 OF 2021

                                    2

                               JUDGMENT

Dated this the 6th day of January 2021

K.VINOD CHANDRAN, J.

The petitioner seeks early disposal of

O.P.No.1016/2018, pending before the Family Court,

Ernakulam. The O.P. filed before the Family Court seeks

setting aside of a settlement deed and a declaration that

the petitioner is the real owner and title holder of a

property covered by a sale deed. The respondents are his

wife and daughter. The petitioner by reason of his age

seeks early disposal of the Original Petition pending

before the Family Court. Though the matter has come up

for admission today, we do not intend to issue notice in

the nature of the directions we propose to pass herein.

2. The timely disposal of cases was impeded by the

pandemic situation which has brought in regulations and

protocols restricting crowding of people, as elsewhere,

in court halls too. We do not find any reason to issue a

positive direction. However, if the petitioner makes a

petition for early disposal before the Family Court,

considering his age, as also the pendency of other OP (FC).No.3 OF 2021

matters before that Court, the Family Court may take

appropriate action.

With the above observation, the Original Petition

stands disposed of.

Sd/-

K.VINOD CHANDRAN

JUDGE

Sd/-

M.R.ANITHA

JUDGE

uu

06.0 OP (FC).No.3 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE PHOTOCOPY OF THE O.P.NO.1016/2018 ON THE FILE OF FAMILY COURT, ERNAKULAM DATED 2.5.2018.

EXHIBIT P2 TRUE PHOTOCOPY OF MEDICAL CERTIFICATE ISSUED FROM THE AMRUTHA INSTITUTE OF MEDICAL SCIENCE DATED 18.12.2020.