Dr.Deepu K.R vs Divya Surendran
2021 Latest Caselaw 13773 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
             THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                      &
             THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
       FRIDAY, THE 2ND DAY OF JULY 2021 / 11TH ASHADHA, 1943
                        OP (FC) NO. 337 OF 2021
  SPEEDY DISPOSAL OF IA NOS.3210/2020 & 2555/2021 IN OPGW
          1295/2020 OF FAMILY COURT,ERNAKULAM, ERNAKULAM
PETITIONER/PETITIONER:

               DR.DEEPU K.R., AGED 37 YEARS
               S/O RAMANAN D., SNEHA, TC-11/1157(1),
               PAROTTUKONAM, NALANCHIRA P.O., THIRUVANANTHAPURAM-
               695015

               BY ADV MAJIDA.S



RESPONDENT/RESPONDENT:

               DIVYA SURENDRAN, AGED 35 YEARS, D/O M SURENDRAN,
               PERMANENTLY RESIDING AT KALAVATHU CROSS ROAD,
               PALARIVATTOM, COCHIN-682025


THIS    OP    (FAMILY   COURT)   HAVING     COME    UP   FOR    ADMISSION    ON
02.07.2021,       THE   COURT    ON   THE    SAME    DAY       DELIVERED    THE
FOLLOWING:
 O.P.(FC).No.337/2021


                               -:2:-




                          J U D G M E N T

Dated this the 2nd day of July, 2021

A.Muhamed Mustaque,J.

This original petition has been filed as there is

delay in the disposal of I.A.Nos.3210/2020 and

2555/2021 in O.P.(G&W).No.1295/2020 on the files of the

Family Court, Ernakulam.

2. A Division Bench of this Court by judgment

dated 23.3.2021 in O.P.(FC).No.352/2020 and connected

cases [Shiju Joy v. Nisha (2021 (2) KLT 607)] had issued necessary guidelines for disposal of matters

pending before the Family Court. The Family Court is

bound to follow the directions in the above case. Even

the request for expeditious disposal can be made

before the Family Court itself at the first instance as

per the directions in the above judgment.

This Original petition is disposed of in the light O.P.(FC).No.337/2021

of the above judgment. The directions in the above

judgment shall be scrupulously followed in this matter

also.

Sd/-

A.MUHAMED MUSTAQUE JUDGE sd/-

DR. KAUSER EDAPPAGATH JUDGE kp

True copy

P.A. To Judge O.P.(FC).No.337/2021

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF OP (GW) NO.1295/2020 DATED 21.7.2020 ON THE FILE OF FAMILY COURT, ERNAKULAM

EXHIBIT P2 TRUE COPY OF THE IA NO.3210/2020 IN OP (GW) NO.1295/2020 DATED 9.10.2020 ON THE FILE OF FAMILY COURT, ERNAKULAM

EXHIBIT P3 TRUE COPY OF THE OBJECTION IN OP (GW) NO.1295/2020 FILED BY THE RESPONDENT DATED 8.3.2021 BEFORE THE FAMILY COURT, ERNAKULAM EXHIBIT P4 TRUE COPY OF THE IA NO.2555/2021 IN OP (GW) NO.1295/2020 DATED 14.4.2021 BEFORE THE FAMILY COURT, ERNAKULAM