Sreejith Raveendran vs Soorya P.R
2021 Latest Caselaw 14642 Ker

RP No.911/2020                             1/3

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR.JUSTICE S.V.BHATTI
                                         &
                   THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
             Wednesday, the 14th day of July 2021 / 23rd Ashadha, 1943
                     RP NO. 911 OF 2020(R) IN OP(FC) 207/2020
   REVIEW PETITIONER/RESPONDENT:

          SREEJITH RAVEENDRAN, S/O.RAVEENDRAN, AGED 38 YEARS, MOOLESSERIL
          HOUSE, KUTHIRA PANTHY.P.O, THAZHAVA, NOW WORKING AND RESIDING AT
          AUSTRALIA, REPRESENTED THROUGH THE POWER OF ATTORNEY HOLDER
          SMT.SUJATHA, W/O.RAVEENDRAN, RESIDING AT MOOLESSERIL HOUSE,
          KUTHIRAPANTHY.P.O, THAZHAVA, KARUNAGAPPALLY, KOLLAM DISTRICT,
          PIN-690 523.

          BY ADVOCATES M/S.SIJU KAMALASANAN, S.REKHA, S.SEETHA & ANJANA
    KANNATH,

   RESPONDENT/PETITIONER:

          SOORYA P.R., D/O.RAJENDRAN, AGED 29 YEARS, MYLAMOOTTU VEEDU,
          PARUTHIPPALLI.P.O, MANNOORKARA VILLAGE, KATTAKADA,
          THIRUVANANTHAPURAM, NOW RESIDING AT AJOYVILLA, POONKODU,
          MEPPUKADA.P.O, MALAYINKEEZHU, THIRUVANANTHAPURAM, PIN-695 571.


                 This Review Petition having come up for orders on 14/07/2021

          upon perusing the letter dated 05/07/2021 of the Judge, Family

          court, Chavara requesting extension of time for disposal of

          OP.57/2018 and OP.809/2018 of that court by a further period of one

          year and this court's judgment dated 27/11/2020, the court on the

          same day passed the following:


                                                        P.T.O.
 RP No.911/2020                          2/3




                   S.V.BHATTI & BECHU KURIAN THOMAS, JJ.
                  =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
                       R.P.Nos.911 of 2020 & 913 of 2020
                   =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
                      Dated this the 14th day of July, 2021

                                     ORDER

Bechu Kurian Thomas, J.

We had by our order dated 27.11.2020 in RP.No.911 of 2020

in OP (FC) No.207 of 2020 and R.P.No.913 of 2020 in O.P.(F.C) No.206 of

2020 directed OP (HMA) No.57/2018 and OP.No.809/2018 pending

before the Family Court, Chavara to be disposed of within a period of 12

months from 23.06.2020.

2. By letter dated 05.07.2021, the learned Family Court

Judge has requested for a further period of one year to dispose of the

above referred petitions. Reference is made to the disinclination of the

parties to adduce evidence, failure to carry out the amendment within

time, the lock down imposed and also the transfer of the Presiding

Officer as reasons for enlargement of time.

On a perusal of the request, we are satisfied that the time

prescribed in our order dated 27.11.2020 is required to be extended.

However, having regard to the circumstances of the case, we deem it

appropriate to extend the time for disposal of OP (HMA) No.57/2018 RP No.911/2020 3/3

R.P.Nos.911 of 2020 & 913 of 2020

and OP.No.809/2018 by a further period of six months from today. It is

also clarified that if in case the pleadings are not completed by the

parties within a period of four weeks from today, the Family Court will be

free to proceed in accordance with law, without further delay.

Sd/-

S.V.BHATTI, JUDGE

Sd/-

BECHU KURIAN THOMAS, JUDGE

RKM

14-07-2021 /True Copy/ Assistant Registrar