Reshmi Pankajakshan vs Pradeep.M.C
2021 Latest Caselaw 15080 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 16TH DAY OF JULY 2021 / 25TH ASHADHA, 1943
                        OP (FC) NO. 55 OF 2021
AGAINST THE JUDGMENT      DATED 6.3.2019 IN OP(OTHERS) 1344/2018
                     OF FAMILY COURT, MAVELIKKARA
PETITIONER/DECREE HOLDER:

         RESHMI PANKAJAKSHAN, AGED 39 YEARS, D/O.
         PAMKAJAKSHAN, PALAMOOTTIL VEEDU, MELPPADOM (P.O)
         VISHAVARSSERKARA MURI, KURATTISSERIL VILLAGE,
         CHENGANNUR TALUK, ALAPPUZHA 689 627

         BY ADV K.RAJESH KANNAN



RESPONDENT/JUDGMENT DEBTOR:

         PRADEEP.M.C
         S/O. CHANDRANGADAN, MALAYUDE MELATHATHIL,
         AREEKKARA MURI, AREEKKARA (PO) ALAPPUZHA 689 505


     THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON
16.07.2021,    THE     COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 O.P.(FC).No.55/2021

                                     -:2:-




                              J U D G M E N T

Dated this the 16th day of July, 2021

A.Muhamed Mustaque,J.

The petitioner is the decree holder in

O.P.No.1344/2018 on the files of the Family Court,

Mavelikkara. The petitioner has approached this Court

complaining the delay in concluding the execution

proceedings.

2. This Court has called for a report from the

Family Court. The report is on board. As seen from

the report of the Presiding Officer, the petitioner

filed E.P.No.62/2019 for execution. The notice was not

served on the judgment debtor. Thereafter, the

petitioner was directed to take steps on 3.1.2020.

However, the petitioner did not take steps. The

Presiding Officer reported that on account of the

restricted cause list, there was no posting of the case

from 1.4.2020 till 6.2.2021.

3. If the petitioner takes steps and on O.P.(FC).No.55/2021

completion of service, the entire execution proceedings

shall be cleared within three months thereon.

The original petition is disposed of.

Sd/-

A.MUHAMED MUSTAQUE JUDGE sd/-

                                    DR. KAUSER EDAPPAGATH
                                            JUDGE
kp    True copy


     P.A. To judge
 O.P.(FC).No.55/2021



                           APPENDIX

PETITIONER ANNEXURE

EXHIBIT P1            TRUE COPY OF THE JUDGMENT DATED 6/3/2019

IN O.P 1344/2018 ON THE FAMILY COURT, MAVELIKKARA

EXHIBIT P2 TRUE COPY OF THE DECREE DATED 6-3-2019 IN OP(OTHERS) 1344/2018 ON THE FILE OF THE FAMILY COURT, MAVELIKKARA

EXHIBIT P3 TRUE COPY OF THE E.P NO. 62/2019 IN O.P(OTHERS) NO. 1344/2018 ON THE FILE OF THE FAMILY COURT, MAVELIKKARA.