Nija I. Pillai vs Vineesh .S.Nair
2021 Latest Caselaw 7072 Ker

    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

              THE HONOURABLE MR.JUSTICE V.G.ARUN

 MONDAY, THE 01ST DAY OF MARCH 2021 / 10TH PHALGUNA, 1942

                      OP(Crl.).No.77 OF 2021

              MC 420/2018 OF FAMILY COURT,KOLLAM


PETITIONER/S:

              NIJA I. PILLAI
              AGED 35 YEARS
              D/O. KARUNAKARAN PILLAI, ARADHANA MURUNTHAL,
              PERINAD P.O, KOLLAM - 691601.

              BY ADVS.
              SRI.R.MOHANA BABU
              SRI.M.AJITH (KARICODE)

RESPONDENT/S:

              VINEESH .S.NAIR
              AGED 38 YEARS
              S/O.SUGAMARAN NAIR, VISHNU NIVAS, NEAR MAHADEVA
              TEMPLE, TRIVANDRUM - 695582.


    THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON

01.03.2021,     THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE

FOLLOWING:
 OP(Crl.).No.77 OF 2021
                                   2



                             JUDGMENT

Dated this the 01st day of March, 2021

Petitioner has filed M.C.No.420 of 2018 in the

Family Court, Kollam claiming maintenance for her

minor daughter at the rate of Rs.30,000/-per month

from the respondent. According to the petitioner,

she is not capable of looking after the

educational and other needs of the child, with

the small income from employment in a private

firm, which is not sufficient to meet even her own

personal needs. The prayer in the original

petition is for an expeditious disposal of MC.

2. In the report called for, the learned

Family Court Judge has stated that, on appearance

of the parties, the case was referred to

mediation, but did not yield any positive result.

The respondent is yet to file his objections and OP(Crl.).No.77 OF 2021

the case is notified to 30.04.2021 for further

steps. It is reported that considering the huge

pendency of more than 5000 cases, at least 8

months time is required to dispose the case.

3. In view of the limited relief being

granted, notice to the respondent is dispensed

with.

In the light of the report, the original

petition is disposed of, directing the Family

Court, Kollam to decide M.C.No.420 of 2018 within

eight months of receipt of a copy of this

judgment.

Sd/-

V.G.ARUN JUDGE Scl/01.03.2021 OP(Crl.).No.77 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PETITION IN MC 420/2018 PENDING BEFORE THE FAMILY COURT, KOLLAM