T.G.Nanna vs Surya
2021 Latest Caselaw 22463 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
       THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                               &
          THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
TUESDAY, THE 9TH DAY OF NOVEMBER 2021 / 18TH KARTHIKA, 1943
                    OP (FC) NO. 537 OF 2021
  AGAINST THE ORDER/JUDGMENT IN O.P.NO.618/2016 OF FAMILY
                  COURT, OTTAPPALAM, PALAKKAD
PETITIONER/S:

          T.G.NANNA, AGED 29 YEARS,
          S/O.GOPALAKRISHNAN T.K.,
          THEKKUTTA HOUSE,
          EDAMUTTOM P.O., VALAPPAD VILLAGE,
          CHAVAKKAD, REP. BY HIS POWER OF ATTORNEY HOLDER,
          GOPALAKRISHNAN T.K.,
          THEKKUTTA HOUSE, EDAMUTTOM P.O.,
          VALAPPAD, THRISSUR.
         BY ADV K.I.SAGEER


RESPONDENT/S:

         SURYA, AGED 27 YEARS,
         D/O.P.T. BALASUBRAMONIAN,
         PORAKKUPARAMBIL HOUSE,
         VADANAMKURUSSIRI,
         PALAKKAD-679 121.


THIS OP (FAMILY    COURT) HAVING COME UP FOR ADMISSION ON
09.11.2021, THE    COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 O.P.(FC) No.537/2021                2




                             JUDGMENT

A.Muhamed Mustaque, J.

This original petition is filed for the following relief: I. To direct the Learned Family Judge, Ottappalam to pass orders in Ext.P9 petition advancing the case from 15.11.2021 to a nearer date and to pass orders on Exts.P5 to P9 petitions within a time frame fixed by this Hon'ble Court, by passing an order or direction.

2. An application for setting aside the ex parte

decree has been filed along with the application to

condone delay. The above applications were dismissed

for default. Thereafter, the petitioner filed applications to

restore the same and also a petition to advance the

hearing. The said applications are pending.

We deem it fit to direct that all the applications filed

by the petitioner (Exts.P5 to P9) shall be disposed of by the

Family Court within a period of three weeks. Ordered

accordingly.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

SOPHY THOMAS, JUDGE ln

APPENDIX OF OP (FC) 537/2021

PETITIONER'S EXHIBITS EXHIBIT P1 A TRUE COPY OF THE PETITION, I.A NO.

1305/2018 IN O.P. NO. 618/2016 ON THE FILE OF THE HONBLE FAMILY COURT, OTTAPPALAM DATED 08.08.2018. EXHIBIT P2 A TRUE COPY OF THE PETITION, I.A NO.

1304/2018 IN O.P. NO. 618/2016 ON THE FILE OF THE HONBLE FAMILY COURT, OTTAPPALAM DATED 08.08.2018. EXHIBIT P3 A TRUE COPY OF THE PETITION, I.A NO.

1306/2018 IN O.P. NO. 618/2016 ON THE FILE OF THE HONBLE FAMILY COURT, OTTAPPALAM DATED 08.08.2018. EXHIBIT P4 A TRUE COPY OF THE PETITION, I.A NO.

382/2019 I.A. NO. 1304/2018 IN O.P. NO. 618/2016 ON THE FILE OF THE HONBLE FAMILY COURT, OTTAPPALAM DATED 14.08.2019.

EXHIBIT P5 A TRUE COPY OF THE PETITION, I.A NO.

2762/2019 IN O.P. NO. 618/2016 ON THE FILE OF THE HONBLE FAMILY COURT, OTTAPPALAM DATED 11.12.2019. EXHIBIT P6 A TRUE COPY OF THE PETITION, I.A NO.

2763/2019 IN O.P. NO. 618/2016 ON THE FILE OF THE HONBLE FAMILY COURT, OTTAPPALAM DATED 11.12.2019. EXHIBIT P7 A TRUE COPY OF THE PETITION, I.A NO.

2764/2019 IN O.P. NO. 618/2016 ON THE FILE OF THE HONBLE FAMILY COURT, OTTAPPALAM DATED 11.12.2019. EXHIBIT P8 A TRUE COPY OF THE PETITION, I.A NO.

2765/2019 IN O.P. NO. 618/2016 ON THE FILE OF THE HONBLE FAMILY COURT, OTTAPPALAM DATED 11.12.2019. EXHIBIT P9 A TRUE COPY OF THE PETITION, I.A NO.

1/2021 IN O.P. NO. 618/2016 ON THE FILE OF THE HONBLE FAMILY COURT, OTTAPPALAM DATED 30.09.2021.

EXHIBIT P10 A TRUE COPY OF THE PETITION, I.A NO.

2/2021 FILED BY THE RESPONDENT DATED 03.10.2021, IN O.P. MO. 618/2016 ON THE FILE OF THE HONBLE FAMILY COURT, OTTAPALAM.

EXHIBIT P11 A TRUE COPY OF THE OBJECTION TO EXT. P9, FILED BY THE RESPONDENT DATED 03.10.2021 IN O.P. NO. 618/2016 ON THE FILE OF THE HONBLE FAMILY COURT, OTTAPALAM.