Karunakara Menon vs Sunil S
2021 Latest Caselaw 23366 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                        THE HONOURABLE MR.JUSTICE V.G.ARUN
         Thursday, the 25th day of November 2021 / 4th Agrahayana, 1943

                               TR.P(C) NO. 29 OF 2021

                     O.P.443/2021 OF FAMILY COURT,ALAPPUZHA

                     (OP 35/2021 OF FAMILY COURT,ERNAKULAM)

PPETITIONERS:

1.    KARUNAKARA MENON,

      AGED 70, S/O.LATE. RAMAKRISHNA PANICKER,

      KALATHIL, S L PURAM. P.O., CHERTHALA, ALAPPUZHA,

      PIN-688 523.

2.    JAYASREE,

      AGED 65, W/O. KARUNAKARA MENON,

      KALATHIL, S L PURAM. P.O., CHERTHALA,

      ALAPPUZHA, PIN-688523.



      BY M/S. S.GOPAKUMAR and T.M.BINITHA, Advocates for the petitioners.



RESPONDENT :

      SUNIL S.,

      AGED 43, S/O. SOMASUNDARA PANICKER,

      SWATHY (POTTATHI), CHAKRAPANI LANE, EROOR NORTH P.O.,

      THRIPUNITHURA, ERNAKULAM-682306.



      BY M/S. P.SANJAY, PRASOON SUNNY, RAHUL RAJ P., A.PARVATHI MENON,

      DIJI.K.DASAN, BIJU MEENATTOOR, KIRAN NARAYANAN, P.A.MOHAMMED ASLAM and

      PAUL VARGHESE (PALLATH), Advocates for the respondent.




      TRANSFER PETITION (CIVIL) HAVING COME UP FOR ORDERS ON 25/11/2021, UPON
PERUSING THE LETTER DATED 10/11/2021 FROM THE JUDGE, FAMILY COURT, ALAPPUZHA AND
THIS COURT'S JUDGMENT DATED 31/03/2021, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
                                          V.G.ARUN, J.
                 ...................................................................
                                  Tr.P© No.29 of 2021
                .....................................................................
                Dated this the 25th day of November, 2021

                                          ORDER

By order dated 31.3.2021, the original petition was

disposed of, directing the Family Court, Alappuzha to dispose

OP No.35/2021 within a period of six months. The learned

Family Court Judge is seeking extension of the time limit by

three months. It is stated that the respondent's counsel being a

senior citizen, was reluctant to appear before the Court during

the lock down period and had sought adjournment. Hence, the

request for extension.

Being convinced with the reason, the time limit is

extended by three months.

Sd/-

V.G.ARUN JUDGE SJ

25-11-2021 /True Copy/ Assistant Registrar