Sija vs Chinnu
2021 Latest Caselaw 18340 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                               &
        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
 TUESDAY, THE 7TH DAY OF SEPTEMBER 2021 / 16TH BHADRA, 1943
                   OP (FC) NO. 175 OF 2019
AGAINST THE ORDER/JUDGMENT IN GOP NO.36/2019 OF FAMILY COURT,
                   IRINJALAKUDA, THRISSUR
PETITIONER/S:

          SIJA, AGED 31 YEARS,
          MANNAMPARAMBIL HOUSE, PADINJAREVEMBALLUR.P.O,
          ANJANGADIDHESAM, KODUNGALLUR THALUK,
          THRISSUR DISTRICT, PIN-680671.
          BY ADV P.V.JEEVESH


RESPONDENT/S:

    1     CHINNU, S/O.ASHOKAN, THAYYALLIYIL HOUSE,
          KOOLIMUTTAM.P.O, KODUNGALLUR TALUK,
          THRISSUR DISTRICT, PIN-689691.
    2     ASHOKAN, AGED 69 YEARS,
          S/O.CHATHUNNI, THAYYALLIYIL HOUSE,
          KOOLIMUTTAM.P.O, KODUNGALLUR THALUK,
          THRISSUR DISTRICT, PIN-680691.
    3     GEETHA ASHOKAN, AGED 63 YEARS,
          W/O.ASHOKAN, THAYYALLIYIL HOUSE,
          KOOLIMUTTAM.P.O, KODUNGALLUR TALUK,
          THRISSUR DISTRICT, PIN-680691.


THIS OP (FAMILY   COURT) HAVING COME UP FOR ADMISSION ON
07.09.2021, THE   COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 OP (FC) NO.175/2019                   2

                                 JUDGMENT

A.Muhamed Mustaque, J.

This Original Petition was filed seeking the following reliefs:

I. Issue a direction to the Family Court, Irinjalakuda, to dispose of the execution petition, I.A.No.282/2019 in I.A.No.56 in GOP No. 36/2019, pending on its files, in a time bound manner.

2. Direct the court below to enforce Ext.P2 order immediately by resorting proper modes as this Hon'ble court suggest.

2. The Division Bench of this Court by judgment dated

23.3.2021 in O.P.(FC) No.352/2020 and connected cases [Shiju

Joy v. Nisha (2021 (2) KLT 607)] had issued necessary guidelines

for disposal of matters pending before the Family Court.

We direct the Family Court, Irinjalakuda, to follow the

directions in the above judgment in this matter as well.

The original petition is disposed of as above.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE Sd/-

DR. KAUSER EDAPPAGATH, JUDGE ln

APPENDIX OF OP (FC) 175/2019

PETITIONER'S EXHIBITS:

EXHIBIT P1 THE ORIGINAL PHOTOGRAPHS. EXHIBIT P2 THE CERTIFIED COPY OF THE ORDER,DATED 25/2/2019, IN I.A.NO.56/2019 IN G O P NO.36/2019 BY THE FAMILY COURT,IRINJALAKUDA. EXHIBIT P3 THE TRUE COPY OF THE EXECUTION PETITION,I.A.NO.282/2019 BY THE FAMILY COURT,IRINJALAKUDA.

EXHIBIT P4 THE TRUE COPY OF THE EXECUTION PETITION,I.A.NO.282/2019 IN I.A.NO.56 IN G O P NO.36/2019, PENDING ON THE FILES OF THE FAMILY COURT,IRINJALAKUDA.