Vijaya vs Rajendran
2021 Latest Caselaw 19303 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 14TH DAY OF SEPTEMBER 2021 / 23RD BHADRA, 1943
                         OP (FC) NO. 285 OF 2021
    AGAINST THE ORDER/JUDGMENT IN OP 988/2018 OF FAMILY COURT,
                             PALAKKAD, PALAKKAD
PETITIONER:

            VIJAYA, AGED 33 YEARS, D/O. MUTHU, THUNDATHIL HOUSE,
            KAVILPAD, OLAVAKODE, PALAKKAD DISTRICT.

            BY ADV ABRAHAM SAMSON


RESPONDENTS:

    1       RAJENDRAN, AGED 32 YEARS, S/O. SUDEVAN, NAGARPADAM,
            PATHIKATTUCHELA, MUTHALAMADA, PALGHAT DISTRICT, PIN -
            678 507.

    2       SUDEVAN, AGED 58 YEARS, S/O. LATE RAJAN, NAGARPADAM,
            PATHIKATTUCHELA, PALGHAT DISTRICT, PIN - 678 507.

    3       PARVATHY, AGED 52 YEARS, W/O. SUDEVAN, NAGARPADAM,
            PATHIKATTUCHELA, MUTHALAMADA, PALGHAT DISTRICT, PIN -
            678 507.

    4       SATHISH, AGED 30 YEARS, S/O. SUDEVAN, NAGARPADAM,
            PATHIKATTUCHELA, MUTHALAMADA, PALGHAT DISTRICT, PIN -
            678 507.


     THIS     OP   (FAMILY   COURT)   HAVING   BEEN   FINALLY   HEARD   ON
14.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (FC) NO. 285 OF 2021
                                     2


                            JUDGMENT

A. Muhamed Mustaque, J

This matter is relating to the speedy disposal of a pending matter

before the Family Court, Palakkad.

2. A 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. The Family Court is bound to follow the

directions in the above case. Even the request for expeditious disposal can

be made before the Family Court itself at the first instance as per the

directions in the above judgment.

This Original petition is disposed of in the light of the above

judgment. The directions in the above judgment shall be scrupulously

followed in this matter also. The Family Court can interact with the

parties online, if so warranted.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

DR. KAUSER EDAPPAGATH, JUDGE

PR OP (FC) NO. 285 OF 2021

APPENDIX OF OP (FC) 285/2021

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF OP 988/18 OF THE FAMILY COURT, PALAKKAD DATED 29.11.2019.