Citation : 2021 Latest Caselaw 19350 Ker
Judgement Date : 14 September, 2021
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. 286 OF 2021
AGAINST THE ORDER/JUDGMENT IN OP 1140/2019 OF FAMILY COURT,
PALAKKAD, PALAKKAD
PETITIONER:
VIJAYA, AGED 33 YEARS, D/O. MUTHU, THUNDATHIL HOUSE,
KAVILPAD, OLAVAKODE PALGHAT DISTRICT,-678 002
BY ADV ABRAHAM SAMSON
RESPONDENT:
RAJENDRAN, AGED 32 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. 286 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. 286 OF 2021
APPENDIX OF OP (FC) 286/2021
PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF OP NO.1140/2019 OF THE FAMILY COURT, PALAKKAD DATED 29.11.2019
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