Citation : 2022 Latest Caselaw 4005 Ker
Judgement Date : 5 April, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
TUESDAY, THE 5TH DAY OF APRIL 2022 / 15TH CHAITHRA, 1944
OP (FC) NO. 137 OF 2022
AGAINST THE ORDER/JUDGMENT IN OP 1068/2018 OF FAMILY
COURT, PALAKKAD
PETITIONER:
SREENATH P.M., AGED 34 YEARS, S/O.P.S.MANI,
PUDUCHI HOUSE, AYILUR.P.O, NENMARA(VIA),
PALAKKAD DISTRICT-678 510.
BY ADV GEORGE ABRAHAM
RESPONDENT:
SREEJA A.S., AGED 33 YEARS, D/O.LATE
SREENIVASAN.A.M,
AMAYUR PADAM HOUSE, ERIMAYUR.P.O, PALAKKAD-678
546.
THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
05.04.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
OP (FC) NO. 137 OF 2022
..2..
J U D G M E N T
A. Muhamed Mustaque, J
This original petition was filed for early hearing of
O.P No.1068 of 2018 on the file of the Family Court,
Palakkad. It is seen that the early hearing petition has
been allowed and the cases stand posted to 4.06.2022.
2. A Division Bench of this Court in Shiju Joy v.
Nisha [(2021 (2) KLT 607)] has given necessary guidelines
to the Family Court to dispose of the pending matters
within a time bound manner. We are sure that the Family
Court will adhere to the guidelines and dispose of this
case also in accordance with directions in the above
judgment. No further directions are required in this
matter.
This original petition is disposed of as above.
Sd/-
A.MUHAMED MUSTAQUE, JUDGE
Sd/-
SOPHY THOMAS, JUDGE PR OP (FC) NO. 137 OF 2022
..3..
APPENDIX OF OP (FC) 137/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE O.P.NO.1068/2018 OF THE FAMILY COURT, PALAKKAD.
Exhibit P2 TRUE COPY OF THE COUNTER STATEMENT FILED BY THE RESPONDENT DATED 8TH FEBRUARY,2022.
Exhibit P3 TRUE COPY OF THE INTERLOCUTORY APPLICATION DATED 18/12022 OF THE FAMILY COURT, PALAKKAD.
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