Swapna vs Pramod Chakravarthy
2022 Latest Caselaw 4923 Ker

OP (FC) No.239/2022                           1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                          THE HONOURABLE MR.JUSTICE C.S.DIAS
                                          &
                      THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
              Friday, the 29th day of April 2022 / 9th Vaisakha, 1944
                            OP (FC) NO. 239 OF 2022(R)
   PETITIONER/DECREE HOLDER:

           SWAPNA, AGED 44 YEARS, D/O. SOMASHEKARAN,
           PADINJARETHUNDIYIL VEEDU, THIRUMOOLAPURAM P.O.,
           ERUVALLIPRA MURI, THIRUVALLA TALUK,
           PATHANAMTHITTA DISTRICT - 689 115.

   RESPONDENTS/JUDGMENT DEBTORS:

       1. PRAMOD CHAKRAVARTHY, AGED 45 YEARS, S/O. SARASAN, PANKAJ MANDIRAM,
          NEENDAKARA, KARUNAKAPALLY, PUTHENTHURAN P.O., KOLLAM DISTRICT - 691
          588.
       2. SARASAN, AGED 76 YEARS, PANKAJ MANDIRAM, NEENDAKARA, KARUNAKAPPALLY,
          KOLLAM DISTRICT- 691 588.
       3. PANKAJVALLAY, AGED 71 YEARS, W/O. SARASAN, PANKAJ MANDIRAM,
          NEENDAKARA, KARUNAKAPALLY, KOLLAM DISTRICT - 691 588.

        Op (family court) praying inter alia that in the circumstances
   stated in the affidavit filed along with the OP (FC) the High Court be
   pleased to direct the Family Court, Chavara to dispose off and pass orders
   expeditiously in EP No.41/2019 in OP No.728/2007 pending before the Family
   Court at Chavara, within a time frame, pending disposal of the above
   Original Petition (Family Court).
        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of OP (FC) and upon hearing the arguments
   of M/S.ABRAHAM SAMSON & LOVELY SAMSON, Advocates for the petitioner, the
   court passed the following:
                                      ORDER

The Registrar (District Judiciary) is directed to call for a report from the Family Court, Chavara, to ascertain the present position and time

period required to dispose of EP No.41/2019 in OP No.728/2007. The

petitioner shall also serve a copy of the original petition on the

respondents before the Family Court and file a memo to the effect.

Post on 20/05/2022.

Sd/- C.S.DIAS JUDGE

Sd/- C. JAYACHANDRAN JUDGE

29-04-2022 /True Copy/ Assistant Registrar