Sruthy Suresh vs Sreekanth Menon
2022 Latest Caselaw 9985 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                  &
          THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
WEDNESDAY, THE 31ST DAY OF AUGUST 2022 / 9TH BHADRA, 1944
                     OP (FC) NO. 458 OF 2022
   AGAINST THE ORDER/JUDGMENT IN OP 329/2021 OF FAMILY
                         COURT,ERNAKULAM
PETITIONER:

          SRUTHY SURESH, AGED 30 YEARS, D/O SURESH
          SATYALAYATHIL,
          SHIVA KRIPA, CHOTTANIKKARA VILLAGE,
          KANAYANNOORTALUK, AMBADIMALA DESOM, KURIKKAD
          P.O,ERNAKULAM DISTRICT, PIN - 682 305

           BY ADV P.P.BIJU



RESPONDENTS:

   1      SREEKANTH MENON, S/O JAYACHANDRAMENON,
          SREERAGAM, KANNADIPPARAMBIL,
          KOMBATHUKADAVU,KODUNGALLOOR, THRISSUR DISTRICT,
          PIN - 680 664

   2      JAYACHANDRA MENON, SREERAGAM, KANNADIPPARAMBIL,
          KOMBATHUKADAVU, KODUNGALLOOR, THRISSUR DISTRICT,
          PIN - 680 664

   3      BEENA JAYACHANDRA MENON, W/O JAYACHANDRANMENON,
          SREERAGAM, KANNADIPPARAMBIL, KOMBATHUKADAVU,
          KODUNGALLOOR, THRISSUR DISTRICT, PIN - 680 664

           BY ADV SUBAL J.PAUL


       THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
31.08.2022,    THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 OP (FC) NO. 458 OF 2022

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                       J U D G M E N T

A. Muhamed Mustaque, J

This original petition is filed seeking the following

reliefs:

"I. To direct the trial court to dispose the case OP No.329 of 2021 expeditiously at any rate within a period of 2 months.

ii. Issue other reliefs that this Hon'ble Court feels which are just and necessary for the proper and effective disposal of the above original petition."

2. The learned counsel for the petitioner submits

that on account of the illness, the petitioner requires

huge expenses for treatment. Therefore, the pending

original petition for monetary claims and recovery of gold

ornaments has to be disposed of at the earliest. This

has been opposed by the learned counsel for the

respondent.

3. Taking note of the peculiar facts and

circumstances, we direct the Family Court, Ernakulam to

dispose of O.P No.329 of 2021 before 31.12.2022. All

pending matters between the parties are also to be OP (FC) NO. 458 OF 2022

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disposed of within the time as directed above.

This original petition is disposed of as above.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

SOPHY THOMAS JUDGE PR OP (FC) NO. 458 OF 2022

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APPENDIX OF OP (FC) 458/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE PHOTOGRAPHS

Exhibit P2 TRUE COPY OF THE DISCHARGE SUMMARY DATED 23.12.2020

Exhibit P3 TRUE COPY OF THE TREATMENT SUMMERY DATED 14.12.2021 ISSUED FROM THE LAKESHORE HOSPITAL, ERNAKULAM

Exhibit P4 TRUE COPY OF THE INTERLOCUTORY APPLICATION ALONG WITH AFFIDAVIT AND DOCUMENTS DATED 22.04.2022 IN UNNUMBERED IA IN OP NO.329/2021 PENDING BEFORE THE FAMILY COURT,ERNAKULAM