Seetha Devi Gopalakrishnan vs V. Gopalakrishnan
2022 Latest Caselaw 378 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                 &
              THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
  THURSDAY, THE 13TH DAY OF JANUARY 2022 / 23RD POUSHA, 1943
                       OP (FC) NO.545 OF 2020
     AGAINST THE ORDER/JUDGMENT IN OP 1734/2004 OF FAMILY
                          COURT,TRIVANDRUM
PETITIONERS:

    1     SEETHA DEVI GOPALAKRISHNAN
          AGED 63 YEARS
          W/O.V.GOPALAKRISHNAN, RESIDING AT "ANANDAM",
          TC.31/623-1, SNNRA, PETTAH P.O., THIRUVANANTHAPURAM.

    2     G.K.ASHOK @ ASHOK KRISHNAN,
          AGED 33 YEARS
          S/O..V.GOPALAKRISHNAN, RESIDING AT "ANANDAM",
          TC.31/623-1, SNNRA, PETTAH P.O., THIRUVANANTHAPURAM.

    3     G.K.ARUN @ ARUNKRISHNAN,
          AGED 27 YEARS
          S/O..V.GOPALAKRISHNAN, RESIDING AT "ANANDAM",
          TC.31/623-1, SNNRA, PETTAH P.O., THIRUVANANTHAPURAM.

          BY ADVS.
          M.R.ANANDAKUTTAN
          SMT.M.A.ZOHRA
          SRI.MAHESH ANANDAKUTTAN
          SMT.SHREEJI R. NAIR



RESPONDENT:

          V. GOPALAKRISHNAN
          S/O.VASU, RESIDING AT "ANANDAM", TC 31/623-1, SNNRA,
          PETTAH P.O., THIRUVANANTHAPURAM-695032.
 O.P (FC) No.545 of 2020                      2


             BY ADVS.
             SRI.C.P.UDAYABHANU
             SRI.BOBAN PALAT
             SRI.P.U.PRATHEESH KUMAR
             SRI.NAVANEETH.N.NATH
             SHRI.RASSAL JANARDHANAN A.
             SHRI.ABHISHEK M. KUNNATHU
             SRI.P.R.AJAY




      THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON
13.01.2022,      THE      COURT   ON   THE       SAME   DAY   DELIVERED   THE
FOLLOWING:
 O.P (FC) No.545 of 2020                   3


                     A.MUHAMED MUSTAQUE &
                         SOPHY THOMAS, JJ.
                   ------------------------------------
                          O.P. (FC) No.545 of 2020
                   ------------------------------------
              Dated this the 13th day of January, 2022


                             JUDGMENT

A.Muhamed Mustaque, J.

This original petition is filed for expeditious disposal of

E.P No.63 of 2016 in O.P No.1734 of 2004 on the file of Family

Court, Kottarakkara. The communication dated 18.12.2021 of the

Family Court, indicates that the Family Court requires six months

time to complete the entire proceedings. It is also mentioned

that the petitioners have not produced the encumbrance

certificate and valuation certificate.

2. It is to be noted that the Execution Petition arises from

the award of maintenance. The maintenance was awarded as

early as in the month of January 2014.

In such circumstances, we are of the view that the Family

Court shall conclude the entire proceedings within a period of four

months. The petitioners shall take immediate steps to facilitate

conclusion of the proceedings within the above time.

This original petition is disposed of as above.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

SOPHY THOMAS JUDGE

smp

APPENDIX OF OP (FC) 545/2020

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE O.P.NO.1734/2004 DATED 20.11.2004 FILED BEFORE THE FAMILY COURT, THIRUVANANTHAPURAM.

EXHIBIT P2 TRUE COPY OF THE ORDER DATED 13.01.2014 IN O.P.NO.1734/2004 OF THE FAMILY COURT, THIRUVANANTHAPURAM.

EXHIBIT P3 TRUE COPY OF THE E.P.NO.63/2016 IN O.P.NO.1734/2004 BEFORE THE FAMILY COURT, KOTTARAKKARA ON 28.12.2016.

RESPONDENT'S EXHIBITS: NIL.

True Copy

P.S to Judge

smp