Unnikrishna Pillai vs Pooja.S.R
2022 Latest Caselaw 8238 Ker

      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT
      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                            &
        THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
  FRIDAY, THE 1ST DAY OF JULY 2022 / 10TH ASHADHA, 1944
                 OP (FC) NO. 254 OF 2022
             OP 30/2020 OF FAMILY COURT,KOLLAM
PETITIONER/PETITIONER:

         UNNIKRISHNA PILLAI,
         AGED 39 YEARS,
         S/O SUMATHI AMMA,
         SIVAKRIPA, MURUNTHAL CHERRY,
         THRIKKADAVOOR VILLAGE, ANCHALUMMOODU, KOLLAM.
         FROM REVATHY (KOCHUTHONDALIL VEEDU),
         JANAYUGAM NAGAR - 48, ASRAMAM,
         KADAPPAKKADA.P.O.,
         KOLLAM WEST VILLAGE, KOLLAM TALUK,
         PIN - 691601.

         BY ADVS.
         MINI GANGADHARAN
         ASWATHI S. KUMAR


RESPONDENT/RESPONDENT:

         POOJA S.R.,
         AGED 29 YEARS, D/O.RAJENDRAN PILLAI,
         POOJA VIHAR, VATTAPPANAYIL VEEDU,
         VADAKKUMKARA KIZHAKKU, UMAYANALLOOR ESTATE.
         P.O., KOLLAM TALUK.
         (NOW RESIDING AT: THEKKEKUTTIYIL VEEDU,
         THANNMUKKU, MAYYANADU.P.O., KOLLAM,
         PIN - 691303.



     THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION
ON 01.07.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 OP(FC)No.254 OF 2022                        2




                                      JUDGMENT

A.Muhamed Mustaque, J.

This original petition is filed seeking the following relief:

"(a) Issue appropriate Order allowing I.A.No.6/2022 in O.P.No.30/2020 on the file of the Family Court, Kollam, directing the court below to expedite disposal of O.P.No.30/2020 expeditiously and jointly with connected cases:O.P.No.1204/2020, O.P(H.M.A.)No.1669/2020 and M.C.No.25/2021 filed by the respondent, taking evidence expeditiously within a short time frame fixed by this Hon'ble Court"

2. Though notice has been served on respondent, none

appears.

3. There are cases pending between the parties before the

Family Court, Kollam. The petitioner seeks joint trial of all the

cases and to dispose of all the cases, as expeditiously as possible.

The petitioner, also moved an early hearing petition.

4. Under such circumstances, we direct the Family Court,

Kollam to consider the request of the petitioner for joint trial at

the earliest and also for expeditious disposal of all the cases,

within a period of one month.

5. The petitioner shall produce a copy of the judgment

before the Family Court, Kollam for compliance, and also to serve

a copy to the learned counsel appearing for the respondent.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

SOPHY THOMAS, JUDGE DSV/02.07.2022

APPENDIX OF OP (FC) 254/2022

PETITIONER'S EXHIBITS :

Exhibit P1 TRUE COPY OF MARRIAGE CERTIFICATE DATED 11.11.2012.

Exhibit P2 TRUE COPY OF FIR NO: 1374/2019 OF ANCHALUMMOODU POLICE STATION LAUNCHED ON THE MISSING OF THE PETITIONER'S WIFE. Exhibit P3 TRUE COPY OF O.P NO: 30/2020 ON THE FILE OF THE FAMILY COURT, KOLLAM FILED BY THE PETITIONER.

Exhibit P4 TRUE COPY OF I.A NO: 4/2020 FILED BY THE PETITIONER SEEKING PERMISSION TO SEND NOTICE TO THE RESPONDENT IN HER 27-28 PRESENT KNOWN ADDRESS.

Exhibit P5 TRUE COPY OF O.P NO: 1204/2020 FILED BY THE RESPONDENT.

Exhibit P6 TRUE COPY OF OBJECTION TO O.P NO:

1204/2020 FILED BY THE HUSBAND/PETITIONER 37-45.

Exhibit P7 TRUE COPY OF M.C NO: 25/2021 FILED BY THE RESPONDENT SEEKING MAINTENANCE ALLOWANCE FROM THE PETITIONER. Exhibit P8 TRUE COPY OF OBJECTION FILED BY THE PETITIONER.

Exhibit P9 TRUE COPY OF I.A NO: 6/2022, THE PETITION SEEKING EXPEDITIOUS TRAIL OF THE CASE O.P NO: 30/2020.

Exhibit P10 TRUE COPY OF JOINT TRIAL PETITION, I.A NO: 7/2022 FILED BY THE PETITIONER. RESPONDENT'S EXHIBITS : NIL