1. Jishnu R. Chandran vs Reshma Venu
2022 Latest Caselaw 7950 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 29TH DAY OF JUNE 2022 / 8TH ASHADHA, 1944
                    OP (FC) NO. 332 OF 2022
        OP NO.246/2019 ON THE FILES OF THE FAMILY COURT,
                          ETTUMANOOR
PETITIONERS/RESPONDENTS:

    1       JISHNU R. CHANDRAN,
            AGED 31 YEARS,
            S/O. RAMACHANDRAN, SREEPADHAM HOUSE, PARIYARAM
            P.O., MALLAPPALLY VILLAGE, MALLAPPALLY TALUK,
            PATHANAMTHITTA DISTRICT , PIN - 686585.
    2       SREEKUMARI,
            AGED 61 YEARS,
            W/O. RAMACHANDRAN, SREEPADHAM HOUSE, PARIYARAM
            P.O., MALLAPPALLY VILLAGE, MALLAPPALLY TALUK,
            PATHANAMTHITTA DISTRICT, PIN - 686585.

            BY ADVS.
            P.HARIDAS
            BIJU HARIHARAN
            SHIJIMOL M.MATHEW
            P.C.SHIJIN
            RISHIKESH HARIDAS


RESPONDENT/PETITIONER:

            RESHMA VENU,
            AGED 27 YEARS,
            D/O. P.T. VENU, CHITHIRA HOUSE, PARIYARAM P.O.,
            MALLAPPALLY VILLAGE, MALLAPPALLY TALUK,
            PATHANAMTHITTA DISTRICT, PIN - 686537.


        THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION
ON 29.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 OP(FC)No.332 OF 2022                2



                                 JUDGMENT

A.Muhamed Mustaque, J.

This original petition was filed seeking the following relief:

"a) Issue an order or direction directing the Family Court, Ettumanoor to issue copy of order of I.A.No.3 of 2022 in OP No.246/2019 within a time limit fixed by this Hon'ble Court and to defer the trial and disposal of OP No.246/2019 for a further period of 2 weeks after issuing copy of the order."

2. It is appropriate to the Family Court, Ettumanoor to

issue a carbon copy or certified copy, as the case may be, to the

petitioner if an order is passed in the above I.A., within a period

of one week. In order to enable the petitioner to challenge the

above order, we defer the trial of the case by two weeks.

This original petition is disposed of.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

SOPHY THOMAS, JUDGE DSV/29.06.2022

APPENDIX OF OP (FC) 332/2022

PETITIONERS' EXHIBITS:

Exhibit-P1 TRUE COPY OF THE ORIGINAL PETITION IN OP NO.246/2019 BEFORE FAMILY COURT, ETTUMANOOR FILED BY THE RESPONDENT 15.02.2019.

Exhibit-P2 TRUE COPY OF THE OBJECTION IN OP NO.246/2019 BEFORE FAMILY COURT, ETTUMANOOR FILED BY THE PETITIONERS DATED 17.7.2019.

Exhibit-P3 TRUE COPY OF THE APPLICATION I.A.NO.3/2022 IN OP NO.246/2019 BEFORE FAMILY COURT, ETTUMANOOR FILED BY THE PETITIONERS DATED 16.05.2022.

    RESPONDENT'S EXHIBITS:      NIL