Sethulakshmi Harinarayanan vs Sreenath Thulasidas
2022 Latest Caselaw 5078 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                                         &
                 THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
       FRIDAY, THE 6TH DAY OF MAY 2022 / 16TH VAISAKHA, 1944
                            OP (FC) NO. 250 OF 2022
    AGAINST THE ORDER IN OP 857/2021 OF FAMILY COURT,ERNAKULAM
                  IA 2257/2022 OF FAMILY COURT,ERNAKULAM
PETITIONER/RESPONDENT/PETITIONER:

            SETHULAKSHMI HARINARAYANAN
            AGED 31 YEARS, D/O HARINARAYANAN
            "KAMAL" HOUSE, KOTTARAPPATTU LANE,
            NEAR MUNICIPAL TOWN HALL,
            NORTH PARAVUR,
            ERNAKULAM DISTRICT.
            PIN - 683513

            BY ADV N.P.PRAJEESH



RESPONDENT/PETITIONER/RESPONDEDNT:

            SREENATH THULASIDAS
            AGED 35 YEARS, S/O THULASIDAS
            THACHETHU HOUSE,
            OLD KSEB ROAD, ELOOR SOUTH,
            UDYOGAMANDAL, ERNAKULAM.
            PIN - 683501


     THIS   OP    (FAMILY    COURT)    HAVING   COME   UP   FOR   ADMISSION   ON
06.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (FC) NO. 250 OF 2022
                                     2



                                JUDGMENT

Devan Ramachandran,J.

The petitioner says that she has preferred

Ext.P6 application, seeking modification of the

order of the Family Court, Ernakulam dated

08.04.2022, and seeks that the same be directed

to be taken up and disposed of without any

further delay.

2. Though we do not propose to go into the

merits of the contentions or allegations in

this original petition, we are of the view that

when a party to a litigation moves a Court for

modification of an earlier order, it should be

considered without any avoidable delay.

In the afore perspective, we direct the

Family Court, Ernakulam, to take up Ext.P6

application and dispose it of, following

due procedure and after hearing both sides;

thus culminating in an appropriate order OP (FC) NO. 250 OF 2022

thereon, as expeditiously as is possible, but

not later than one month from the date of

receipt of a copy of this judgment.

This original petition is thus disposed of.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Sd/-

SOPHY THOMAS JUDGE SAS OP (FC) NO. 250 OF 2022

APPENDIX OF OP(FC) 250/2022

PETITIONER'S EXHIBITS

Exhibit-P1 PHOTOCOPY OF THE ORIGINAL PETITION NO.857/2021 FILED BEFORE THE FAMILY COURT, ERNAKULAM

Exhibit2 PHOTOCOPY OF THE I.A NO.1769/2022 DATED 29.03.2022 FILED IN I.A NO.1853/2021 IN O.P NO.857/2021 BEFORE THE FAMILY COURT, ERNAKULAM

Exhibit-P3 PHOTOCOPY OF THE JUDGMENT DATED 28.03.2022 PASSED BY THIS HON'BLE COURT IN O.P (F.C) NO.139/2022

Exhibit4 PHOTOCOPY OF THE I.A NO.2081/2022 DATED 08.04.2022 FILED IN O.P NO.857/2021 BEFORE THE FAMILY COURT, ERNAKULAM

Exhibit-P5 PHOTOCOPY OF THE COUNTER AFFIDAVIT IN I.A NO.1769/2022 DATED 08.04.2022 FILED IN I.A NO.1853/2021 IN O.P NO.857/2021 BEFORE THE FAMILY COURT, ERNAKULAM

Exhibit6 PHOTOCOPY OF THE I.A NO. 2257/2022 DATED 18.04.2022 FILED IN O.P NO.857/2021 BEFORE THE FAMILY COURT, ERNAKULAM