Savin vs Greeshma
2022 Latest Caselaw 5195 Ker

         IN THE HIGH COURT OF KERALA    AT ERNAKULAM
                          PRESENT
     THE HONOURABLE MR. JUSTICE RAJA    VIJAYARAGHAVAN V
                             &
         THE HONOURABLE MRS. JUSTICE    SOPHY THOMAS
  TUESDAY, THE 10TH DAY OF MAY 2022 /   20TH VAISAKHA, 1944

                  OP (FC) NO. 257 OF 2022
  ORDER/JUDGMENT IN GOP 969/2022 OF FAMILY COURT,THRISSUR

PETITIONER/PETITIONER:

           SAVIN
           AGED 35 YEARS
           S/O.SUDHAKARAN,
           PANATTU HOUSE, ALATHUR VILLAGE AND DESOM,
           CHALAKUDY TALUK, ALATHUR P.O., PIN - 680741

           BY ADVS.
           AJITH VISWANATHAN
           SHIBU JOSEPH
           SAYED MANSOOR BAFAKHY THANGAL
           JEFFIN JOHN
           M.SRIRAM
           C.B.GAUTHAM
           FADIL FAZIL

RESPONDENT/RESPONDENT:

           GREESHMA
           AGED 33 YEARS
           D/O.GANGADHARAN,
           CHETHIKATTIL HOUSE,
           KURUKURANCHERY DESOM AND VILLAGE,
           THRISSUR TALUK, KURUKANCHERRY P.O., ,
           PIN - 680741

           SRI.C.D. DILEEP

     THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON
10.05.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 OP (FC) NO. 257 OF 2022

                                            2


                                     JUDGMENT

This petition is filed seeking the following relief:-

a) Direct the Family Court, Thrissur to consider and pass appropriate orders in Ext. P6 application, within a time limit as fixed by this Hon'ble Court and report the matter, expeditiously.

2. We have heard Sri. Ajith Viswanathan, the learned counsel

appearing for the petitioner and Sri. C.D. Dileep, the learned counsel

appearing for the respondent.

3. It appears that the petitioner has filed the application seeking

interim custody of the child in the main petition to attend the temple festival

which is slated to commence from 12.5.2022. The limited request of the

learned counsel is for expeditious consideration of the interlocutory

application on 13.5.2022 itself on which day the case stands posted.

4. Sri.C.D.Dileep, the learned counsel appearing for the

respondent submitted that the respondent has objection with respect to the

maintainability of the application and submits that though he has no

objection in considering the application, directions be issued to hear the

objection as well.

Having considered the facts and circumstances and the submissions

made across the bar, this petition is disposed of directing the learned OP (FC) NO. 257 OF 2022

Family Court, Thrissur, to consider Ext. P6 on 13.05.2022 and pass orders

on the same day itself, after hearing both sides.

This petition is disposed of.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE

Sd/-

SOPHY THOMAS JUDGE

avs OP (FC) NO. 257 OF 2022

APPENDIX OF OP (FC) 257/2022

PETITIONER EXHIBITS

Exhibit P1 THE TRUE PHOTOSTAT COPY OF THE DECREE OF THE FAMILY COURT, THRISSUR IN O.P.(HMA).NO.39 OF 2019.

Exhibit P2 THE TRUE PHOTOSTAT COPY OF THE DECREE DATED 25-06-2020, PASSED BY THE FAMILY COURT, THRISSUR IN G.O.P.NO.1482 OF 2018.

Exhibit P3 THE TRUE PHOTOSTAT COPY OF THE ORDER DATED 25-11-2020 PASSED IN I.A.NO.4 OF 2020 IN G.O.P.NO.1482 OF 2018, BY THE FAMILY COURT, THRISSUR.

Exhibit P4 THE TRUE PHOTOSTAT COPY OF THE JUDGMENT DATED 08-07-2021 PASSED IN MAT.APPEAL NO.164 OF 2021, BY THIS HON'BLE COURT

Exhibit P5 THE TRUE PHOTOSTAT COPY OF THE PETITION IN G.O.P.NO.969 OF 2022, ON THE FILES OF THE FAMILY COURT, THRISSUR.

Exhibit P6 THE TRUE PHOTOSTAT COPY OF I.A.NO.2 OF 2022 IN G.O.P NO. 969 OF 2022, FILED BEFORE THE FAMILY COURT, THRISSUR.