Citation : 2022 Latest Caselaw 5422 Ker
Judgement Date : 20 May, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
FRIDAY, THE 20TH DAY OF MAY 2022 / 30TH VAISAKHA, 1944
OP (FC) NO. 228 OF 2022
AGAINST THE ORDER/JUDGMENT IN OP(HMA)NO.443/2019 OF
FAMILY COURT, CHAVARA
PETITIONER/S:
SYAMKUMAR, AGED 31 YEARS,
S/O.SIVASANKARA PILLAI,
MOONAMKIZHAKKATHIL, MUKUNDAPURAM VILLAGE,
CHAVARA, KOLLAM REPRESENTED BY HIS POWER
ATTORNEY HOLDER SRI.S.SIVASANKARA PILLAI,
AGED 63, RESIDING AT MOONAMKIZHAKKATHIL,
MUKUNDAPURAM VILLAGE, CHAVARA, KOLLAM.
BY ADV SAJU J PANICKER
RESPONDENT/S:
SIVAPRIYA, AGED 23 YEARS,
D/O.SIVAPRASADAN PILLAI,
OOTTUVILAYIL,
VADAKKUMBHAGAM,
CHAVARA SOUTH, KOLLAM.
THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON
20.05.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
OP(FC) No.228/2022 2
JUDGMENT
A.Muhamed Mustaque, J.
This original petition was filed seeking early
disposal of O.P.(HMA) No.443/2019 on the file of the
Family Court, Chavara.
2. A Division Bench of this Court in Shiju Joy
v. Nisha [2021 (2) KLT 607] had given general
directions for disposal of the pending matter. We
direct the Family Court to follow the directions in the
above judgment to dispose of the present case also.
However, it is open for the Family Court to depart
seniority for any cogent reasons.
The original petition is disposed of as above.
Sd/-
A.MUHAMED MUSTAQUE JUDGE
Sd/-
SOPHY THOMAS JUDGE ln
APPENDIX OF OP (FC)NO.228/2022
PETITIONER'S EXHIBITS:
EXHIBIT P1 THE TRUE COPY OF OP(HMA)NO.443 OF 2019 FILED BY THE PETITIONER BEFORE THE FAMILY COURT, CHAVARA.
EXHIBIT P2 THE TRUE COPY OF THE OBJECTION FILED BY THE RESPONDENT.
EXHIBIT P3 THE TRUE COPY OF THE CERTIFICATE DATED 30.07.2021 ISSUED BY THE DEPUTY COMMANDANT.
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