Reena vs Mahesh
2023 Latest Caselaw 8499 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
         MONDAY, THE 7TH DAY OF AUGUST 2023 / 16TH SRAVANA, 1945
                         OP(CRL.) NO. 560 OF 2023
  AGAINST THE ORDER/JUDGMENT IN MC 371/2021 OF FAMILY COURT, TIRUR
PETITIONERS/PETITIONERS:

     1       REENA
             AGED 34 YEARS
             D/O ARAMUGHAN, UNNAMAN PARAMBIL HOUSE,
             KUDASSERY PARA, KURUMBATHUR POST,
             KURAMBUTHUR VILLAGE, TIRUR TALUK,
             MALAPPURAM DISTRICT., PIN - 676301

     2       MARSHAL (MINOR)
             AGED 8 YEARS
             S/O MAHESH, UNNAMAN PARAMBIL HOUSE,
             KUDASSERY PARA, KURUMBATHUR POST,
             KURAMBUTHUR VILLAGE, TIRUR TALUK,
             MALAPPURAM DISTRICT.
             REP. BY HIS MOTHER, THE 1ST PETITIONER, PIN - 676301

             BY ADVS.
             BINU V V VEETTIL VALAPPIL
             P.J.STEPHEN


RESPONDENT/RESPONDENT:

             MAHESH
             AGED 40 YEARS
             S/O KUNHIKUTTAN, MADATHIL THODI HOUSE,
             PUZHAKKATTIRI POST, KOTTUVADU, KULATHUR,
             PUZHAKKATIRI VILLAGE, PERINTHALMANNA TALUK,
             MALAPPURAM DISTRICT., PIN - 679321


     THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON 07.08.2023,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(CRL.) NO. 560 OF 2023
                                 2



                           JUDGMENT

Dated this the 7th day of August, 2023

This Original Petition (Criminal) has been filed under Article

227 of the Constitution of India and the prayer herein is to give a

direction to the Family Court, Tirur for an early disposal of Ext.P1

M.C.No.371/2021 pending before that court, at the earliest.

2. Heard.

3. When report of the Family Court was called for, it is

reported that in this matter, interim maintenance granted and five

months' time required for the disposal of the case.

4. Acting on the report of the Family Court Judge, in

consideration of the prayer herein, there shall be a direction to

the Family Court, Tirur to dispose of MC.No.371/2021 within a

period of five months, from the date of receipt or production of a

copy of this judgment.

This Original Petition (Criminal) stands disposed of as

indicated above.

OP(CRL.) NO. 560 OF 2023

Registry is directed to forward a copy of this judgment to

the court below concerned, within two weeks, for information and

compliance.

Sd/-

A. BADHARUDEEN JUDGE nkr OP(CRL.) NO. 560 OF 2023

APPENDIX OF OP(CRL.) 560/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF MC 371/2021 ON THE FILES OF THE FAMILY COURT, TIRUR.

RESPONDENT'S EXHIBITS    : NIL