Mubeena Latheef vs Mukhdar Ahammed
2024 Latest Caselaw 10494 Ker

Kerala High Court

Mubeena Latheef vs Mukhdar Ahammed on 11 April, 2024

Author: Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
     THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
                             &
           THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 11TH DAY OF APRIL 2024 / 22ND CHAITHRA, 1946
                  OP (FC) NO. 186 OF 2024

AGAINST THE ORDER/JUDGMENT DATED IN OPGW NO.1186 OF 2022 OF
                  FAMILY COURT, NEDUMANGAD

PETITIONER/S:

          MUBEENA LATHEEF, AGED 29 YEARS
          D/O ABDUL LATHEEF, THOUFEEQ MANZIL, PAZHAVILA,
          PANGODE P.O., THIRUVANANTHAPURAM, PIN - 695609

          BY ADV LATHEESH SEBASTIAN


RESPONDENT/S:

          MUKHDAR AHAMMED, AGED 41 YEARS
          CHERUCHITTUMKARA VEEDU, KANNAMPALLI BHAGOM,
          KAYAMKULAM P.O., ALAPPUZHA, PIN - 690502

          BY ADVS.
          P.A.ABDUL JABBAR
          MUHAMMED SHAFFI(K/1201/2012)
          EHLAS HALEEMA C.K.(K/001446/2021)


          SRI P A ABDUL JABBAR, FOR PARTY RESP.

     THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION
ON 11.04.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                       2

OP(FC) No.186 of 2024




                                JUDGMENT

Raja Vijayaraghavan, J.

The petitioner herein is the 1st respondent in OP(G&W)No.1186 of

2022 on the files of the Family Court, Nedumangad. The aforesaid

petition has been filed by the respondent seeking custody of his two elder

children. According to the petitioner, she has four children in her marital

union with the respondent. It is in the afore circumstances that this

petition is filed seeking expeditious consideration of OP(G&W) No.1186 of

2022. She has also grievance that an application filed by her as IA No.8

of 2024 for early disposal of the matter has not been taken up for

consideration by the Family Court.

2. A report has been called for by this Court directing the Family

Court as regards the relative pendency and the prospects of expediting

the proceedings.

2. In the report it is stated that IA No.8 of 2024 is posted on

19.04.2024 and the same can be disposed of on the same day itself. It is

further stated that the entire proceedings can be concluded within an

outer limit of four months.

3. In that view of the matter, this original petition is disposed of

directing the Family Court to expedite the matter and make an endeavour

to finalise the proceedings as stated in the report dated 08.04.2024

within an outer time limit of four months.

sd/-

RAJA VIJAYARAGHAVAN V JUDGE

sd/-

P.M.MANOJ JUDGE das

APPENDIX OF OP (FC) 186/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE PETITION IN O.P. (G&W) NO.1186/2022 OF FAMILY COURT, NEDUMANGAD, WHICH WAS ORIGINALLY FILED BEFORE FAMILY COURT, MAVELIKKARA AS O.P.NO.1128/2021

Exhibit P2 TRUE COPY OF THE OBJECTION OF THE PETITIONER TO EXT.P1 ORIGINAL PETITION

Exhibit P3 TRUE COPY OF THE PETITION IN I.A NO 8/2024 IN O.P(G&W) NO.1186/2022 OF FAMILY COURT, NEDUMANGAD