Jean Anna Stephen vs Anoop Panicker M.G
2024 Latest Caselaw 4524 Ker

Kerala High Court

Jean Anna Stephen vs Anoop Panicker M.G on 6 February, 2024

Author: Anu Sivaraman

Bench: Anu Sivaraman

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
              THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
                                  &
             THE HONOURABLE MR. JUSTICE C.PRATHEEP KUMAR
     TUESDAY, THE 6TH DAY OF FEBRUARY 2024 / 17TH MAGHA, 1945
                       OP (FC) NO. 88 OF 2024
        AGAINST THE ORDER/JUDGMENT OP (DA) 469/2019 OF FAMILY
                      COURT,THIRUVANANTHAPURAM
PETITIONERS/PETITIONERS:

    1      JEAN ANNA STEPHEN
           AGED 36 YEARS
           D/O. C.M.STEPHEN, TC 19/303/2, DREAMS,
           CHUNDAMANNIL, VPS-319, VATTAVILA, THIRUMALA,
           THIRUVANANTHAPURAM, PIN - 695006
    2      GIANA ELMA ANOOP PANICKER
           AGED 7 YEARS
           D/O. ANOOP PANICKER, TC 19/303/2, DREAMS, CHUNDAMANNIL,
           VPS-319, VATTAVILA, THIRUMALA, THIRUVANANTHAPURAM
           (THE 2ND RESPONDENT IS MINOR AND SHE IS REPRESENTED BY
           HER MOTHER, THE 1ST PETITIONER), PIN - 695006
           BY ADV H.PRAVEEN (KOTTARAKARA)


RESPONDENTS/RESPONDENTS:

    1       ANOOP PANICKER M.G.
            AGED 39 YEARS
            S/O. K.G. MATHEW PANICKER, ANCY BHAVAN,
            MARTHANDAPURAM, PERAYAM, KUNDARA, MULAVANA P.O.,
            KOLLAM DISTRICT, PIN - 691503
    2       K.G. MATHEW PANCKER
            AGED 71 YEARS
            ANCY BHAVAN, MARTHANDAPURAM, PERAYAM, KUNDARA,
            MULAVANA P.O., KOLLAM DISTRICT, PIN - 691503
    3       ALAMMA.Y
            AGED 69 YEARS
            W/O. K.G. MATHEW PANICKER, ANCY BHAVAN,
            MARTHANDAPURAM, PERAYAM, KUNDARA, MULAVANA P.O.,
            KOLLAM DISTRICT, PIN - 691503

     THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION         ON
06.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (FC) NO.88 OF 2024

                                       2




                                JUDGMENT

Dated this the 6th day of February, 2024

Anu Sivaraman, J.

Heard the learned counsel for the petitioners in this OP(FC).

2. The only prayer sought for in this OP(FC) is for an expeditious

disposal of Ext.P1 O.P. filed before the Family Court which is pending

since 2019.

3. In the above view of the matter, we dispense with notice to the

respondents. The petitioners have also produced Ext.P4 affidavit and

petition filed before the Family Court for an expeditious consideration

of the O.P.

4. In the result, there will be a direction to the Family Court,

Thiruvananthapuram, to take up Ext.P4 filed by the petitioners for an

expeditious disposal of the O.P. and to consider and pass orders on the

same with notice to all parties. In view of the fact that the O.P. is of the

year 2019, the Family Court shall take steps to see that the matter is

disposed of without undue delay. OP (FC) NO.88 OF 2024

This OP(FC) is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE

Sd/-

C. PRATHEEP KUMAR JUDGE NP OP (FC) NO.88 OF 2024

APPENDIX OF OP (FC) 88/2024

PETITIONERS' EXHIBITS

Exhibit P1 TRUE COPY OF THE OP(DA) 469/2019 FILED BY THE PETITIONERS BEFORE FAMILY COURT, THIRUVANANTHAPURAM

Exhibit P2 TRUE COPY OF THE WRITTEN OBJECTION FILED BY THE RESPONDENTS IN OP(DA) 469/2019 DATED 20/07/2019

Exhibit P3 TRUE COPY OF THE MEDICAL CERTIFICATE ISSUED BY DR. D.KALPANA, PEDIATRIC NEUROLOGIST, KIMS HOSPITAL DATED 10/06/2023

Exhibit P4 TRUE COPY OF THE AFFIDAVIT AND PETITION FILED BY THE PETITIONER IN OP(DA) NO.469/2019 DATED 31.01.2024

RESPONDENTS' EXHIBITS: NIL