Praizy vs Joyikutty
2024 Latest Caselaw 6055 Ker

Kerala High Court

Praizy vs Joyikutty on 23 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
       FRIDAY, THE 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
                          OP (FC) NO. 6 OF 2024
            OP(OTHERS) 624/2014 OF FAMILY COURT, KOTTARAKKARA


PETITIONER(S)/RESPONDENT/PETITIONER:

           PRAIZY
           AGED 56 YEARS
           D/O. SARAMMA, CHARUVILA PUTHEN VEEDU,
           CHENGAMANADU, MELILA, KOTTARAKKARA,
           KOLLAM DISTRICT, PIN - 691508
           BY ADV. SANTHOSH P.ABRAHAM


RESPONDENT(S)/PETITIONER/RESPONDENT:

           JOYIKUTTY
           S/O. MATHAI, APARTMENT NO. 4C-1,
           CORDIAL REGENCY, VELLAYAMBALAM,
           SASTHAMANGALAM, THIRUVANANTHAPURAM, PIN - 695010


     THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON 23.02.2024,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(FC) NO.6 OF 2024
                                     2




                              JUDGMENT

Dated this the 23rd day of February, 2024

ANU SIVARAMAN, J.

Heard the learned Counsel for the petitioner.

2. Though notice was duly taken out to the

respondent and notice is served, there is no

appearance for the respondent.

3. It is submitted by the learned Counsel for the

petitioner that the O.P. is of the year 2014, and that,

the issue with regard to sufficiency of value of the

property attached can be considered along with the

main O.P.

4. Having heard the learned Counsel and in view

of the fact that the O.P. is of the year 2014, we are of

the opinion that, the Family Court has to endeavor to

see that the O.P. is disposed of without further undue

delay. The question with regard to sufficiency of the

value of property will be considered along with the OP(FC) NO.6 OF 2024

main O.P. The interim order will remain in force, till

the Family Court dispose of the O.P.

The O.P.(F.C.) is disposed of accordingly.

Sd/-

ANU SIVARAMAN JUDGE

Sd/-

C. PRATHEEP KUMAR JUDGE

NB/23-2 OP(FC) NO.6 OF 2024

APPENDIX OF OP (FC) 6/2024

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE AMENDED O.P. NO. 624/2014 DATED 01.2021 FILED BY THE PETITIONER BEFORE FAMILY COURT, KOTTARAKKARA ALONG WITH ITS TRUE ENGLISH TRANSLATION EXHIBIT P2 TRUE COPY OF THE WRITTEN STATEMENT DATED 3/1/2017 FILED BY THE RESPONDENT IN O.P. NO. 624/2014 BEFORE THE FAMILY COURT, KOTTARAKKARA ALONG WITH HIS TRUE ENGLISH TRANSLATION EXHIBIT P3 TRUE COPY OF I.A. NO. 789/2014 DATED 06.2014 IN O.P. NO. 624/2014 FILED BY THE PETITIONER BEFORE FAMILY COURT, KOTTARAKKARA ALONG WITH ITS TRUE ENGLISH TRANSLATION EXHIBIT P4 TRUE COPY OF THE ORDER DATED 24/6/2014 IN I.A. NO. 789/2014 IN O.P. NO. 624/2014 OF FAMILY COURT, KOTTARAKKARA EXHIBIT P5 TRUE COPY OF I.A. NO. 432/2023 DATED 9/10/2023 IN O.P. NO. 624/2014 FILED BY THE RESPONDENT BEFORE THE FAMILY COURT, KOTTARAKKARA ALONG WITH ITS TRUE ENGLISH TRANSLATION EXHIBIT P6 TRUE COPY OF THE OBJECTION FILED BY THE PETITIONER DATED 19/10/2023 IN I.A. NO. 432/2023 IN O.P. NO. 624/2014 BEFORE THE FAMILY COURT, KOTTARAKKARA ALONG WITH ITS TRUE ENGLISH TRANSLATION EXHIBIT P7 TRUE COPY OF THE ORDER DATED 17/11/2023 IN I.A. NO. 432/2023 IN O.P. (OTHERS) NO. 624/2014 OF FAMILY COURT, KOTTARAKKARA EXHIBIT P8 TRUE COPY OF THE B-DIARY IN O.P. NO. 300/2014 OF FAMILY COURT, KOTTARAKKARA AS ON 13.12.2023

RESPONDENTS' EXHIBITS: NIL

TRUE COPY P.A. TO JUDGE