Dhanya Jacob vs Johin Mathew
2024 Latest Caselaw 17489 Ker

Kerala High Court

Dhanya Jacob vs Johin Mathew on 21 June, 2024

Author: V.G.Arun

Bench: V.G.Arun

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                      THE HONOURABLE MR.JUSTICE V.G.ARUN
            Friday, the 21st day of June 2024 / 31st Jyaishta, 1946
                            OP(CRL.) NO. 171 OF 2023

ORDER DATED 13/06/2022 IN CRL.MP.NO.373/2021 IN MC.NO.237/2021 OF FAMILY COURT,
                                  MAVELIKKARA


  PETITIONERS/PETITIONERS:


   1.    DHANYA JACOB,

         AGED 36 YEARS, D/O.JACOB K.JOHN, KARINGATTIL HOUSE,

         BETHEL ROAD, NEAR RLY STATION, CHENGANNUR, PIN - 689121

   2.    JUWAN, AGED 8 YEARS (MINOR), S/O.JOHIN MATHEW

         REPRESENTED BY HIS MOTHER DHANYA JACOB, KARINGATTIL HOUSE,

         BETHEL ROAD, NEAR RLY STATION, CHENGANNUR, PIN - 689121

   3.    ELYSHA, AGED 4 YEARS (MINOR), D/O.JOHIN MATHEW

         REPRESENTED BY HER MOTHER DHANYA JACOB, KARINGATTIL HOUSE,

         BETHEL ROAD, NEAR RLY STATION, CHENGANNUR, PIN - 689121



         BY M/S.U.BALAGANGADHARAN and R.PRADEEP KUMAR, Advocates for the

         petitioners


  RESPONDENT/COUNTER PETITIONER:


         JOHIN MATHEW, AGED 37 YEARS, S/O.MATHAI KOCHUMMAN,

         CHAVADIYAZHIKATHU HOUSE, NEAR CHAVADIYIL JEHOSH COMPLEX,

         POOYAPPALLY P.O., KOLLAM DISTRICT, NOW RESIDING AT

         ESSA AL QATAMI STREET, NEAR COMFORT CLEAN, STREET 1, BLOCK 10,

         BLDG 38, FLOOR 3, APARTMENT 7, SALMIYA HAWALLY - 22065, KUWAIT



         BY SRI.SHAFEEK A., Advocate for the respondent


        OP(Criminal) having come up for orders on 21/06/2024, upon

   perusing the letter dated 15/05/2024 from Judge, Family Court,

   Mavelikkara and this Court's order dated 26/02/2024, the court on the

   same day passed the following.
                         V.G.ARUN, J.
              ============================
                  O.P.(Crl) No.171 of 2023
               ---------------------------
         Dated this the 21st day of June, 2024


                          ORDER

By judgment dated 05.07.2023, the original

petition was disposed of directing the Family

Court, Mavelikkara to take earnest efforts to

decide M.C.No.237/2021 within three months.

Later, on the request of the learned Judge of the

Family Court, the time limit was extended by six

months as per order dated 26.02.2022. The Family

Court Judge has again addressed this Court

requesting for further extension by two months.

The reason for making such request is stated to

be the unwillingness on the part of the Counsel

to examine the witnesses on the dates posted by

the Advocate Commissioner.

Learned Counsel for the respondent submits

that the examination of witnesses and hearing of

the case are over and the matter has now been

posted for judgment.

In view of the request and the afore-

submission, the time limit for disposal of

M.C.No.237 of 2021 is extended by two months, as

a last chance.

Sd/-

V.G.ARUN JUDGE Scl/

21-06-2024 /True Copy/ Assistant Registrar