Aswin T R vs Diya Sudarsanan
2024 Latest Caselaw 11908 Ker

Kerala High Court

Aswin T R vs Diya Sudarsanan on 3 May, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                                 &
               THE HONOURABLE MR. JUSTICE EASWARAN S.
     FRIDAY, THE 3RD DAY OF MAY 2024 / 13TH VAISAKHA, 1946
                      OP (FC) NO. 294 OF 2024
      ORDER IN I.A.NO.9 OF 2024 IN OPGW NO.532 OF 2018 OF
                        FAMILY COURT,KOLLAM
PETITIONER:

          ASWIN T R
          AGED 42 YEARS
          S/O.MR T K RAJAN,RESIDING AT KURUMPANATTU
          HOUSE,KUMBAZHA NORTH,MYLAPRA P O,KOZHENCHERRY
          THALUK,PATHANAMTHITTA DISTRICT, PIN - 689641
          BY ADVS.
          ANTONY SHYJU
          H.NUJUMUDEEN
          SHERIN ACHU NINAN


RESPONDENTS:

          DIYA SUDARSANAN
          AGED 37 YEARS
          D/O.SUDARSANAN,KBN 137,DARSANA,MADAN NADA,
          THEKKEVILA P O,KOLLAM, PIN - 691016
     THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON
03.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (FC) NO. 294 OF 2024                2

                              JUDGMENT

DEVAN RAMACHANDRAN,J.

The petitioner seeks that the learned Family Court, Kollam, be

directed to dispose of I.A.No.9 of 2024 in O.P(G&W)No.532 of 2018,

within a time frame to be fixed by this Court.

2. Adverting to the submissions of the petitioner, as made by his

learned counsel Sri.Antony Shyju, we directed the Registry of this

Court to contact the learned Family Court for information as to the

status of the afore mentioned I.A.. It is now reported that the case is

listed to 03.05.2024 for objections.

Obviously, therefore, we see no reason to issue any specific

orders to the learned Family Court, though we request to dispose of the

matter at the earliest, after affording necessary opportunity to both

sides, but not later than two weeks from the date of receipt of a copy of

this judgment.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Sd/-

EASWARAN S. JUDGE MC/3.5

APPENDIX OF OP (FC) 294/2024

PETITIONER EXHIBITS Exhibit P1 THE TRUE COPY OF THE PETITION IN OP(G&W)NO.532/2018 ON THE FILE OF FAMILY COURT,KOLLAM DATED 09/05/2017 Exhibit P2 THE TRUE COPY OF THE COMPROMISE AGREEMENT DATED 12/01/2021 Exhibit P3 THE COPY OF THE JUDGEMENT AND DECREE IN OP(G&W)NO.532/2018 DATED 13/01/2021 Exhibit P4 THE TRUE COPY OF THE IA NO.9/2024 DATED 23.04.2024