Dr. Reshma. R. S vs Karuna Sankar
2024 Latest Caselaw 32856 Ker

Kerala High Court

Dr. Reshma. R. S vs Karuna Sankar on 13 November, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

                                           2024:KER:84574
        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                               &
       THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
WEDNESDAY, THE 13TH DAY OF NOVEMBER 2024 / 22ND KARTHIKA,
                             1946
                    OP (FC) NO. 695 OF 2024
             OP NO.2145/2023, FAMILY COURT, NEYYATTINKARA
         OP NO.2367/2023, FAMILY COURT, NEYYATTINKARA

PETITIONER/PETITIONER:

         DR. RESHMA R.S., AGED 32 YEARS,
         D/O REVEENDRAN, POURNAMI,
         NELLIKAKUZHI, KANJIRAMKULAM,
         KANJIRAMKULAM VILLAGE, NEYYATTINKARA,
         THIRUVANANTHAPURAM, PIN - 695524.

         BY ADVS. ARUN V.G. (K/795/2004)
         V.JAYA RAGI
         R.HARIKRISHNAN (KAMBISSERIL)
         NEERAJ NARAYAN
         A.S.SALMA


RESPONDENT/RESPONDENT:

         KARUNA SANKAR, S/O KARUNAKARAN NADAR,
         AGED 33 YEARS, PLANAKALAVEEDU, KAZHIVOOR,
         KANJIRAMKULAM, KANJIRAMKULAM VILLAGE,
         NEYYATTINKARA, THIRUVANANTHAPURAM, PIN - 695524


     THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION
ON 13.11.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                2024:KER:84574
OP (FC) NO. 695 OF 2024

                            -2-


                          JUDGMENT

Devan Ramachandran, J.

The singular prayer of the petitioner in

this Original Petition is that Exts.P1 and P2

Original Petitions filed by her, be directed to

be taken up and disposed of by the learned

Family Court, Neyyattinkara, within a time frame

to be fixed by this Court.

2. As we have been saying in all similar

matters, this Court is loath to fix time frames

for final disposal of Original petitions, being

fully conscious of the tremendous workload on

the Family Courts in this State.

3. However, we notice that the petitioner

has filed Exts.P3 and P4 applications before the 2024:KER:84574 OP (FC) NO. 695 OF 2024

learned Family Court seeking expeditious

disposal of the above said Original Petitions.

Obviously, these applications will have to be

considered and disposed of by the learned Family

Court on their merits, after hearing both sides.

In the afore perspective, we allow this

Original Petition, to the limited extent of

directing the learned Family Court,

Neyyattinkara, to take up Exts.P3 and P4

applications and dispose of the same, after

hearing both sides, as expeditiously as is

possible, but not later than one month from the

date of receipt of a copy of this judgment.

We, however, clarify that, though we have

not fixed a time frame for the disposal of the

Original Petitions for the reasons above, we 2024:KER:84574 OP (FC) NO. 695 OF 2024

leave it to the learned Family Court to take an

apposite decision on the applications, adverting

to all relevant and germane aspects, as per law.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Sd/-

                                 M.B.SNEHALATHA
akv                                   JUDGE
                                              2024:KER:84574
OP (FC) NO. 695 OF 2024

APPENDIX OF OP (FC) 695/2024

PETITIONER EXHIBITS

EXHIBIT P1 THE TRUE COPY OF THE O. P. NO. 2145 OF 2023 BEFORE THE FAMILY COURT NEYYATTINKARA

EXHIBIT P2 THE TRUE COPY OF THE O. P. NO. 2367 OF 2023 BEFORE THE FAMILY COURT NEYYATTINKARA

EXHIBIT P3 THE TRUE COPY OF THE IA NO.2 OF 2024 IN EXHIBIT P1 ORIGINAL PETITION

EXHIBIT P4 THE TRUE COPY OF THE IA NO.3 OF 2024 IN EXHIBIT P1 ORIGINAL PETITION