Swaroop vs Chaithanya
2024 Latest Caselaw 33291 Ker

Kerala High Court

Swaroop vs Chaithanya on 15 November, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

OP (FC) No.700/2024                              1/2

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                                                  &
                         THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA

                  Friday, the 15th day of November 2024 / 24th Karthika, 1946
                                  OP (FC) NO. 700 OF 2024(R)
                            OP 1200/2021 OF FAMILY COURT, PALAKKAD
   PETITIONER/PETITIONER:

           SWAROOP, AGED 31 YEARS, S/O SUBRAMANIAN,
           K.P. KALAM HOUSE, ETHANUR, CHITTUR,
           PALAKKAD DISTRICT, PIN - 678 502.

   RESPONDENT/RESPONDENT:

           CHAITHANYA, AGED 29 YEARS, D/O KRISHNANKUTTY,
           TEMPLE STREET, KARNAKI NAGAR, MOOTHANTHARA,
           PALAKKAD, PIN - 678 012.


           OP (Family Court) praying inter alia that in the circumstances stated in
   the affidavit filed along with the OP (FC) the High Court be pleased to direct
   Family Court, Palakkad to advance Exhibit P1 and conclude the trial, pending
   the final disposal of the above Original Petition (F.C).


           This petition coming on for admission upon perusing the petition and the
   affidavit filed in support of OP (FC) and upon hearing the arguments of M/S.
   RAJESH SIVARAMANKUTTY, VIJINA K. & ARUL MURALIDHARAN, Advocates for the
   petitioner, the court passed the following:

                                                ORDER

The learned counsel for the petitioner says that even though Ext.P4 judgment fixed a time frame of six months for completion of trial, the learned Family Court has not done so.

We, therefore, direct the Registry to obtain a report from the learned Family Court, Palakkad, within which time the Original Petitions in question are likely to be disposed of. The information shall be obtained by phone or e- mail.

List on 19/11/2024.

Sd/- DEVAN RAMACHANDRAN JUDGE

Sd/- M.B. SNEHALATHA JUDGE

15-11-2024 /True Copy/ Assistant Registrar

APPENDIX OF OP (FC) 700/2024 Exhibit P1 A TRUE COPY OF THE PETITION AS O.P.NO. 1200/2021 FILED BY PETITIONER AGAINST RESPONDENT BEFORE FAMILY COURT, PALAKKAD DATED 31-10-2021.

Exhibit P4 A TRUE COPY OF THE JUDGMENT DATED 5-4-2023 IN O.P(F.C) NO.

179/2023 PASSED BY THIS HONOURABLE COURT.