Priya vs Udayakumar
2024 Latest Caselaw 33650 Ker

Kerala High Court

Priya vs Udayakumar on 21 November, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

                                                    2024:KER:87510

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

       THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

                                 &

        THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA

THURSDAY, THE 21ST DAY OF NOVEMBER 2024/30TH KARTHIKA, 1946

                     OP (FC) NO. 720 OF 2024

     AGAINST THE ORDER/JUDGMENT DATED IN OP NO.1367 OF 2019

                    OF FAMILY COURT, ATTINGAL

PETITIONER:

         PRIYA
         AGED 37 YEARS
         D/O SACHIDANANDAN, RESIDING AT SANTHI BHAVAN,
         KAVALAYOOR.P.O., MANAMBOOR VILLAGE,
         THIRUVANANTHAPURAM DISTRICT, PIN - 695144

         BY ADV M.ABDUL RASHEED
RESPONDENT:

         UDAYAKUMAR
         AGED 49 YEARS
         S/O RAMACHANDRAN, RESIDING AT KOORA VILA VEEDU,
         MANAMBOOR.P.O., MANAMBOOR, THIRUVANANTHAPURAM
         DISTRICT, PIN - 695611


     THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON
21.11.2024,   THE   COURT   ON   THE   SAME   DAY    DELIVERED   THE
FOLLOWING:
 O.P.(FC)No.720 of 2024

                                   :2:


                                                        2024:KER:87510

                           JUDGMENT

(Dated this the 21st day of November, 2024)

Devan Ramachandran, J.

Petitioner seeks that E.P.No.11 of 2024 in O.P.No.1367

of 2019 be directed to be taken up and disposed of by the

learned Family Court, within a time frame fixed by this

Court.

2. We are totally amazed by the prayers in this

Original Petition because, the E.P. is admitted to have been

filed only recently, and the petitioner almost immediately

seeks an out of the turn disposal.

3. It is well settled that this Court cannot fix time

frames for any Court - be that the Family Court or others -

to dispose of matters finally, particularly taking note of the

heavy workload that they are burdened with.

Therefore, in the afore circumstances, and since we

find that this Original Petition is premature, we close it

without any further orders; however, leaving liberty to the

petitioner to approach this Court again in future at an

2024:KER:87510

appropriate time, if it becomes warranted.

Sd/-

DEVAN RAMACHANDRAN, JUDGE

Sd/-

M.B.SNEHALATHA, JUDGE

RPR

2024:KER:87510

APPENDIX OF O.P.(FC)NO.720/2024

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE O.P. NO.1367/2019 ON THE FILE OF THE FAMILY COURT, ATTINGAL DATED 20.9.2019

EXHIBIT P2 TRUE COPY OF THE DECREE DATED 25.7.2023 IN O.P. NO.1367/2019 OF THE FAMILY COURT, ATTINGAL

EXHIBIT P3 TRUE COPY OF THE E.P. NO.11/2024 IN O.P. NO.1367/2019 ON THE FILE OF THE FAMILY COURT, ATTINGAL DATED 13.2.2024

EXHIBIT P4 TRUE COPY OF THE E.A. NO.2/2024 IN E.P. NO.11/2024 IN O.P. NO.1367/2019 ON THE FILE OF THE FAMILY COURT, ATTINGAL DATED 13.11.2024

EXHIBIT P5 TRUE COPY OF THE E.A. NO.1/2024 IN E.P. NO.11/2024 IN O.P. NO.1367/2019 ON THE FILE OF FAMILY COURT, ATTINGAL DATED 14.8.2024