Saritha S vs Pradeep Kumar
2025 Latest Caselaw 5986 Ker

Kerala High Court

Saritha S vs Pradeep Kumar on 23 August, 2025

Author: Devan Ramachandran

Bench: Devan Ramachandran

OP(FC).No.490 of 2025
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                                                    2025:KER:64139

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

                                   &

             THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA

    SATURDAY, THE 23RD DAY OF AUGUST 2025 / 1ST BHADRA, 1947

                        OP (FC) NO. 490 OF 2025

       AGAINST THE ORDER/JUDGMENT DATED IN OP NO.59 OF 2025 OF

FAMILY COURT, NEDUMANGAD

PETITIONER/PETITIONER/1ST RESPONDENT:

             SARITHA S.
             AGED 37 YEARS
             D/O SULOCHANA, RESIDING AT "MAKAM", TC.35/1211/6,
             PRA-B-26/2, KUZHUVILA LANE, PANANKKARA, NEAR
             MAYYANDI TEMPLE, KODUNGANOOR P.O., VATTIYOORKAVU,
             THIRUVANANTHAPURAM, NOW RESIDING AT TC 83/797, PKRA-
             35, SREERAM, SABARI GARDEN, PUNNAPURAM, PETTAH P.O.,
             THIRUVANANTHAPURAM, PIN - 695024


             BY ADVS.
             SRI.S.JATHIN DAS
             SRI.T.A.PRAKASH
             SMT.S.SOUMYA ISSAC
             SMT.S.AGILA




RESPONDENT/COUNTER PETITIONER/PETITIONER:

             PRADEEP KUMAR,
             S/O RAJENDRAN, RESIDING AT "MAKAM",
             TC.35/1211/6,PRA-B-26/2, KUZHUVILA LANE, PANANKKARA,
             NEAR MAYYANDI TEMPLE, KODUNGANOOR P.O.,
             VATTIYOORKAVU, THIRUVANANTHAPURAM, PIN - 695013
 OP(FC).No.490 of 2025
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                                                 2025:KER:64139

      THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON
23.08.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(FC).No.490 of 2025
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                                                       2025:KER:64139


                             JUDGMENT

Devan Ramachandran, J.

The limited plea of the petitioner is that I.A.No.3/2025 in

OP.No.59/2025, pending before the learned Family Court be directed

to be disposed of within a time frame to be fixed by this Court.

2. We have called for a report from the learned family

Court, which states that the I.A. will be disposed of within three

weeks from 29.08.2025, when the matter is next listed.

3. We find the time frame suggested by the learned Family

Court to be apposite.

We, therefore, allow this Original Petition, recording the

report of the learned Family Court; with a consequential direction to

it to dispose of the application in question within a period of three

weeks from the date of receipt of a copy of this judgment.

Sd/-

DEVAN RAMACHANDRAN, JUDGE

Sd/-

M.B.SNEHALATHA, JUDGE Mms

2025:KER:64139

APPENDIX OF OP (FC) 490/2025

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF O.P. NO. 121/2025 FILED BY THE PETITIONER BEFORE THE FAMILY COURT, NEDUMANGAD Exhibit P2 TRUE COPY OF PETITION FILED BY THE RESPONDENT IN O.P.(G&W) NO. 59/2025 BEFORE THE FAMILY COURT, NEDUMANGAD, THIRUVANANTHAPURAM Exhibit P3 TRUE COPY OF INTERIM CUSTODY PETITION, I.A. NO. 3/2025 FILED BY THE PETITIONER IN

Exhibit P4 TRUE COPY OF CASE STATUS OF THE FAMILY COURT, NEDUMANGAD