Kerala High Court
Harikumar V.A vs Priyanka M.R on 23 January, 2017
Bench: A.M.Shaffique, K.Ramakrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
&
THE HONOURABLE MR. JUSTICE K.RAMAKRISHNAN
MONDAY, THE 23RD DAY OF JANUARY 2017/3RD MAGHA, 1938
OP (FC).No. 101 of 2014 (R)
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OPHMA 1430/2010 of FAMILY COURT,KOLLAM
PETITIONERS:
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1. HARIKUMAR V.A., AGED 40 YEARS,
S/O. ACHUTHAN, HARI BHAVANAM,
PADAM P.O., KALANJOOR VILLAGE, PATHANAMTHITTA.
2. THYAGINI, AGED 70 YEARS,
W/O. ACHUTHAN, HARI BHAVANAM, PADAM P.O.,
KALANJOOR VILLAGE, PATHANAMTHITTA.
3. ACHUTHAN, AGED 70 YEARS,
HARI BHAVANAM, PADAM P.O.,
KALANJOOR VILLAGE, PATHANAMTHITTA.
BY ADV. SRI.T.K.ANANDA KRISHNAN
RESPONDENT:
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PRIYANKA M.R, AGED 30 YEARS,
D/O. MURALEEDHARAN, RAHUL NIVAS,
TRIPPALAZHIKAM P.O., EDAYAKKODE,
EZHUKONE, KOTTARAKKARA, KOLLAM.
THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON 23-01-
2017, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP (FC).No. 101 of 2014 (R)
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APPENDIX
PETITIONERS' EXHIBITS
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EXHIBIT P1- TRUE COPY OF THE PETITION FILED AS O.P.NO. 961 OF 2009
BEFORE THE FAMILY COURT, KOLLAM.
EXHIBIT P2- TRUE COPY OF THE PETITION FOR MAINTENANCE UNDER SECTION
125(1) OF THE CRIMINAL PROCEDURE CODE BEFORE THE FAMILY COURT, KOLLAM
AS M.C.NO. 289 OF 2010.
EXHIBIT P3- TRUE COPY OF THE ORIGINAL PETITION IN O.P.(HMA)NO. 1430
OF 2010.
RESPONDENT'S EXHIBITS
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NIL
TRUE COPY
PA TO JUDGE
A.M.SHAFFIQUE, J
&
K.RAMAKRISHNAN, J
* * * * * * * * * * * * * *
O.P.(F.C).No.101 of 2014
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Dated this the 23rd day of January 2017
J U D G M E N T
Shaffique, J This original petition is filed seeking for a direction to the Family Court, Kollam to dispose of Exts.P1 and P3 petitions, as early as possible.
2. Report was called for by this Court. In the report, it was stated that the original petitions were ripe for trial and the cases will be disposed of within a period of two months. The said intimation was received by the Registry of this Court on 11/03/2014.
3. Learned counsel for the petitioner submits that the original petitions are still pending.
4. Having regard to the aforesaid factual situation, we are of the view that the following directions can be issued: O.P.(F.C) No.101/2014 2
The Family Court, Kollam shall try to dispose of the original petitions within a period of three months from the date of receipt of a copy of this judgment.
This original petition is disposed of as above.
(sd/-) (A.M.SHAFFIQUE, JUDGE) (sd/-) (K.RAMAKRISHNAN, JUDGE) jsr