Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Kerala High Court

Jyothsana G.Pradeep vs Syamlal J.C on 13 August, 2021

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque, Kauser Edappagath

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                              &
        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
  FRIDAY, THE 13TH DAY OF AUGUST 2021 / 22ND SRAVANA, 1943
                   OP (FC) NO. 415 OF 2021
 AGAINST THE ORDER/JUDGMENT IN OP 377/2020 OF FAMILY COURT,
               PATHANAMTHITTA, PATHANAMTHITTA
PETITIONER/PETITIONER:

          JYOTHSANA G. PRADEEP
          AGED 29 YEARS
          D/O.PRADEEP, GEETHANJALI, CHENNEERKKARA P.O.,
          CHENNERKKARA VILLAGE, PATHANAMTHITTA DISTRICT -
          689 647.
          BY ADV P.ANOOP (MULAVANA)


RESPONDENTS/RESPONDENTS:

    1     SYAMLAL J.C.
          S/O.JAYAPALAN, SYAM NIVAS, RUSSELPURAM P.O.,
          BALARAMAPURAM, MARANALLOOR VILLAGE,
          THIRUVANANTHAPURAM DISTRICT - 695 512.
    2     CHANDRA KUMARI
          W/O.JAYAPALAN, SYAM NIVAS, RUSSELPURAM P.O.,
          BALARAMAPURAM, MARANALLOOR VILLAGE,
          THIRUVANANTHAPURAM DISTRICT - 695 512.
     THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON
13.08.2021, ALONG WITH OPFC 416 & 417/21 THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
 O.P.(FC).Nos.415, 416 & 417 of 2021

                               -:2:-

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                 &
         THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
  FRIDAY, THE 13TH DAY OF AUGUST 2021 / 22ND SRAVANA, 1943
                     OP (FC) NO. 416 OF 2021
       OPGW 1211/2019 OF FAMILY COURT, PATHANAMTHITTA,
PETITIONER/RESPONDENT:

           JYOTHSANA G.PRADEEP, AGED 29 YEARS
           D/O.PRADEEP, GEETHANJALI, CHENNEERKKARA P.O.,
           CHENNERKKARA VILLAGE, PATHANAMTHITTA DISTRICT -
           689 647.
           BY ADV P.ANOOP (MULAVANA)


RESPONDENT/PETITIONER:

           SYAMLAL J.C.
           S/O.JAYAPALAN, SYAM NIVAS, RUSEELPURAM P.O.,
           BALARAMAPURAM, MARANALLOOR VILLAGE,
           THIRUVANANTHAPURAM DISTRICT - 695512.
     THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON
13.08.2021, ALONG WITH OPFC 415 & 417/21 THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
 O.P.(FC).Nos.415, 416 & 417 of 2021

                               -:3:-

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                 &
         THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
  FRIDAY, THE 13TH DAY OF AUGUST 2021 / 22ND SRAVANA, 1943
                     OP (FC) NO. 417 OF 2021
      OPHMA 397/2020 OF FAMILY COURT, PATHANAMTHITTA,


PETITIONER/PETITIONER:

           JYOTHSANA G. PRADEEP
           AGED 29 YEARS
           D/O.PRADEEP, GEETHANJALI, CHENNEERKKARA P.O.,
           CHENNEERKKARA VILLAGE, PATHANAMTHITTA DISTRICT -
           689 647.
           BY ADV P.ANOOP (MULAVANA)


RESPONDENTS/RESPONDENTS:

           SYAMLAL J.C
           S/O.JAYAPALAN, SYAM NIVAS, RUSSELPURAM P.O.,
           BALARAMAPURAM, MARANALLOOR VILLAGE,
           THIRUVANANTHAPURAM DISTRICT - 695 512.
    THIS OP (FAMILY COURT) HAVING COME UP FOR
ADMISSION ON 13.08.2021, ALONG WITH OPFC 415 &
416/21 THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 O.P.(FC).Nos.415, 416 & 417 of 2021

                                    -:4:-




                               JUDGMENT

Dated this the 13th day of August, 2021 A.Muhamed Mustaque, J.

These cases have come up before us for expeditious disposal of the matters pending before the Family Court, Pathanamthitta. A Division Bench of this Court in [Shiju Joy v. Nisha (2021 (2) KLT 607)] had given necessary guidelines for disposal of such pending matters before the Family Court. The Division Bench had also directed the litigants to move the Family Court at the first instance for advance hearing.

2. These original petitions could not have been entertained. But as the learned counsel for the petitioner submits that he will move the Family Court in terms of the Division Bench judgment for advance hearing, we dispose of these original petitions with a direction that if any application is O.P.(FC).Nos.415, 416 & 417 of 2021 -:5:- filed for advance hearing, that shall be taken up by the Family Court and dispose of the matter as directed by this Court in the above judgment.

Sd/-

A.MUHAMED MUSTAQUE JUDGE Sd/-

DR. KAUSER EDAPPAGATH JUDGE kp True copy P.A. To Judge O.P.(FC).Nos.415, 416 & 417 of 2021 -:6:- APPENDIX OF OP (FC) 415/2021 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE PETITION NO. OP 377/2020 PENDING BEFORE THE FAMILY COURT, PATHANAMTHITTA.

O.P.(FC).Nos.415, 416 & 417 of 2021 -:7:- APPENDIX OF OP (FC) 416/2021 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE PETITION NO. OP(G & W) 1211/2019 PENDING BEFORE THE FAMILY COURT, PATHANAMTHITTA.

Exhibit P2 TRUE COPY OF THE OBJECTION IN OP (G&W) 1211/2019.

O.P.(FC).Nos.415, 416 & 417 of 2021 -:8:- APPENDIX OF OP (FC) 417/2021 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE PETITION NO.OP(HMA) 397/2020 PENDING BEFORE THE FAMILY COURT, PATHANAMTHITTA.