Karthik Lakshminaryanan vs Nethravathi Balaraman on 9 April, 2025

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Madras High Court

Karthik Lakshminaryanan vs Nethravathi Balaraman on 9 April, 2025

Bench: P.T. Asha

                                                                            Civil Revision Petition No. 1465 of 2025

                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  Dated : 09.04.2025

                                                          CORAM

                                  THE HONOURABLE Ms. JUSTICE P.T. ASHA

                                            C.R.P.PD.No.1465 of 2025


                Karthik Lakshminaryanan                                                   ... Petitioner

                                                Vs

                Nethravathi Balaraman                                                    ... Respondent


                Prayer: Civil Revision Petition filed under Article 227 of the Constitution
                of India praying to direct the Learned Principal Family Court, Coimbatore to
                dispose the divorce petition in H.M.O.P.No.143 of 2024 on merits.

                                     For Petitioners                  : Mr.R.Narayanan



                                                           ORDER

The petitioner/husband has filed this Civil Revision Petition seeking a direction to the Principal Family Court, Combatore to dispose of the H.M.O.P.No.143 of 2024 on merits within a time frame to be fixed by this Court.

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https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 01:05:33 pm ) Civil Revision Petition No. 1465 of 2025

2. Heard the learned counsel for the petitioner and perused the materials available on record.

3. It is the petitioner's contention that the proceedings was originally filed before the Principal Family Court, Bangalore in M.C.No.4452 of 2022 and thereafter, it was transferred to the Principal Family Court, Coimbatore and re-numbered as H.M.O.P.No.143 of 2024. He would further submit that the respondent-wife has not filed her counter and the matter has been dragged from the year 2022 for filing the counter.

4. Considering the above, this Civil Revision Petition is allowed and the learned Principal Judge, Family Court, Coimbatore is directed to dispose of the H.M.O.P.No.143 of 2024 within a period of 6 months from the date of receipt of a copy of this order. No costs.

09.04.2025 Index: Yes/No Speaking order/non-speaking order Neutral Citation: Yes/No srn To, The Principal Family Court, Coimbatore.

P.T.ASHA, J., 2/3 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 01:05:33 pm ) Civil Revision Petition No. 1465 of 2025 srn C.R.P.PD.No.1465 of 2025 09.04.2025 3/3 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 01:05:33 pm )

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