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Kerala High Court

Ramakrishna Babu vs Bindhu on 23 September, 2021

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque, Kauser Edappagath

OP (FC) No.460/2021                        1/3

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                            &
                       THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
            Thursday, the 23rd day of September 2021 / 1st Aswina, 1943
                            OP (FC) NO. 460 OF 2021(R)
   PETITIONER/PETITONER:

           RAMAKRISHNA BABU, AGED 60 YEARS, S/O. RAMAKRISHNAN,
           ARAPPURA VEEDU, MANCHADIMMOODU, CHIRAYINKEEZHU,
           CHIRAYINKEEZHU TALUK, THIRUVANANTHAPURAM DISTRICT-695 101.

   RESPONDENT/RESPONDENT:

           BINDHU, AGED 50 YEARS, D/O. DEVARAJAN, 'GANGA',
           NEAR INDIAN OVERSEAS BANK, VARKALA VILLAGE, VARKALA POST,
           VARKALA TALUK, THIRUVANANTHAPURAM DISTRICT, PIN-695 141.

        OP (Family Court) praying inter alia that in the circumstances
   stated in the affidavit filed along with the OP (FC) the High Court be
   pleased to issue an interim direction to the Family Court, Attingal to
   dispose Exhibit P1 OP No.761/2019 forthwith, pending disposal of the above
   writ petition, in the interest of justice.

        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of OP (FC) and upon hearing the arguments
   of SRI.J. JAYAKUMAR, Advocate for the petitioner, the court passed the
   following:

                                                           P.T.O.
 OP (FC) No.460/2021                           2/3



                  A.MUHAMED MUSTAQUE & Dr.KAUSER EDAPPAGATH, JJ.
                 -------------------------------------------------
                               O.P.(FC) No.460 of 2021
                 -------------------------------------------------
                     Dated this the 23rd day of September, 2021

                                        O R D E R

A.Muhamed Mustaque, J.

As seen from Ext.P6, the petitioner has moved the Family Court, Attingal, with an early hearing petition in O.P.No.761 of 2019.

2. A Division Bench of this Court in Shiju Joy v. Nisha [2021 (2) KLT 607] had directed the Family Court to pass orders on the petition for early hearing in a time bound manner.

The Registry is directed to call for a report from the Family Court, Attingal as to why the application has not been considered so far.

Post on 01.10.2021 along with the report.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE Sd/-

DR.KAUSER EDAPPAGATH, JUDGE ln 23-09-2021 /True Copy/ Assistant Registrar OP (FC) No.460/2021 3/3 APPENDIX OF OP (FC) 460/2021 Exhibit P1 TRUE COPY OF THE O.P.NO.761/2019 FILED BY THE PETITIONER BEFORE THE FAMILY COURT, ATTINGAL. Exhibit P6 TRUE COPY OF THE IA NO.1/2021 IN OP NO.761/2019 FILED BY THE PETITIONER BEFOER THE FAMILY COURT, ATTINGAL.