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Judgment
12 paragraphs · 218 wordsK. Harilal, J
Aggrieved by the delay in disposal of OP.No.99/2017 pending before the Family Court, Ettumanoor, the petitioner herein approached this Court invoking the supervisory jurisdiction of this Court under Article 227 of the Constitution of India and sought for a direction to dispose the aforesaid O.P. within a time frame.
The respondent entered appearance. Heard the learned counsel for the petitioner and the learned counsel for the respondent.
The learned counsel for the respondent submits that OP.No.105/2017 filed by him against the petitioner is also pending before the Family Court, Ettumanoor and that O.P. be tried along with O.P.No.99/2017, as the matters in issue involved in both are inextricably intertwined.
Having regard to the said submission, the Family Court, Ettumanoor is hereby directed to dispose O.P.Nos. 99/2017 and 105/2017 within a period of six months from today.
APPENDIX
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF OP NO. 99/2017 FILED BY THE PETITIONER BEFORE THE FAMILY COURT, KOTTAYAM AT ETTUMANOOR DTD. JANUARY, 2017.
EXHIBIT P2 TRUE COPY OF THE OBJECTIONS AND COUNTER CLAIM OF THE RESPONDENTS DATED 02.11.2017.
EXHIBIT P3 TRUE COPY OF THE REPLICATION FILED BY THE PETITIONER IN OP NO.99/2017 DATED 18.05.2018.
EXHIBIT P4 TRUE COPY OF THE PROCEEDINGS OF THE OP NO.99/2017 AS OBTAINED FROM E COURTS WEBSITE.
RESPONDENTS' EXHIBITS : NIL