R.N. Sajitha vs Vivekanandan P.

Pius C. Kuriakose, J.—On considering this Original Petition wherein the prayer of the petitioner is that Ext. P1 I.A. pending before the Family Court, Thalassery be ordered to be disposed of early, we directed the Registrar (Judicial) to contact the Presiding Officer of the Family Court and find out as to when at the earliest the above I.A. can be disposed of. Accordingly, the Registrar (Judicial) after contacting the Family Court has filed the following report:-

As directed, contacted the Family Court, Thalassery. The learned Judge, after verification, informed that in Ext. P1 counter was filed on 16/10/2012. Thereafter, the petition was posted to 21/11/2012 for hearing. Since both sides did not appear, it was adjourned to 10/12/2012, as last chance. The learned Judge informed that if both sides appear on 10/12/2012, she is prepared to hear them and dispose of the matter on that date itself. If the parties are prepared to file a petition to advance the case, she is prepared to advance the case and hear them on any date before 10/12/2012 as well.

In view of the above report, we dispose of the OP directing the Family Court, Thalassery to dispose of Ext. P1 I.A. in accordance with law early and at any rate on or before 31st December, 2012.