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Judgment
7 paragraphs · 238 wordsM.R.Anitha, J
1.This original petition has been filed seeking for an early disposal of M.C.No.35/2018 in CMP No.1069/2020 pending before the Additional Munsiff-1 in charge of Judicial First Class Magistrate Temporary Court, Neyyattinkara.
Petitioner is the wife of the second respondent. M.C.No.35/2018 has been filed under Section 12 of the Protection of Women from Domestic Violence Act, 2005 (in short 'Act') and CMP No.1069/2020 has been filed under Section 23(2) of the Act.
The grievance of the petitioner is that though the case was filed long back, no earnest effort is being made for the disposal of the case. Hence, this petition has been filed seeking for a direction to the Additional Munsiff-1 in charge of Judicial First Class Magistrate Temporary Court, Neyyattinkara to dispose of M.C.No.35/2018.
In view of the limited prayer sought for by the petitioner, a report is called for from the Additional Munsiff-1 in charge of Judicial First Class Magistrate Temporary Court, Neyyattinkara. As per the report dated 08.09.2021, the Additional Munsiff-1 in charge of Judicial First Class Magistrate Temporary Court, Neyyattinkara sought for six month's time for the final disposal of the case.
In the said circumstances, the Additional Munsiff-1 in charge of Judicial First Class Magistrate Temporary Court, Neyyattinkara is directed to dispose of M.C.No.35/2018 within a period of six months from the date of receipt of a copy of this judgment.
This O.P.(Crl) is disposed of as above.