Vishnu Joy vs Raveena B.

The petitioners have approached this Court seeking a direction to the learned Family Court, Mavelikkara, to issue to them a copy of the order in I.A.No.1/2024 in RP No.67/2024, asserting that even though the same has not been issued, the judgment and decree obtained by the respondent earlier has been put to execution, with the property sold and likely to be conferred.

Hearing the learned counsel for the petitioners on the afore lines on 08.11.2024, we directed the Registry to obtain a report from the learned Family Court, if the order in the above said application is ready and issued to the parties.

Today, the learned Family Court has informed us, through a report, that the orders are ready and will be issued today itself (11.11.2024). It is thus obvious that we require to do nothing more than to record the afore.

Sri.S.K.Saji - appearing for the respondent, submitted that in view of the afore, this Court may dismiss this Original Petition, asserting that the sale has been completed.

In the afore circumstances, we record the report of the learned Family Court, Mavelikkara that the orders in question will be issued to the petitioners today itself. We also deem it necessary to give the petitioners a breathing time to invoke remedies against the said order, for which, we direct the learned Family Court not to confirm the sale, if any conducted, for a period of seven days from the date of receipt of a copy of this judgment.

We, however, clarify that we have not entered into the merits of any of the rival contentions and all of them are left open.