VASUDEVAN NAIR Vs. KANAKAMMA

JUDGEMENT

(1.) THE petitioner has come to this Court with the grievance that the interim stay granted in I.A.No.2013 of 2010 is not being vacated and orders on merits are not being passed in I.A.No.2013 of 2010.

(2.) ON the submissions made at the Bar, we called for a report from the Family Court. The report of the Family Court shows that the order in I.A.No.2013 of 2010 was passed on 12.07.2010 and the case was posted to 15.09.2010. ON that day, the respondent, ie. the petitioner herein, had entered appearance and had prayed for time. Accordingly the case was posted to 12.11.2010. Objections to I.A.No.2013 of 2010 was filed by the petitioner herein in the office. There was no request to advance hearing or even an oral request to vacate the order of stay.

(3.) WE accept the report dated 30.10.2010 submitted by the learned Judge of the Family Court, Thiruvalla. WE are unhappy to note that This petition has been filed without placing the true facts and circumstances before Court. However, we appreciate the stand taken by the learned Judge that the I.A shall be disposed of finally as expeditiously as possible - not later than 30.11.2010.