K MURALI Vs. BHAGEERATHY ALIAS BHAVANI

JUDGEMENT

(1.) The short grievance of the Petitioner is that I.A. No. 1314/2010 in O.P.(G&W) No. 688/2010 filed by him for interim custody of his minor male child, aged 11 years, is not taken up for consideration by the Family Court, Thiruvananthapuram. The Petitioner badly wants the custody of the child during the Onam holidays. The Petitioner had hoped that order shall be passed after hearing the parties on 13/8/2010. But, now, the petition stands posted to 31/8/2010, by which time, schools would have reopened after Onam vacation.In these circumstances, the Petitioner prays that there may be a direction to the Family Court, Thiruvananthapuram for expeditious disposal of the said I.A.

(2.) We have heard the learned Counsel. We find that the request that the petition must be disposed of before Onam holidays is fair and legitimate. The Petitioner can move the Family Court to advance hearing of the matter and if such an application is filed, the Family Court must make every endeavour to dispose of the said I.A as expeditiously as possible in accordance with law - before the Onam holidays, if possible.The Family Court shall submit a report to this Court on 21/08/2010 of the action taken in pursuance of this direction.

(3.) This writ petition is allowed as above.