PRABHAKARAN. K. Vs. LITTY.T.G.

JUDGEMENT

(1.) These original petitions are filed under Article 227 of the Constitution of India, seeking a direction for the expeditious disposal of O.P.Nos.363/2014, 364/2014, 682/2015 and MC No.52/2017 all pending on the files of the Family Court, Kottarakara.

(2.) The petitioner has filed O.P.Nos.363 and 364 of 2014 against the respondent in this original petition, and the respondent has on the other hand filed O.P.Nos.682 of 2015 and MC No.52 of 2017.

(3.) It is the case of the petitioner that even though he had filed the above numbered two cases in the year 2014, the same have not been disposed of, despite the long lapse of six years. According to him, the respondent is deliberately protracting the final determination of the cases with an intention to harass the petitioner. The petitioner is certain that, unless a direction is issued by this Court, the respondent will again protract the final determination of the cases.