RAJEENA Vs. ASHRAF

JUDGEMENT

(1.) Petitioners in O.P.No.95 of 2018 on the files of the Family Court, Malappuram are the petitioners herein. The said proceedings is one instituted by the petitioners against the respondent for return of gold ornaments, money etc. Ext.P3 is an interlocutory application filed by the petitioners to strike off the defence of the respondent in the said proceedings. The petitioners allege that despite various requests, the Family Court is not considering Ext.P3 application and instead, steps are being taken to dispose of O.P.No.95 of 2018 on merits. The petitioners therefore, seek appropriate directions in this regard in this original petition.

(2.) Heard the learned counsel for the petitioners.

(3.) Having regard to the facts and circumstances of the case, we deem it appropriate to dispose of the original petition directing the Family Court, Malappuram to consider and pass O.P.(FC) No.275 OF 2021 orders on Ext.P3 application, before the final disposal of O.P.No.95 of 2018. Ordered accordingly.