MANGATTU GEORGE RAVEEN Vs. VANDANA MARY JACOB

JUDGEMENT

(1.) This original petition has been filed seeking expeditious disposal of Exts.P1 to P3 petitions pending before the Family Court, Ernakulam.

(2.) We note that large number of cases have been filed seeking expeditious disposal of the matters pending before various Family Courts, especially Ernakulam Family Court.

(3.) A division Bench of this Court by judgment in [Shiju Joy v. Nisha (2021 (2) KLT 607)] had issued necessary guidelines for disposal of such matters pending before the Family Court. As per the directions in the above judgment, even the request for expeditious disposal can be made before the Family Court itself at the first instance and the Family Court shall strictly follow the seniority of each case while disposing of such matters. It is noted that none of the parties are moving the Family Court for expeditious disposal. The Family Courts are bound to dispose of such pending matters in a time bound manner.