DILIP PILLAI Vs. ANJU KRISHNAN

JUDGEMENT

(1.) This original petition was filed for expeditious disposal of O.P.(HMA)No.1988 of 2018 on the file of the Family Court, Thiruvananthapuram.

(2.) It is submitted that, respondent also filed a case for divorce. If both parties do not want to continue, parties can explore the possibility of filing a joint petition for divorce. Though we issued notice in this matter, none turned up for the respondent. We direct the Family Court to refer the parties for a mediation in the next posting itself and direct to post the case to a near date to refer the parties for mediation. In regard to the disposal of the case, the Family Court is directed to follow the Division Bench judgment of this Court in [Shiju Joy v. Nisha (2021 (2) KLT 607)], wherein this court had issued necessary guidelines for disposal of matters pending before the Family Court.