UTHAMAN Vs. P SUSHAMA

JUDGEMENT

(1.) THE first petitioner is the husband of the first respondent. The first petitioner filed O.P.No.931 of 2011 before the Family Court, Alappuzha for divorce against the respondents on the ground of adultery. The first respondent filed O.P.No.935 of 2011 before the Family Court, Alappuzha against the petitioners for monetary reliefs. Both the Original Petitions are pending.

(2.) THE relief prayed for in the Original Petition is to issue a direction to the Family Court, Alappuzha to dispose of the aforesaid Original Petitions expeditiously. It is stated that the first respondent is not co-operating for the speedy disposal of the cases or for settlement of the disputes.