RAJEESH G S Vs. SUIMOL K

JUDGEMENT

(1.) THIS Original Petition (FC) is filed by the husband of the respondent for the following reliefs:

(2.) O.P.No.258 of 2009 on the file of the Family Court, Kollam was filed by the wife claiming title to an immovable property. The Original Petition was allowed exparte. The husband filed an application to set aside the exparte order. There was delay in filing the application to set aside the exparte order and it was sought to be condoned. The application to set aside the exparte order and the application to condone the delay are pending. Reliefs (i) and (ii) in this Original Petition (FC) relate to the early disposal of the applications filed by the petitioner. A report was called for from the Family Court. The Family Court sent a report stating that the Interlocutory Applications were posted to 30.4.2012 for return of notice. Notice was not served on the respondent. The Family Court made a request to grant three months' time to dispose of the applications.

(3.) THE Original Petition (FC) is allowed in part in the manner indicated above.