SINDHU MARY THOMAS Vs. JIBY MATHEW

JUDGEMENT

(1.) PETITIONER has approached this Court seeking the following reliefs:

(2.) SERVICE is not complete on the first respondent. Learned counsel for the petitioner would submit that, in the circumstance of this case this Court should direct Ext.P6 to be disposed of within a time limit. We have called for a report from the Family Court, Thiruvalla. The report reads to the effect that the Family Court after verification informed that notice sent to the respondent who is abroad has been returned without endorsement. Therefore, service is not complete. The OP stands posted to 22.3.2012 for hearing.