SHAJAHAN Vs. SHYNI D/O. HAMEEDA BEEVI

JUDGEMENT

(1.) THE prayer in the Original Petition (F.C.), filed under Article 227 of the Constitution of India reads as follows :-

(2.) PETITIONER relies on Ext.P1. According to him, having regard to the condition of the mother, a decision may be ordered to be taken at the earliest. It is submitted that pleadings are complete and the matter is being posted for evidence. In the circumstances of this case, without expressing any opinion on the merits of the matter, we direct the Family Court, Nedumangad to dispose of O.P. (G&W) No.1536/2010, with full opportunity to the parties to adduce evidence and to substantiate the case, as early as possible.