ANUPAMA DEVASSIA Vs. JERVIS JOSEPH

JUDGEMENT

(1.) THE petitioner filed O.P.No.820 of 2008 on the file of the Family Court, Kollam, against the respondents for return of money and gold ornaments. Praying that a direction may be issued to the Family Court to dispose of O.P.No.820 of 2008 expeditiously, the petitioner filed W.P.(C) No.26304 of 2010. That Writ Petition was disposed of as per Ext.P3 judgment dated 19.8.2010. This Court permitted the petitioner to move the Family Court for an early posting of the case. Such a direction was issued on the ground that it would be improper for this Court to issue a direction to the Family Court straight away to dispose of the case expeditiously, without the party moving the Family Court for such a relief.

(2.) THEREAFTER, the petitioner filed an application dated