R.N. SAJITHA Vs. VIVEKANANDAN P.

JUDGEMENT

(1.) ON considering this Original Petition wherein the prayer of the petitioner is that Ext. P1 I.A. pending before the Family Court, Thalassery be ordered to be disposed of early, we directed the Registrar (Judicial) to contact the Presiding Officer of the Family Court and find out as to when at the earliest the above I.A. can be disposed of. Accordingly, the Registrar (Judicial) after contacting the Family Court has filed the following report: -