DEEPTHY SEKHARAN Vs. ANURAJ

JUDGEMENT

(1.) The petitioner is the 1st respondent in G.O.P.No.1456 of 2022 on the file of the Family Court, Ernakulam. The respondent herein filed that original petition seeking to declare him the guardian of minor children Nandini, aged 9 years and Nivedh, aged 4 years. The petitioner has entered appearance and filed written statement along with a counterclaim. She claims to declare her the guardian of the children and handover to her custody of the children. She also filed I.A.No.7051 of 2022, Ext.P3 seeking interim custody of the children. Since there occurred delay, the petitioner filed Ext.P4, I.A.No.7050 of 2022, seeking to advance the date of hearing to the very next date. Later, she filed I.A.No.8896 of 2022 again for a similar relief. The matter has not yet been taken up for consideration by the Family Court, and therefore, she has filed this Original Petition under Article 227 of the Constitution of India seeking to direct the Family Court to dispose of the aforesaid applications expeditiously.

(2.) Considering the nature of relief proposed to be granted, service of notice on the respondent is dispensed with.

(3.) Heard the learned counsel appearing for the petitioner.