RAHUL K.P. Vs. PRADEEP KUMAR K.K.

JUDGEMENT

(1.) This is an original petition filed under Article 227 of the Constitution of India, by the petitioner, who is the petitioner in M.C. No.71/2022 pending before the Family Court, Iringalakuda. It is prayed that Ext.P4 (CMP No.238/2022) filed along with M.C.No.71/2022 is directed to be disposed of at the earliest.

(2.) Heard the learned counsel for the petitioner on admission.

(3.) It is submitted by the learned counsel for the petitioner that the petitioner is aged 17 years and his mother died earlier and he is trailing to survive. Therefore, it is necessary in the interests of justice to get maintenance from the father as canvassed in the M.C. as well as in the interim application.