NEETHU JAGDISH Vs. MANUMOHAN MANI

JUDGEMENT

(1.) The petitioner filed O.P.No.1159 of 2018 before the Family court, Palakkad, against the respondent herein-husband seeking decree of divorce under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955. The petitioner has filed this original petition, invoking the supervisory jurisdiction of this Court under Article 227 of the Constitution of India, seeking an order directing the Family Court to consider Ext.P2 interlocutory application i.e., I.A.No.3 of 2022 filed in O.P.No.1159 of 2018 seeking expeditious disposal of that original petition. The petitioner has also sought for a direction to the Family Court to dispose of O.P.No.1159 of 2018 within a time frame.

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

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