REENA Vs. MAHESH

JUDGEMENT

(1.) This Original Petition (Criminal) has been filed under Article 227 of the Constitution of India and the prayer herein is to give a direction to the Family Court, Tirur for an early disposal of Ext.P1 M.C.No.371/2021 pending before that court, at the earliest.

(2.) Heard.

(3.) When report of the Family Court was called for, it is reported that in this matter, interim maintenance granted and five months' time required for the disposal of the case.