SEETHA M. Vs. PRADEEPKUMAR K. S.

JUDGEMENT

(1.) The petitioner is the wife of the respondent. She filed O.P.(H&M) No.972 of 2022 before the Family Court, Alappuzha seeking a decree of dissolution of marriage, invoking the provisions of Sec. 13(1)(ia) of the Hindu Marriage Act, 1955. She approached this Court in this Original Petition filed under Article 227 of the Constitution of India for a direction to the Family Court, Alappuzha to dispose of O.P.(H&M) No.972 of 2022 within a time frame fixed by this Court.

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

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