SINDHU Vs. THRIVINATH

JUDGEMENT

(1.) THE OP (FC) is filed seeking for a direction to the Family Court, Thrissur to expeditiously dispose of E.P.No.89/2013 in O.P.No.561/2008. The petitioner was filed Original Petition No.561/2008 for return of valuables including gold ornaments. The petitioner herein also filed O.P.No.1072/2010 for dissolution of marriage. O.P.No.561/2008 was allowed by the court directing the respondents to return the gold ornaments weighing 40 sovereigns or its equivalent value. O.P.No.1072/2010 filed for dissolution of marriage was dismissed.

(2.) THE counsel for the petitioner submits that though the respondents have entered appearance in E.P.No.89/2013, no final orders have been passed till date. It is also submitted that the respondents are deliberately dragging the proceedings without paying any amount. In the report submitted by the Judge, Family Court, Thrissur, after narrating the proceedings, it is reported that in normal course a period of six months may be necessary to dispose of E.P.No.89/2013 from 25.9.2014. In the light of the above circumstances, this OP(FC) is disposed of directing the Family Court, Thrissur to dispose of E.P.No.89/2013 in O.P.No.561/2008, as expeditiously as possible, at any rate, within a period of six months from 25.9.2014. In view of the limited prayer sought for in this OP(FC), notice to respondents is dispensed with.