NAVAS Vs. RUKSANA

JUDGEMENT

(1.) The respondent in CMP No. 27/14 in M.C. No. 328/12 on the file of the Family court, Nedumangad, which is an application filed by the respondents herein for execution of the order dated 1.6.2013 in M.C. No. 328/12, is the petitioner herein.

(2.) The grievance of the petitioner is that the above order in M.C. was passed by the Family court without hearing him and it is an ex parte order. It is also the case of the petitioner that though he had approached the very same court by filing Exts. P3 and P4 petitions to set aside the ex parte order after condoning the delay, no orders are passed thereon and the same are pending for consideration and in the meanwhile, the court below issued non-bailable warrant against him on 18.8.2014 and the case stands posted to 19.11.2014 for return of the warrant after due execution.

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