SUNEESH BABU Vs. MANEESHA

JUDGEMENT

(1.) This is an original petition filed by the petitioner in I.A.6/2023 in O.P.2174/2020 on the file of the Family Court, Thrissur, against Ext.P1 order dismissing the above application for joint trial of the above OP along with M.C.86/21.

(2.) The petitioner herein is the husband of the 1st respondent and respondents 2 and 3 are the minor children born to them. The above OP was filed by the respondents against the petitioner for return of gold, household articles and for past maintenance. They have filed MC 86/2021 seeking future maintenance from the petitioner herein. He has filed Ext.P3 application before the Family Court praying for joint trial of the above OP as well as the MC case. However, as per Ext.P1 order, the learned Family Court Judge dismissed the above application. Aggrieved by the above order, he preferred this OP.

(3.) According to the learned counsel for the petitioner, the subject matter in dispute and the evidence to be let in the OP as well as the MC case are more or less the same and as such, a joint trial of the two cases will save much judicial time and energy. Therefore, according to him, the impugned order dismissing the application for joint trial is liable to be interfered with. The learned counsel for the respondents has no serious objection to the above submission made by the learned counsel for the petitioner.