ANU JOSEPH Vs. TOM

JUDGEMENT

(1.) This review petition is filed by the petitioner in OP(FC).137/2024, praying for reviewing the judgment dtd. 15/3/2024 dismissing the above OP. CMA 1 of 2024 is filed under S.5 of the Limitation Act, praying for condoning a delay of 45 days in filing the RP.

(2.) Considering the fact that the delay is only 45 days, we are inclined to allow CMA 1 of 2024.

(3.) The review petitioner filed the above OP being aggrieved by the order passed by the Family Court, Muvattupuzha in I.A.5/2024 in G.O.P.956/2021 filed for joint trial of that OP along with OP 61/2020 and OP 216/2023. The Family Court, Muvattupuzha dismissed the above application for joint trial on the ground that OP 216/2023 was not ripe for trial. The Family Court allowed joint trial of OP 61/2020 as well as G.O.P.956/2021, which were ripe for trial.