SAMEER P K Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the husband of the 2nd respondent herein. O.P. No. 286/2005 is filed by the 2nd respondent herein before the Family Court, Kozhikode, seeking dissolution of her marriage with the petitioner. The grievance of the petitioner is that he is an NRI working at Dubai and that even though he has despatched through post Ext.P5 counter wherein he has also sought for a counter relief of restitution of conjugal rights, the Family Court is insisting on his personal appearance before that Court. He has entered appearance through counsel initially and thereafter in person before the Family Court, but he had to return to Gulf due to his occupational compulsions. It is the case of the petitioner that he submitted the counter to O.P. No. 286/05 filed by the 2nd respondent and the counter relief therein by sending the same through post from Dubai. He has further alleged that the Judge of the Family Court does not comply with Rule 5(3) and inform the petitioner about the posting of the case. The petitioner would have it that Ext. P5 counter to O.P. No. 286/05 sent by him through post is not received in the Family Court and this, according to him, is evidently with a view to avoid complying with Rule 5(3) of the Family Courts (Procedure) Rules, 1989 as per which there is a duty cast on the Court to notify the next hearing date and inform the sender accordingly. The petitioner, therefore, prays for a direction to the Family Court, Kozhikode, to grant leave to the petitioner to contest O.P. No. 286/05 and seek further relief of restitution of conjugal rights by submitting his pleadings through registered post from abroad and for a direction to the Family Court to give advance intimation of the date on which he has to appear in person before Court by abiding the provisions of Rules 5(1) and 5(3) of the Family Courts (Procedure) Rules.

(2.) This writ petition is opposed by the 2nd respondent contending inter alia that Rules 5(1) and 5(3) of the above Rules are not attracted in the case of filing of a counter to an O.P. which has already been filed before the Family Court and that Rules 5(1) and 5(3) are attracted only in cases where the institution of an application is by registered post so that the sender of the application is informed about the subsequent posting of the case.

(3.) I heard the learned Counsel appearing for the petitioner as well as the 2nd respondent.