SUJA GEORGE Vs. VARGHESE GEORGE

JUDGEMENT

(1.) In view of the limited relief sought for in the original petition notice to the respondent is dispensed with.

(2.) Petitioner is the petitioner in OP (DA) No.986/2011. She seeks for a direction to the Family Court, Kottarakkara to expedite disposal of OP (DA) No.986/2011 at the earliest.

(3.) It is averred in the petition as follows: - OP (DA) No.986/2011 was filed by the petitioner before the Family Court, Kottarakkara seeking dissolution of marriage with the respondent on the ground of cruelty and desertion. The respondent had entered appearance in the original petition on 01 -12 -2012 and sought time for filing counter affidavit. Thereafter it was repeatedly adjourned at the request of the respondent and ultimately on 25 -02 -2013, counter affidavit was filed by him and it was received by the court on payment of cost of Rs.1,000/ -. The case was posted for evidence, but it was also adjourned several times at the request of the respondent. The petitioner was working as a staff Nurse at Dubai and she was forced to incur whopping expenditure each time of her landing the station to attend the court for letting in evidence. But, the respondent made each such occasion impracticable by personally remaining absent. Being aggrieved by the prolonging of the case by the court concerned that the petitioner has approached this court seeking for a direction to the Family Court for an early disposal of the case.