JOJI K MAMMEN Vs. SHEENU THOMAS

JUDGEMENT

(1.) THE only prayer in the writ petition is for an expeditious disposal of I.A.Nos.629 and 630 of 2007 in O.P.(Div) No.394/06 on the file of the Family Court, Thiruvalla. It is submitted that the petitioner is to go back to his place of avocation in Gulf, on 26.4.2007. Presently, the case is posted to 27.4.2007. THErefore, it is prayed that there may be a direction to the Family Court to dispose of the interlocutory applications before his return. Learned counsel for the respondent submits that pursuant to the decree dated 17.10.2006, the respondent is already remarried. Be that as it may, since I.A.Nos.629 and 630 of 2007 are still pending on the file of the Family Court and since the only prayer is for an expeditious disposal of the applications, it is for the Family Court to pass appropriate orders, taking note of the intervening developments as well. Accordingly, this writ petition is disposed of directing the parties to appear before the Family Court on 20.4.2007, on which date, the Family Court will dispose of the above-mentioned interlocutory applications.