HARPREET KAUR ANAND Vs. MATHEW JOSEPH

JUDGEMENT

(1.) Heard the petitioner in person.

(2.) Considering nature of the prayers made, we find no reason to issue notice to the respondent in this case.

(3.) Since the prayers relate to early disposal of various matters pending before the Family Court, Ernakulam filed by the petitioner, we called for a report from the Judge, Family Court, Ernakulam. In response to the direction of this Court, Judge, Family Court filed a report dated 09-12-2019, which reads as follows :