VRINDA Vs. HARI SHANKAR

JUDGEMENT

(1.) SEEKING direction to dispose of the Original Petitions bearing O.P.Nos.3574, 4041 and 2969 of 2009 pending on the file of the learned III Additional Family Court, Chennai, these civil revision petitions are focussed. The learned counsel for the revision petitioner in all the three petitions, namely Vrinda, would submit that the said Vrinda filed two O.Ps., namely O.P. No. 3574 of 2009 seeking divorce and O.P. No. 4041 of 2009 seeking custody of her child. The third O.P., so to say, O.P. No. 2969 of 2009 was filed by the respondent/Hari Sankar, for restitution of conjugal rights. In the O.Ps. filed by Vrinda, Hari Sankar - the respondent did not file any counter, even though law contemplates that the entire proceedings should be disposed of expeditiously. The learned counsel would also submit that counter was filed by Vrinda as respondent in the O.P. No. 2969 of 2009 filed by Hari Sankar, the husband. Accordingly, he would pray for giving direction to the Family court to dispose of the matter within a time frame.

(2.) I could see considerable force in the submission made by the learned counsel for the petitioner. The object of the special enactment is to see that familial and matrimonial matters are disposed of as expeditiously as possible. Hence, the Family Court is directed to dispose of the matter by the end of July 2012, if there is no legal impediment.