M JAYAKUMAR Vs. VIJAYALAKSHMI

JUDGEMENT

(1.) THIS civil revision petition is filed for a direction to direct the Family Court, Coimbatore to dispose of the HMOP No,321 of 2005 pending on its file.

(2.) HEARD the learned counsel for the petitioner. Despite printing the name of the respondent, she has not appeared either in person or through her Advocate.

(3.) BE that as it may, since the petitioner wants early disposal of the HMOP, in commensurate with the provisions of the Hindu Marriage Act, the Family Court, Coimbatore shall do well to see that the HMOP is disposed of on merits within a period of three months from the date of receipt of a copy of this order. It is also made clear that if there are any arrears of interim maintenance payable by the petitioner to the respondent, the same shall be enforced by the Family Court, Coimbatore in accordance with law.