H. SUMATHI Vs. L. KINGSLEY CHRISTOPHER

JUDGEMENT

(1.) It appears that Sumathi, the petitioner herein, had filed M.C. No.287 of 2006 under Section 125 Cr.P.C. against Harikrishnan, claiming maintenance and the said case was pending on the file of the III Additional Family Court, Chennai (for brevity "the Family Court "). Sumathi filed Crl.O.P. No.21299 of 2017 under Section 482 Cr.P.C. to direct the Family Court to expedite the trial in M.C. No.287 of 2006. When Crl.O.P. No.21299 of 2017 came up for hearing before this Court on 23.08.2018, there was no representation for Sumathi. However, this Court perused the records and disposed of the petition with the following directions on 23.08.2018:

(2.) . Therefore, this Court directs the III Additional Family Court, Chennai, to dispose of M.C.No.287 of 2006, if not already disposed of, within a period of six months from the date of receipt of a copy of this order, provided there is no other legal impediment. With the above direction, this petition is disposed of. " 2 While that being so, Sumathi has filed the instant contempt petition seeking action against the Family Court Judge for not complying with the directions issued by this Court on 23.08.2018 in Crl.O.P. No.21299 of 2017, extracted supra.

(3.) The Registry entertained a doubt about the very maintainability of the contempt petition and therefore, the matter was posted under the caption "for maintainability ".