Alan K.Wilfred vs Alan K.Wilfred
2021 Latest Caselaw 10289 Ker

WA 539/2021                                 1/2



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          Present:
                  THE HONOURABLE MR.JUSTICE C.T.RAVIKUMAR
                                           &
              THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

                    Friday,the 26th day of March 2021/5th Chaithra, 1943
              For information    purpose only
                         WA No.539/2021
Against judgment dated 08-03-2021 in WP(C) No.21297/2020 of this Court.
APPELLANT/RESPONDENT NO.5:
       ALAN K.WILFRED,AGED 30 YEARS,
       S/O. KUNJAMMA WILFRED, KANAKKASSERY HOUSE, PUTHUVYPE
       VILLAGE, KOCHI TALUK, PIN 682 508

       BY ADVS,K.R.VINOD,JACQUELINE JACKSON,KUM.K.S.SREEREKHA
       LIYA THANKACHAN,RAHUL.S,SHRI.ARUN SEBASTIAN AND
       SMT.M.S.LETHA
RESPONDENTS/PETITIONER & RESPONDENTS NO.1 TO 4.
1.KUNJAMMA WILFRED,AGED 63 YEARS.
     W/O. WILFRED, KANIKKASSERY HOUSE, PUTHUVYPE VILLAGE, KOCHI,PIN
     682 508
2.STATE OF KERALA,
     REPRESENTED BY THE SECRETARY, HOME DEPARTMENT, SECRETARIAT,
     THIRUVANANTHAPURAM, PIN 695 001
3.THE DISTRICT POLICE CHIEF(ERNAKULAM RURAL)
     OFFICE OF THE SUPERINTENDENT OF POLICE, ALUVA, ERNAKULAM
     DISTRICT, PIN 683101
4.THE INSPECTOR S.H.O,
     NJARACKAL POLICE STATION, NJARACKAL, ERNAKULAM DISTRICT, PIN
     682 505
5.THE SUB INSPECTOR OF POLICE,
     NJARACKAL POLICE STATION, NJARACKAL, ERNAKULAM DISTRICT, PIN
     682 505
        This Writ Appeal coming on for admission on 26.03.2021 upon perusing the appeal
memorandum, the court on the same day passed the following:-
                         C.T.RAVIKUMAR &
                 MURALI PURUSHOTHAMAN, JJ.

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W.A.No.539 of 2021

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Dated 26th March, 2021

For informationORDER purpose only Ravikumar, J.

On perusing the appeal and also on going through the

impugned judgment we are of the view that there is element of

settlement in this matter especially taking note of the fact that if an

earnest endeavour is made the estranged family can be united. In such

circumstances, the matter is referred to the High Court Mediation

Centre. The parties are directed to appear before the Nodal Officer,

High Court Mediation Centre at 10.15 a.m. on 7.4.2021 for attempting

for an amicable settlement. Inform the Nodal Officer accordingly.

Sd/-

C.T.RAVIKUMAR Judge

Sd/-

MURALI PURUSHOTHAMAN Judge TKS

/true copy/ Sd/- ASSISTANT REGISTRAR