Os.No.274/1980 Of The I ... vs By Adv.M/S Dinesh R.Shenoy
2021 Latest Caselaw 9234 Ker

SA 431/2002                                 1/2



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          Present:
                   THE HONOURABLE MR.JUSTICE N.ANIL KUMAR

                    Friday,the 19th day of March 2021/28th Phalguna, 1942
                                    SA No.431/2002 (B)

              For information purpose only
AS No.157/2000 of the III ADDITIONAL SUB COURT, KOZHIKODE
OS.NO.274/1980 OF THE I ADDITIONAL MUNSIFF COURT, KOZHIKODE.
APPELLANT/1ST RESPONDENT IN AS/DECREE HOLDER IN OS.(PRELIMINARY
DECREE)
        DEVI,AGED 69 YEARS
       W/O.MUNDANKANDY SREEDHARAN, KALATHINKUNNU, AMSOM DESOM,
       KOZHIKODE TALUK.

BY ADV.M/S DINESH R.SHENOY.
RESPONDENTS/APPELLANT AND RESPONDENTS 2 TO 4 IN AS/RESPONDENTS IN
PRELIMINARY DECREE:
1.     NARAMBATH LEELA,
       AGED 67 YEARS, D/O.MOOTHORAN, KALATHINKUNNU AMSOM DESOM,
       KOZHIKODE TALUK.

2.     PUTHUKKUDI KARTHIAYANI,
       AGED 83 YEARS, W/O.KUMARAN,, KACHERI AMSOM DESOM, KOZHIKODE
       TALUK.

3.     NARAMBATH YESODA, AGED 68 YEARS,
       W/O.VELAYUDHAN, KOTTOOLI AMSOM,, PARAYANCHERY DESOM,
       KOZHIKODE TALUK.

4.       NARAMBATH THANKAMANI ,AGED 44 YEARS,
        D/O.VELAYUDHAN, KOTTOOLI AMSOM, PARAYANCHERI DESOM,
        KOZHIKODE TALUK.
     R1 BY M.GOPIKRISHNAN NAMBIAR (B/O)
     R3 & R4 BY ADV.SRI.P.SANJAY



         This Second Appeal having come up for orders on 19.03.2021, the Court on the same
day passed the following:
                       N. ANIL KUMAR, J.
              -------------------------------------------
           R.S.A.Nos.431 of 2002 & 936 of 2001
             ---------------------------------------------
           Dated this the 19th day of March, 2021
      For information purpose only
                             ORDER

Two sets of appeals were filed by the parties

challenging the final decree proceedings in

O.S.No.274/1980 of the Munsiff Court, Kozhikode, which

was allowed in part by virtue of judgment and decree in

A.S.No.157/2000 on the file of the Sub Court, Kozhikode.

These appeals have been pending before this Court since

2002. The suit is for partition.

2. Having taken into consideration the facts and

circumstances involved, it is desirable to settle the matter

out of Court, through mediation. The learned counsel for

the appellants and respondents submit that they are ready

and willing to cooperate with the mediation process. Hence

the parties are directed to appear before this Court on

31.03.2021 at 10.15 AM.

Sd/-

N. ANIL KUMAR, JUDGE kkj

/true copy/ Sd/- ASSISTANT REGISTRAR