I.A No.2117/1992(Mc.I) In Os ... vs Narambath Leela
2021 Latest Caselaw 9262 Ker

SA 936/2001                                  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.936/2001

              For information purpose only
AS No.157/2000 of the III ADDITIONAL SUB COURT, KOZHIKODE
I.A No.2117/1992(Mc.I) in OS No.274/1980 of the ADDITIONAL MUNSIFF COURT
,KOZHIKODE-I
APPELLANT/APPELLANT/RESPONDENT No.2(2nd DEFENDANT)
       NARAMBATH LEELA,
       D/O.MOOTHORAN, RESIDING AT KALATHINKUNNU AMSOM DESOM,
       KOZHIKODE DISTRICT.
               BY ADV. SMT.T.S.SOUMYA,
RESPONDENTS/RESPONDENTS/PETITIONER AND RESPONDENTS 3 TO 5
(PLAINTIFF, 3rd DEFENDANT AND THE LEGAL REPRESENTATIVE OF 1st
DEFENDANT)
1.       DEVI,
       W/O.MUNDANKANDY SREEDHARAN, RESIDING AT KALATHINKUNNU
       AMSOM DESOM, P.O.KALATHINKUNNU,KOZHIKODE DISTRICT.

2.       PUTHUKUDI KARTHIAYANI, AGED 83 YEARS,
       W/O.KUMARAN, RESIDING AT KATCHERI AMSOM DESOM, KOZHIKODE
       DISTRICT.

3.       NARAMBATH YESODA,
       W/O.VELAYUDHAN, RESIDING AT KOTTOOLI AMSOM DESOM,
       PARAYANCHERI, P.O.KOTTOOLI, KOZHIKODE DISTRICT.

4.       NARAMBATH THANKAMANI,
       D/O.VELAYUDHAN, OF .DO. .DO.
           R1 BY SRI. DINESH. R. SHENOY
           R3 & R4 BY M/S. ADVS. PARVATHI A. MENON, 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