Suniladevi P.S vs The State Of Kerala
2021 Latest Caselaw 22765 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                    THE HONOURABLE MR. JUSTICE K.HARIPAL
         Friday, the 19th day of November 2021 / 28th Karthika, 1943
                           WP(C) NO. 17394 OF 2021
PETITIONER:

     SUNILADEVI P.S., AGED 47 YEARS,
     W/O JAYAKUMAR.P.K, POOTHARAYIL,
     PADINJAREKKARA.P.O, VALLAKAM, KOTTAYAM-686146.

RESPONDENTS:

  1. THE STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH
     COURT OF KERALA-682031.
  2. THE STATION HOUSE OFFICER, VAIKOM POLICE STATION, KOTTAYAM,
     KERALA-686141.
  3. SAKTHI FINANCE LIMITED, KOTTAYAM BRANCH, ARYATTUPARAMBIL BUILDINGS,
     SASTRI ROAD, KOTTAYAM-686001, REPRESENTED BY ITS THE MANAGER.


     Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to issue a direction directing the 3rd respondent to and hand over
Vehicle No.KL-33-D-9699 JCB to the petitioner till the disposal of the
WP(C).


     This petition coming on for orders upon perusing the petition and
the affidavit filed in support of WP(C) and this court's order dated
17.09.2021 and upon hearing the arguments of SRI.M.R.SARIN PANICKER,
Advocate for the petitioner, PUBLIC PROSECUTOR for R1 & R2 and of
SRI.E.M.MURUGAN, Advocate for R3, the court passed the following:
                                     K. HARIPAL , J.
                       ---------------------------------------------
                     WP(c) Nos.15143, 15902 & 17394 of 2021
                       ---------------------------------------------
                     Dated this the 19th day of November, 2021.

                                        ORDER

Before pronouncing judgment, I spoke to the counsel on both

sides on the possibility of the settlement of disputes by mediation.

Both have agreed that the parties can sit together with a mediator

and try to settle the dispute. The parties are, therefore, directed to

appear before the High Court Mediation Centre at 11 a.m. on

23.11.2021.

Post after two weeks with the report of the mediator.

Sd/-

K.HARIPAL JUDGE

ska

19-11-2021 /True Copy/ Assistant Registrar