Renjan K John vs Lysa Sathyababu
2021 Latest Caselaw 23218 Ker

RSA No.662/2021                               1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                        THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
            Wednesday, the 24th day of November 2021 / 3rd Agrahayana, 1943
                                  RSA NO. 662 OF 2021
                   AS 72/2019 OF II ADDITIONAL DISTRICT COURT,KOLLAM
                          OS 22/2016 OF SUB COURT,KOTTARAKKARA

   APPELLANT/APPELLANT/DEFENDANT:


          RANJAN K.JOHN, (WRONGLY SHOWN AS RANJAN JOHN IN THE IMPUGNED
          JUDGMENT), AGED 59 YEARS, S/O. JOHN, KUNDUMON VEEDU, ALAYAMON,
          ALAYAMON VILLAGE, PATHANAPURAM TALUK.

        BY ADVS.GEORGE VARGHESE(PERUMPALLIKUTTIYIL),A.R.DILEEP,P.J.JOE PAUL,MANU
        SRINATH
   RESPONDENT/RESPONDENT/PLAINTIFF:

          LYSA SATHYABABU,AGED 63 YEARS, W/O. SATHYABABU, SRUTHI NILAYAM,
          NETTETHARA, KURIYODU, CHADAYAMANGALAM VILLAGE, KOTTARAKKARA TALUK -
          691534.

        BY ADV LATHEESH SEBASTIAN
        This Regular second appeal having come up for orders on 24.11.2021,
   the court on the same day passed the following:
                                      ORDER

Respondent enters appearance.

The learned counsel for the appellant and the respondent submit that the parties are willing to explore the chance of settlement through mediation.

In view of the submission, parties are directed to be present before this Court on 03.12.2021 at 10.15.a.m.

No notice to the parties from the Registry is required. The learned counsel for the parties are taking notice from the Court directly.

Post on 03.12.2021.

Sd/- N.ANIL KUMAR JUDGE

24-11-2021 /True Copy/ Assistant Registrar