Muralidharan Narikot vs Sasikumar Shoban @ Sasikumar ...
2021 Latest Caselaw 21213 Ker

CRP No.158/2021                              1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT
                           THE HONOURABLE MR.JUSTICE V.G.ARUN

              Wednesday, the 20th day of October 2021 / 28th Aswina, 1943

                          IA.NO.1/2021 IN CRP NO. 158 OF 2021


                  EP 147/2015 OF II ADDITIONAL DISTRICT COURT, PALAKKAD

   PETITIONER/ REVISION PETITIONER/ RESPONDENT/ JUDGMENT DEBTOR:

          MURALIDHARAN NARIKOT, AGED 66 YEARS, S/O. CHINNAN NAIR, NEAR
          NOORJAHAN HOTEL, BEHIND POPULAR AUTO MOBILES AND SERVICE, EAST FORT
          MAIDAN, PALAKKAD-678 001.

   RESPONDENT/ RESPONDENT/ PETITIONER/ DECREE HOLDER:

          SASIKUMAR SHOBAN @ SASIKUMAR CHOYYAN, AGED ABOUT 63 YEARS, S/O.
          CHANDRASEKHARAN, AL-SHARA APARTMENTS, PUDIYARA P.O. KOZHIKODE-673
          004.



        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay all further
   proceedings pursuant to passing of order dated 19-02-2021 in EP No.
   147/2015 by the Additional District Judge- II, Palakkad, pending disposal
   of the above CRP.


        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof and this court's
   order dated 04.10.2021, and upon hearing the arguments of M/S RAJESH
   SIVARAMANKUTTY, ARUL MURALIDHARAN, JAEONA JAMES & K.VIJINA, Advocates for
   the petitioner, and M/S B.KRISHNAMANI & DHANUJA M.S, Advocates for
   respondent, the court passed the following:

                                                                          (P.T.O)
 CRP No.158/2021                               2/2




                                       O R D E R

Learned Counsel on either side submits that the parties are willing to attempt settlement through mediation. The matter is hence referred to the Mwdiation Centre, High Court of Kerla.

The parties shall appear before the Nodal Officer, Mediation Centre, High Court of Kerala at 11.a.m on 02.11.2021.

Registry shall transmit copies of the C.R.P to the Mediation Centre, forthwith.

Interim order is extended by one month.

Sd/- V.G.ARUN, JUDGE

20-10-2021 /True Copy/ Assistant Registrar