Vasudevan Namboodiri vs Anitha
2022 Latest Caselaw 2059 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                    THE HONOURABLE MRS. JUSTICE SHIRCY V.
       Wednesday, the 23rd day of February 2022 / 4th Phalguna, 1943
                     IA.NO.1/2022 IN RSA NO. 100 OF 2022
                     AS 24/2014 OF SUB COURT, OTTAPPALAM
                  OS 201/2012 OF MUNSIFF COURT, OTTAPPALAM
PETITIONER/APPELLANT:

  1. VASUDEVAN NAMBOODIRI, AGED 76 YEARS,S/O. NARAYANANALLOOR MANAKKAL,
     PARAMESWARAN NAMBOODIRI, KADAMPAZHIPURAM AMSOM AND DESOM, NOW
     RESIDING AT MANNAMBATTA AMSOM, THOTTARA DESOM, OTTAPALAM TALUK,
     PALAKKAD DISTRICT, PIN - 678592.

RESPONDENT/RESPONDENT:

  1. ANITHA AGED 45 YEARS, D/O. PANCHAYIL VARIYATHU SUSEELA VARASYAR,
     ANITHALAYAM, MANNAMBTTA AMSOM THOTTARA DESOM, OTTAPALAM TALUK,
     PALAKKAD DISTRICT, PIN - 678 592.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay all further
proceedings pursuant to the passing of the judgment in AS.No.24/2014,on
the Court of the Hon'ble Subordinate Judge,Ottapalam,dated 29.09.2020.
which confirmed the judgment passed in OS No.201/2012,dated 29.11.2013,on
the file of the Munsiff Court Ottapalam,pending consideration of the above
Regular Second Appeal, in the interest of justice.
     This Application again coming on for orders upon perusing the
application and the affidavit filed in support thereof and this Court's
order dated 18.02.2022 and upon hearing the arguments of K.RAVI
(PARIYARATH), Advocates for the petitioners and of SANTHEEP ANKARATH,
J.RAMKUMAR, Advocates for the respondents, the court passed the following:
                                 SHIRCY V., J
                 ---------------------------------------------
                I.A.No.1 of 2022 in R.S.A.No.100 of 2022
                                       &
                           R.S.A No.100 of 2022
             ------------------------------------------------------
                  Dated this the 23rd day of February, 2022.


                                   ORDER

Heard both sides.

I find that there is every possibility to settle the dispute

between the parties in mediation. So, the parties are directed to be

present before the District Mediation Centre, Ottappalam on

28.02.2022 at 10.30 a.m.

For report, post on 04.03.2022 along with R.S.A No.108 of

2022.

I.A.No.1 of 2022

Interim order is extended till 04.03.2022.

Sd/-

SHIRCY V.

JUDGE mpm

23-02-2022 /True Copy/ Assistant Registrar