Rosa vs Joy
2022 Latest Caselaw 8763 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT
                    THE HONOURABLE MR.JUSTICE C.S.DIAS
           Thursday, the 7th day of July 2022 / 16th Ashadha, 1944
                            OP(C) NO. 2398 OF 2021
 EP No.506/2014 in OS No.1869/2000 OF II ADDITIONAL MUNSIFF COURT, THRISSUR
PETITIONER/JUDGMENT DEBTOR/PLAINTIFF:

     ROSA, AGED 61 YEARS, W/O. JOSE, PALAYUR HOUSE, PANDIPARAMBUDESOM,
     PANANCHERY VILLAGE, PANANCHERY P.O, THRISSUR DISTRICT, PIN 678 686.

RESPONDENT/DECREE HOLDER/DEFENDANT:

     JOY, AGED 64 YEARS, S/O. RAPPAI, KEETTIKKA HOUSE, PADAVARADU DESOM,
     OLLUR VILLAGE, OLLUR P.O, THRISSUR, PIN 680 306.

     Op (civil) praying inter alia that in the circumstances stated in
the affidavit filed along with the OP(C) the High Court be pleased to stay
all further proceedings in EP No.506/2014 in OS No.1869/2000 on the file
of IInd Additinal Munsiff Court, Thrissur, pending final disposal of this
OP9Civil).
     This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of OP(C) and this court's order dated
03.06.2022 and upon hearing the arguments of M/S.SHOBY K.FRANCIS, SEBY
JOSEPH & SHIBIN K.F., Advocates for the petitioners and of
M/S.T.K.SAIDALIKUTTY(KUTTIPPURAM) & M.I.JOHNSON, Advocates for the
respondent, the court passed the following:




                                                                   (P.T.O)
                                      C.S DIAS,J.
                                 ---------------------------
                             O.P (C) No.2398 of 2021
                                -----------------------------
                            Dated this the 7th July , 2022.

                                            ORDER

The learned counsel appearing for both sides

submit that there is a likelihood of the subject matter in

dispute between the parties being settled and the matter

may be referred for mediation. In the said

circumstances, the petitioner and the respondent are

referred for mediation to the Mediation Centre, High

Court of Kerala on 29.7.2022 at 10.15 a.m. The Nodal

Officer shall make arrangements to nominate a

Mediator.

Post immediately after the mediation report is

received.

The interim order dated 21.12.2021 will stand

revived and extended till the date of next hearing.

ma/07.07.2022 Sd/- C.S.DIAS, JUDGE

07-07-2022 /True Copy/ Assistant Registrar