Kuttiyamma vs Alexander
2022 Latest Caselaw 5441 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
                                     &
                   THE HONOURABLE MRS. JUSTICE C.S. SUDHA
           Friday, the 20th day of May 2022 / 30th Vaisakha, 1944
                             WA NO. 577 OF 2022

    AGAINST JUDGMENT DATED 07/04/2022 IN WP(C) 5977/2022 OF THIS COURT

                                    ---

APPELLANTS/RESPONDENTS NO.3 TO 5:

  1. KUTTIYAMMA, AGED 75 YEARS , W/O. PAPPU, NANGANDAMPURATHU VEETIL (
     NANGATTUPURAM), EDANADU MURI, CHENGANNUR VILLAGE, ALAPPUZHA - 689
     123.
  2. RETHI, AGED 42 YEARS, D/O. KUTTIYAMMA, NANGANDAMPURATHU VEETIL
     (NANGATTUPURAM),EDANADU MURI, CHENGANNUR VILLAGE, ALAPPUZHA - 689
     123.
  3. REKHA, AGED 40 YEARS, D/O. KUTTIYAMMA, NANGANDAMPURATHU VEETIL
     (NANGATTUPURAM), EDANADU MURI, CHENGANNUR VILLAGE, ALAPPUZHA - 689
     123 .BY ADV.SRI.RINNY STEPHEN CHAMAPARAMPIL

RESPONDENTS/PETITIONER & RESPONDENTS 1 & 2:

  1. ALEXANDER,AGED 74 YEARS, S/O. VARGHESE MELADATH HOUSE, EDANADU MURI,
     CHENGANNUR VILLAGE, ALAPPUZHA - 689 123.
  2. THE STATE OF KERALA, REPRESENTED BY THE SECRETARY TO HOME AFFAIRS
     SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
  3. THE CIRCLE INSPECTOR OF POLICE, CHENGANNUR POLICE STATION,
     CHENGANNUR ALAPPUZHA - 689 123.BY ADV.SRI.JINISH PAUL FOR
     R1GOVERNMENT PLEADER FOR R2 & R3.



     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to:

     (a) Stay the operation of the Judgment dated 07/04/2022 in W.P.(C)
No.5977/2022 pending disposal of the above Writ Appeal.

     This Writ Appeal again coming on for orders on 20/05/2022 upon
perusing the appeal memorandum and this court's order dated
10/05/2022, the court on the same day passed the following:

                                                                    P.T.O.
                           P.B.SURESH KUMAR & C.S.SUDHA, JJ.
                           -----------------------------------------------
                               Writ Appeal No.577 of 2022
                           -----------------------------------------------
                          Dated this the 20th day of May, 2022.


                                            ORDER

Having heard the learned counsel for the parties on

either side, we deem it appropriate to refer this matter for

mediation. The parties are, therefore, directed to appear

before the Ernakulam Mediation Centre (Kerala High Court) at

11 a.m. on 27.05.2022.

Post after mediation with the report of the Mediator.

Interim order dated 10.05.2022 will stand extended

until further orders.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Sd/-

C.S.SUDHA, JUDGE.

Mn

20-05-2022 /True Copy/ Assistant Registrar