Balakrishna Pillai vs Alex Samuel
2022 Latest Caselaw 11077 Ker

OP(C) No.1532/2022                             1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT
                          THE HONOURABLE MR.JUSTICE C.S.DIAS
              Thursday, the 3rd day of November 2022 / 12th Karthika, 1944
                                 OP(C) NO. 1532 OF 2022

                       EP 9/2020 OF SUB COURT,KATTAPPANA, IDUKKI

   PETITIONER/ JUDGMENT DEBTOR IN EP NO. 9/2020 ON THE FILES OF SUB COURT,
   KATTAPPANA:

          BALAKRISHNA PILLAI, AGED 61 YEARS, S/O LATE KARUNAKARA PILLAI,
          RESIDING AT MECHERITHAZHE HOUSE, AMARAVATHI KARA, KUMILI
          VILLAGE, PEERUMEDU TALUK, IDUKKI DISTRICT, PIN - 685509

        BY ADV: Sri. VARGHESE C.KURIAKOSE.

   RESPONDENT/ DECREE HOLDER IN E.P NO. 9/2020 ON THE FILES OF SUB COURT,
   KATTAPPANA:

          ALEX SAMUEL, AGED 55 YEARS, S/O SAMUELKUTTY, PADIKIZHAKKETHIL
          HOUSE, AMARAVATHI KARA, KUMILI VILLAGE, PEERUMEDU TALUK, IDUKKI
          DISTRICT, PIN - 685509

        BY ADVS. M/S LIJI J VADAKKEDOM, TOM E. JACOB & REXY ELIZABETH THOMAS.

        This OP (Civil) having come up for orders on 03-11-2022, the court
   on the same day passed the following.

                                        O R D E R

After hearing the learned counsel appearing for the petitioner and the learned counsel appearing for the respondent, I find that the dispute between the parties can be settled, if they are referred to mediation. Hence, the petitioner and the respondent are referred to the Mediation Sub Centre, Kattappana, on 14-11-2022. The Nodal Officer shall make arrangements to nominate a mediator. Post immediately after the mediation report is received.

                                                     Sd/- C.S.DIAS, JUDGE




03-11-2022                       /True Copy/                                Assistant Registrar