Preetha vs Rajachandran
2023 Latest Caselaw 4523 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT
                    THE HONOURABLE MR.JUSTICE C.S.DIAS
        Wednesday, the 12th day of April 2023 / 22nd Chaithra, 1945
                           OP(C) NO. 593 OF 2023

      EP 8/2020 IN OS 369/2016 OF MUNSIFF COURT, OTTAPPALAM, PALAKKAD

PETITIONER/ SUPPLEMENTAL 2ND RESPONDENT (SUPPLEMENTAL 2ND JUDGMENT DEBTOR)/
LEGAL REPRESENTATIVES OF DEFENDANT:

     PREETHA, AGED 47 YEARS, D/O.LATE NARAYANAN NAIR, PREETHA NIVAS,
     MUNDAMUKA AMSOM, CHUDUVALATHUR DESOM, OTTAPALAM TALUK, PALAKKAD
     DISTRICT, PIN - 679121

RESPONDENT/ PETITIONER (DECREE HOLDER)/ PLAINTIFF:

     RAJACHANDRAN, AGED 52 YEARS, S/O.KUNJAN, MANNATHANMARIL, MUNDAMUKA
     AMSOM, PARUTHIPRA DESOM, SHORANUR, OTTAPALAM TALUK, PALAKKAD
     DISTRICT, PIN - 679121


     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
the all further proceedings in EP No. 8/2020 in O.S No. 369/2016, of
Munsiff Court, Ottapalam and to pass an ad interim order to that effect
till the disposal of the above Original Petition (Civil).


     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
08-03-2023 and upon hearing the arguments of M/S R.SREEHARI, HAMZA A.V &
VIGNESH S, Advocates for the petitioner and of Sri S. MURALI, Advocate for
the respondent, the court passed the following:


                                                                       [PTO]
                                    C.S. DIAS,J.
                        ---------------------------------------
                             O.P.© No.593 of 2023
                        ---------------------------------------
                    Dated this the 12th day of April, 2023

                                          ORDER

After hearing the learned Counsel appearing on both

sides, I am of the view that the subject matter in dispute

between the parties can be settled, if they are referred for

mediation. Hence, the petitioner and the respondent are

referred to the Mediation Sub Centre, Ottappalam on

19.04.2023.

2. The interim order dated 08.03.2023 shall stand

extended till the receipt of the mediation report subject to the

condition that the petitioner pays an amount of Rs.50,000/-

(Rupees Fifty thousand only) to the respondent on 26.04.2023

at the Mediation Sub Centre, Ottappalam. The respondent

shall issue an acknowledgement on receiving the payment.

Post immediately after the mediation report is received.

sd/-

C.S.DIAS, JUDGE

rkc/12.04.23

12-04-2023 /True Copy/ Assistant Registrar