Martin Sebastian vs N.G. Vijayan Nair
2023 Latest Caselaw 8586 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM


                                       PRESENT


                    THE HONOURABLE MR.JUSTICE C.S.DIAS


                          th
          Monday, the 7        day of August 2023 / 16th Sravana, 1945


                               OP(C) NO. 1138 OF 2023

     EP 218/2017 IN O.S 456/2012 OF THE SUBORDINATE COURT, ERNAKULAM.

PETITIONER/ JUDGMENT DEBTOR/ JUDGMENT DEBTOR:

     MARTIN SEBASTIAN, AGED 66 YEARS, S/O. SEBASTIAN, C/O. EMIL & ERIC
     GROUP, REGIONAL OFFICE, ANJUMURIE JUNCTION, THAMMANAM PO, ERNAKULAM
     - 682032 NOW RESIDING AT CITADEL HOUSE, 'C' NAGAR, NADATHARA PO,
     THRISSUR - ., PIN - 680751

RESPONDENT/ DECREE HOLDER/ PLAINTIFF:

     N.G. VIJAYAN NAIR, AGED 77 YEARS, S/O. P. GOPALA PILLAI, RESIDING AT
     FLAT NO. B-11, CHOICE GARDENS, TOC-H SCHOOL ROAD, VYTTILA PO,
     POONITHURA VILLAGE, KANAYANNUR TALUK, ERNAKULAM DISTRICT - ., PIN -
     682019


     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
issue an interim order of all further proceedings pursuant to Exhibit P5,
pending disposal of this original petition.

     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
30.06.2023 and upon hearing the arguments of Smt BIMALA BABY, Advocate for
the petitioner and of M/S REJI GEORGE George, VARNA MANOJ, SAISANKAR.S &
R.P.SREENIVASAN. Advocates for the respondent, the court passed the
following:

                               (PTO)
                               C.S. DIAS, J.
                     ------------------------------------
                     O.P.(C.) No.1138 of 2023
                     ------------------------------------
              Dated this the 07th day of August, 2023

                                 ORDER

Admitted. The learned counsel appearing on

both sides submitted that, there is likelihood of the

dispute between the parties being settled, if they

are referred to mediation. Hence, the petitioner and

the respondent are referred to Mediation Centre,

High Court of Kerala on 16.08.2023 at 10.15 am.

The Nodal Officer shall make arrangements to

nominate a mediator.

The interim order dated 05.06.2023 will stand

extended till the receipt of the mediation report.

Sd/-

C.S. DIAS JUDGE SKP/07-08

07-08-2023 /True Copy/ Assistant Registrar