Prasannan vs Prathapan
2023 Latest Caselaw 8150 Ker

CRP No.489/2016                                1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT
                         THE HONOURABLE MR. JUSTICE P.SOMARAJAN
                  Monday, the 31st day of July 2023 / 9th Sravana, 1945
                                   CRP NO. 489 OF 2016

             EP 9/2013 IN OS 620/2005 OF ADDITIONAL MUNSIFF COURT, KOLLAM.

   PETITIONERS/ JUDGMENT DEBTORS/ PLAINTIFF:

      1. PRASANNAN, S/O THANKAPPAN, KUTTIKATTUPURAYIDOM, VADAKKEVILA CHERRY,
         VADAKKEVILA VILLAGE, PIN-691 010.
      2. SASIKALA, D/O JANAKI, KUTTIKATTUPURAYIDOM, VADAKKEVILA CHERRY,
         VADAKKEVILA VILLAGE, PIN- 691 010, REPRESENTED BY HER POWER OF
         ATTORNEY HOLDER, PRASANNAN, KUTTIKATTUPURAYIDOM, VADAKKEVILA CHERRY,
         VADAKKEVILA VILLAGE, PIN 691 010.

        BY ADVS. M/S P.SIVARAJ, R.SUDARSANA DEVI, I.P.VARGHESE, M.M.LAIJU NISSA
        & M.MEHAR FARSANA.

   RESPONDENTS/ DECREE HOLDERS/ DEFENDANTS:

      1. PRATHAPAN, S/O THANKAPPAN, KUTTIKATTUPURAYIDOM, VADAKKEVILA CHERRY,
         VADAKKEVILA VILLAGE, PIN-691 010.
      2. AMBILI, W/O PRATHAPAN, KUTTIKATTUPURAYIDOM, VADAKKEVILA CHERRY,
         VADAKKEVILA VILLAGE, PIN- 691 010.

        BY ADVS. M/S ELDHO ALIAS, HARISH
        GOPINATH, R.S.KALKURA, M.S.KALESH, P.I.NAJUMAL HUSSAIN &        NEENU
        PAVITHRAN FOR R1

        This Civil Revision Petition       having come up for orders on
   31-07-2023, upon perusing the petition, the court on the same day passed
   the following.

                                        O R D E R

Earlier order re-called. Heard in part.

During the course of argeement, both the counsel fairly submitted that there exists a fair chance for settlement between the parties. As such, the parties shall appear before this court on 02-08-2023, so as to explore the possibility of a settlement in the matter. It is made clear that in the event of failure to appear any of the party, both the counsel shall argue the matter on that day itself.

Post on 02-08-2023 along with CRP No. 493/2016.

Sd/- P.SOMARAJAN, JUDGE

31-07-2023 /True Copy/ Assistant Registrar