Chandrika.M vs Ramachandran.V
2023 Latest Caselaw 6201 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                     &
                  THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
           Monday, the 12th day of June 2023 / 22nd Jyaishta, 1945
                  IA.NO.1/2023 IN MAT.APPEAL NO. 8 OF 2023
                   OP 226/2016 OF FAMILY COURT, PALAKKAD.
PETITIONER/APPELLANT:

     CHANDRIKA.M., AGED 64 YEARS, D/O. IMBICHI, PARAKKADU HOUSE, EDATHARA
     P.O., PARALI, PALAKKAD-678611.

RESPONDENT/RESPONDENT:

     RAMACHANDRAN.V., AGED 64 YEARS, S/O. VELAYUDHAN, 7/703, PARAKKADU
     HOUSE, EDATHARA.P.O., PARALI, PALAKKAD-678611.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the operation
of the judgment in O.P.No.226/2016 on the file of the Honourable Family
Court, Palakkad until the disposal of the appeal.


     This Application coming on for orders, upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of M/S. M.PROMODH KUMAR and MAYA CHANDRAN, Advocates for the appellant,
and of MR.T.K.SANDEEP Advocate for the respondent, the court passed the
following:




                                                      P.T.O.
                     A.MUHAMED MUSTAQUE & SOPHY THOMAS, JJ.
                 ------------------------------------------
                 Mat.Appeal No.8 of 2023 & I.A No.1 of 2023
                 -------------------------------------------
                        Dated this the 12th June, 2023
                                    O R D E R

A.Muhamed Mustaque, J.

Having heard the learned counsel on both sides,

we are of the view that there is an element of

settlement through mediation. Accordingly, the

parties are directed to appear before the Mediation

Centre attached to this Court on 21.06.2023 at

10.30 a.m. Mediator is also permitted to use

electronic medium to interact with the parties, if

necessary.

If there is any inconvenience to either of the

parties, that shall be intimated to the other side

in advance.

Post along with the mediation report.

I.A No.1 of 2023

Interim order is extended until further orders.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE Sd/-

SOPHY THOMAS, JUDGE jma

12-06-2023 /True Copy/ Assistant Registrar