Citation : 2023 Latest Caselaw 3524 Ker
Judgement Date : 24 March, 2023
OP(C) No.2345/2022 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
Friday, the 24th day of March 2023 / 3rd Chaithra, 1945
OP(C) NO. 2345 OF 2022
EP 239/2017 IN OS 100/2012 OF II ADDITIONAL SUB COURT, THRISSUR
PETITIONER/JUDGMENT DEBTOR/DEFENDANT:
SIVAN, AGED 58 YEARS, S/O KATHANAMPARAMBIL RAJAN, ETTUMUNA DESOM,
URAKAM VILLAGE, THRISSUR TALUK, THRISSUR DISTRICT, PIN - 680562.
RESPONDENT/DECREE HOLDER/PLAINTIFF:
IGNATIOUS, AGED 61 YEARS, S/O MALIYEKKAL CHEENATH JOSE, CHERPU
VILLAGE & DESOM, THRISSUR TALUK, THRISSUR DISTRICT, PIN - 680561
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
all further proceedings pursuant to Exhibit P9 order in EP No.239/2017 in
OS No.100/2012 on the file of the Additional Sub Court No.II, Thrissur,
pending final 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
22-12-2022 and upon hearing the arguments of SRI.RAJESH CHAKYAT, Advocate
for the petitioner and of SMT.PADMINI DEVI, Advocate for the respondent,
the court passed the following:
O R D E R
The learned counsel appearing on both sides submit that there is a likelihood of the dispute between the parties being settled, if they are referred to mediation. Hence, the petitioner and the respondent are referred to the Mediation Centre, High Court of Kerala on 31-03-2023. The Nodal Officer shall make necessary arrangements to nominate a Mediator.
The interim order dated 01.12.2022 will stand extended by two months.
Sd/- C.S.DIAS, JUDGE
24-03-2023 /True Copy/ Assistant Registrar
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