Vijayan vs K.B.Prasanna Kumar
2023 Latest Caselaw 11323 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
         Friday, the 27th day of October 2023 / 5th Karthika, 1945
                           OP(C) NO. 1906 OF 2023

   EA 112/2023 & 113/2023 IN EP 28/2018 IN O.S 40/2009 OF MUNSIFF COURT,
                           KARUNAGAPPALLY, KOLLAM

PETITIONER/ CLAIMANT:

     VIJAYAN, AGED 56 YEARS, S/O. SIVARAMAN PILLAI, KOTTAYIL
     VALIYAKULANGARA MURI, OCHIRA VILLAGE, KARUNAGAPPALLY, KOLLAM, PIN -
     690 526.

    BY ADV: Smt. ATHIRA A.MENON.

RESPONDENTS/ DECREE HOLDER & JUDGMENT DEBTOR:

  1. K.B.PRASANNA KUMAR, S/O. BALAKRISHNAN UNNITHAN, KALLUTHARAYIL
     VEEDU, VALIYAKULANGARA MURI, OACHIRA P.O, KARUNAGAPPALLY, KOLLAM,
     PIN - 690 526.
  2. VALIYAKULANGARA DEVI VILASAM NSS KARAYOGAM NO.1816, OACHIRA P.O,
     KARUNAGAPPALLY, KOLLAM- REPRESENTED BY ITS
     PRESIDENT, K.J.BALACHANDRAN PILLAI, PIN - 690526

   BY ADVS. M/S K.P.PRADEEP, D. HAREESH M.R, SANANRAMA KRISHNAN, T.T.BIJU,
   T.THASMI & M.J.ANOOPA.

     This OP (Civil) having come up for orders on 27-10-2023, the court
on the same day passed the following.



                                                                     [PTO]
              O.P(C)No. 1906 of 2023 and CRP.No.278 of 2023

                                               ..1..




                               C. JAYACHANDRAN, J.
                    ---------------------------------------
                          O.P(C)No. 1906 of 2023 and
                             C.R.P.No.278 of 2023
                    ----------------------------------------
                    Dated this the 27th day of October, 2023


                                           O R D E R

The learned counsel appearing on both sides would

submit that, there exists a chance for settlement and

that the parties are amenable to mediation. The

parties shall appear before this Court on 02.11.2023,

for the purpose of mediation.

Post on 02.11.2023. Interim order will stand extended

till then.

Sd/-

C. JAYACHANDRAN JUDGE TR

27-10-2023 /True Copy/ Assistant Registrar