Supreme Court - Daily Orders
K.Chandran (Dead) vs K.Haridas (Dead Through Lrs.) on 24 July, 2025
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
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ITEM NO.103 COURT NO.4 SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 1630/2015
K.CHANDRAN (DEAD) & ORS. Appellant(s)
VERSUS
K.HARIDAS (DEAD THROUGH LRS.) . & ORS. Respondent(s)
(IA No. 72813/2019 - EXEMPTION FROM FILING O.T. IA No. 72811/2019 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 24-07-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE VIJAY BISHNOI
For Appellant(s) : Mr. V. Giri, Sr. Adv.
Ms. Malini Poduval, AOR
Ms. Babita Sant, Adv.
Mr. Savyasachi Narayanan, Adv.
Mr. Harshed Sundar, Adv.
Mr. Renjith B. Marar, Adv.
Ms. Lakshmi N. Kaimal, AOR
Mr. Arun Poomulli, Adv.
Mr. T.k. Nayak, Adv.
For Respondent(s) : Ms. Prachi Bajpai, Adv.
Mr. Prashant Padmanabhan, AOR
Ms. Priya Sirohi, Adv.
Mr. Vaibhav Manu Srivastava, Adv.
Mr. Deepak Jain, Adv.
Mr. Pradeep K.B., Adv.
Mr. Jaspreet Aulakh, Adv.
Ms. Anushka Singh, Adv.
Sajal Gupta, Adv.
Ms. Dashpreet Kaur, Adv.
Mr. Arsh Raina, Adv.
Ms. A. Sumathi, AOR
Signature Not Verified
Mr. P.b.suresh, Sr. Adv.
Digitally signed by
Gulshan Kumar Arora
Date: 2025.07.30
Mr. Vipin Nair, AOR
Mr. Aditya Narendranath, Adv.
17:04:26 IST
Reason:
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Mrs. M.b.ramya, Adv.
Mrs. Deeksha Gupta, Adv.
Mr. V Chitambaresh, Sr. Adv.
Mr. K. Rajeev, AOR
Mr. Shinoj K.narayanan, Adv.
Mr. Bijo M Joy, Adv.
Mr. C Govind Venugopal, Adv.
Ms. Niveditha R Menon, Adv.
Mr. Aditya Verma, Adv.
Mr. Tarun Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. In the present appeal, the dispute is among the family members who are none else than brothers and sisters. The present litigation is in a suit for partition. Some of the pleadings are in Malayalam which are required to be filed after translation as stated by Mr. V. Giri, learned senior counsel.
2. On being asked by the Court as to why the family issue cannot be mediated, learned senior counsel appearing on behalf of both the parties have fairly accepted the same and consented for mediation. Considering the aforesaid, since the parties belong to Kerala and the interpretation of the State law is involved, we deem it appropriate to refer the matter for mediation to the Kerala State Mediation and Conciliation Centre attached to the High Court of Kerala where the coordinator of the Mediation Centre shall assign a senior mediator to mediate the issues between the parties.
3. Parties to remain present virtually at 11.30 a.m. on 07.08.2025 before the Mediation Centre.
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4. On the first date i.e. on 07.08.2025, the mediation may take place by virtual mode and, thereafter, as per the instructions of the mediator.
5. After consultation, the report be made available as expeditiously as possible and preferably within a period of three months from the date of appearance.
6. Re-list the matter after the mediation report is received.
7. In case the matter is not settled, the relevant pleadings and the documents be filed (GULSHAN KUMAR ARORA) (NAND KISHOR) AR-CUM-PS ASSISTANT REGISTRAR