MOHAMMED MOIDEEN Vs. MABEN NIDHI LTD

JUDGEMENT

(1.) The appellant has filed E.A.No.844 of 2019 in E.P.No.51 of 2017 in Arbitration Case No.18 of 2015 for setting aside the sale held on 21/5/2005 selling 4.05 Ares of land comprised in Sy.No.176/3 of Vadanappally Village belonging to him. That petition was dismissed by the III Additional District Judge, Thrissur as per the order dtd. 20/11/2020. The said order is under challenge in this appeal filed under Order XLIII, Rule 1(j) of the Code of Civil Procedure, 1908.

(2.) After the appearance of the respondent, the matter was referred for mediation as per the order dtd. 11/2/2021. The mediation took place in the Ernakulam Mediation Centre, High Court of Kerala was unsuccessful.

(3.) Heard the learned counsel appearing for the appellant and the learned counsel appearing for the respondent.