MAHALINGAM Vs. KALYANASUNDARAM

JUDGEMENT

(1.) This judgment will now dispose of the captioned appeal i.e., A.S.No.352 of 2017.

(2.) This judgment has to be read in conjunction with and in continuation of earlier proceedings made in the captioned appeal in the listing on 22/1/2024, which reads as follows: 'Mr.A.Muthukumar, learned counsel on record for the two appellants and Mr.A.Arunbabu, learned counsel for sole respondent are before us. 2. Aforementioned both learned counsel submit that captioned appeal arises out of a partition suit amongst co- parceners. Both learned counsel submit that elements of settlement exist and it would be desirable to explore the possibility of settlement by resorting to mediation. Both learned counsel submit on instructions that considering the age of the parties it would be desirable to refer the matter to District Mediation Centre in the Thiruvarur District Court. Request acceded to.

(3.) Registry to transmit requisite papers and let the captioned matter be listed before the District Alternate Disputes Resolution Centre for mediation in Thiruvarur District on 1/2/2024 at 03.00 p.m.. Both sides submit that their respective parties will go before the Mediation Centre without insisting on a separate hearing notice. We request the District Mediation Centre, Thiruvarur to send a report to this Court in four weeks from the first sitting i.e., by 29/2/2024. 3. List on 4/3/2024.' 3. Mr.A.Muthukumar, learned counsel on record for two appellants is before us on the 'VC' ['Videoconferencing' ] platform and Mr.A.Arunbabu, learned counsel on record for sole respondent is before us in the physical Court. To be noted, this is a hybrid hearing which is a regular/routine/daily feature in this Court.