SACHIN DINANATH DHURI Vs. MRS. SNEHA SACHIN DHURI

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is before this Court, aggrieved by Order dated 21.03.2016 passed by the High Court of Judicature at Bombay in Civil Application No. 217 of 2015 in Family Court Appeal No. 95 of 2007. Finding that the epicenter of the dispute is the matrimonial discord between the appellant and the respondent, the parties were referred to mediation as per order dated 30.09.2016, on a suggestion made by the court, which the parties welcomed.

(3.) It appears that the attempt could not succeed and as per the report dated 16.11.2016 submitted by the learned mediator of the Supreme Court Mediation Center, the mediation failed. When the matter was posted again before this Court, we directed the appellant, the respondent and their only son, who is now aged around 20 years, to be personally present before the court. On 07.02.2018, the Court interacted with the parties for a short while and thereafter, we sought the assistance of Sh.Salman Khurshid, learned senior counsel, who graciously accepted our request.