TARAMATI Vs. RANJANBEN ARVINDBHAI VORA

JUDGEMENT

(1.) In the present First Appeal filed by Smt. Taramati D/o Chatrabhujbhai and W/o Kantilal Harakhchand Vora vs. Ranjanben Arvindbhai Vora and Others, looking to the nature of dispute and close blood relationship between the parties, at the suggestion of the Court, both the parties and learned counsels fairly agreed that the dispute can be resolved through mediation process.

(2.) Instead of referring the matter to the Mediation Centre attached with this Court, we considered it appropriate to hold Mediation meeting with the parties in our Court itself in the presence of the Judges and accordingly, by the last Order dated 25.6.2021 , reproduced below, a Video conferencing meeting was held between the parties in the presence of both the sides of learned counsel.

(3.) Today, the following persons are present in the Videoconferencing meeting.