BINA ROY SANGMA Vs. ATUL CH. MARAK

JUDGEMENT

(1.) Heard Mr. S.Sen, learned counsel for the petitioner and Mr. P.T.Sangma, learned counsel for the respondent who is reported to have since deceased, which is not disputed by the parties. The prayer in the instant application is for directions to allow the petitioners to approach a competent court/forum for redressal of their grievances which they had against the respondent.

(2.) The brief facts as submitted is that the petitioner No.1 and 2 are the wife and daughter of the respondent who has since deceased and due to marital discord, the respondent became estranged from the petitioners and the same resulted in a dispute over certain properties. The said matter went before the Garo Hills Autonomous District Council and thereafter travelled to this Court whereby after reference for mediation, the matter was settled vide order dtd. 2/11/2017 passed in the mediation proceedings.

(3.) The grievance of the petitioners is that inspite of the terms of the mediation agreement, the respondent had refused to comply with the same which has compelled them to re-approach this Court by way of the instant petition.