SANJAY SAMAL Vs. SWAGATIKA MOHAPATRA

JUDGEMENT

(1.) Mr. Das, learned advocate appears on behalf of appellant-husband and Mr. Swain, learned advocate for respondent-wife.

(2.) Submission at the Bar is that disputes and differences may be resolved. Parties be sent for mediation.

(3.) Sec. 59 in Mediation Act, 2023 has amended Code of Civil Procedure, 1908 as specified in fourth schedule of the Act. It appears to Court that the dispute between the parties may be settled and there exists elements of settlement as may be acceptable to them. For the purpose, parties are referred to mediation of the Court annexed Mediation Centre. They are directed to approach the centre for commencement of mediation proceeding in terms of the Act.