SANDIP KUMAR SWAIN Vs. MADHUSMITA BAL

JUDGEMENT

(1.) MATA No.104 of 2023 and I.A. no.246 of 2023 : Mr. Swain, learned advocate appears on behalf of appellant-husband. He submits, impugned is judgment dtd. 2/3/2023 of the Family Court, whereby the civil proceeding initiated by his client for dissolution of marriage was dismissed.

(2.) By intervention of family members during pendency of the appeal his client is ready to participate in mediation. Application being IA no.246 of 2023 has been filed for parties being referred to mediation centre of this Court.

(3.) Mr. Kumar, learned advocate appears on behalf of respondent-wife and submits, his client will participate in the mediation, if referred but cost of attending be paid to her. On query from Court Mr. Swain submits Rs.1,000.00 per sitting his client will pay to respondent for attending the mediation sittings.