CHARULATA BEURA Vs. RANJANA PRADHAN

JUDGEMENT

(1.) The petitioners, who are plaintiffs in C.S. No.992 of 2017 pending in the Court of learned Additional Civil Judge (Senior Division) Cuttack, have filed this application seeking to challenge the order dtd. 27/6/2024 passed by the said Court in refusing to decree the suit in terms of the settlement arrived between the parties by way of mediation.

(2.) The suit in question has been filed by the plaintiffs inter alia, seeking the following relief:-

(3.) Defendant-Opposite Party Nos.2 and 3 are the only contesting parties. During pendency of the suit, the parties decided to settle the dispute amicably for which, they filed the petition under Sec. 89 of CPC on 12/12/2022 with prayer to refer the case to mediation. Such prayer of the parties was allowed and the suit was referred to one Santosh Kumar Mohanty, Mediator. After discussion in the mediation proceeding, the parties ultimately decided to resolve the dispute on 12/2/2024.