- (1.)Heard Mr. N Majumder, learned counsel appearing for the appellant-husband as well as Mr. Raju Datta, learned counsel appearing for the respondent-wife.
(2.)During pendency of the present appeal, this Court tried to resolve the disputes amicably, with a view that good sense would prevail over the couple, and sent them for mediation vide order dtd. 27/11/2018, but the same yielded no result.
(3.)However, in course of hearing of the appeal, both the parties agreed to appear before the learned Mediator on 5/4/2019 so that they could arrive at an amicable settlement.
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