Kurian Joseph, J. - (1.) Leave granted.
(2.) The appellant approached this Court, aggrieved by the Judgment and order dated 11.07.2014 passed by the High Court of Orissa at Cuttack in R.F.A. No. 199 of 2013. The first appeal arose out of the Judgment and Decree dated 19.11.2003 passed by the learned Additional District Judge, Fast Track Court, Bhubaneswar in Title Suit No. 380 of 2001. A preliminary decree was passed in the Title Suit, which gave rise to the appeal. The appeal was allowed and thus, the plaintiff is before this Court.
(3.) When the matter came up to this Court, finding that there is an element of settlement, this Court passed the following order on 16.03.2018 :- "On a suggestion made by the Court, the learned counsel on either side submitted that they would explore the possibility of resolving the dispute between the parties if the matter is referred to Mediation. Accordingly, we refer the matter to the Mediation Centre attached to the High Court of Orissa at Cuttack to explore the possibility of an amicable settlement of the dispute between the parties, who would appear before the said Mediation Centre on 07.04.2018 at 11.00 A.M. The Incharge, Mediation Centre, after making an endeavour for amicable resolution of the disputes, shall submit a report to this Court within four weeks thereafter. List the matter after the mediation report is received.";