Bala Krishna Narayana, J. - (1.) THIS is an application for correction of the order dated 1.5.2012. It is admitted amongst the learned counsel for the parties present that there is mistake in the order dated 1.5.2012. Accordingly, the correction application is allowed. The order dated 1.5.2012 is hereby recalled and in its place correct order which is as follows is being passed.
(2.) HEARD learned counsel for the applicants and learned A.G.A. for the State. It is submitted by learned counsel for the applicants that the present matter relates to a matrimonial dispute between husband and wife and the said matter can be well considered by Mediation Centre of this Court.
(3.) IT is directed that applicants shall deposit a sum of Rs. 10,000/ - within two weeks from today with the Mediation Centre of which 90% shall be paid to the opposite party No. 2 for appearance before the Mediation Centre.;