SUTAPA DEY W/O MR. MRINMOY DAS AND MR. MRINMOY DAS S/O MR. GANESH C. DAS Vs. NIL

JUDGEMENT

(1.) OFFICE objection raised is overruled as there is no opposite party in these proceedings.

(2.) PETITIONERS are husband and wife. They are aggrieved by the order passed by the Family Court declining to refer the matter for mediation. In fact, the order dated 18.01.2011 reads that 'as the parties are not accompanied by the parents, the matter has to be adjourned and accordingly, the case is posted to 22.02.2011'.

(3.) LEARNED Counsel for the Petitioners submits that since six months have elapsed after presentation of the petition, Petitioners jointly made a request through their learned Counsel to refer the matter for mediation to the Bangalore Mediation Centre. But the learned Judge of the Family Court has declined to grant the request of the Petitioners, stating that the Petitioners are not accompanied by their parents. It is further contended by the learned Counsel for the Petitioners that if the matter is referred to mediation to Bangalore Mediation Centre, with the help of skilled mediators, Petitioners will be in a position to come to a amicable solution. He therefore submits that the court below may be directed to refer the matter for mediation.