Bhaskar Raj Pradhan, J
1. The appellant has not deposited the admitted amount decreed by the Court nor provided any security in the present appeal. Time is being sought to
file further documents. On the closer look there seems to be some apparent errors in the impugned judgment of the trial court on the quantum of
amount payable by the appellant to the respondent. The learned counsel appearing for the parties on instructions from their respective clients state that
they are willing to explore the possibility of settlement through Mediation. In such view of the matter, the case is referred to Mediation to explore the
possibility of settlement.
2. List this matter after the report is received from the Sikkim State Legal Services Authority.
