Orissa High Court
Bavisetty Santosh Kumar @ B vs Yernagula Malathi @ Bavisetti Malati on 1 December, 2025
Author: Mruganka Sekhar Sahoo
Bench: Mruganka Sekhar Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
MATA No. 350 of 2025
Bavisetty Santosh Kumar @ B. .... Appellant
Santosh Kumar
Represented by -
Ms. A. Mehta, Advocate
-Versus-
Yernagula Malathi @ Bavisetti Malati .... Respondent
Represented by Adv.-
CORAM:
HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
AND
HON'BLE MR. JUSTICE MRUGANKA SEKHAR SAHOO
ORDER
Order No. 01.12.2025
(Hybrid Mode)
01. 1. The appellant-husband is before this Court challenging the judgment
and decree dated 30.07.2025 passed by the learned Judge, Family Court, Paralakhemundi : Gajapati in C.P. No. 20 of 2024. By the said judgment the learned Judge, Family Court has allowed the petition filed by the wife- respondent under Section 9 of the Hindu Marriage Act for restitution of conjugal rights.
2. The appeal has been filed after a reported delay of two days.
3. Issue notice to the Respondent-O.P. in the I.A. as well as in the Appeal. Requisites for issuance of notice by Speed Post with AD shall be filed within five working days.
Page 1 of 24. List after S.R. along with connected MATA No. 351 of 2025.
Liberty to mention.
(Manash Ranjan Pathak) Judge (Mruganka Sekhar Sahoo) Judge S.K. Parida Signature Not Verified Digitally Signed Signed by: SAMIR KUMAR PARIDA Designation: ADR-cum-Addl. Principal Secretary Reason: Authentic Copy Location: ORISSA HIGH COURT, CUTTACK Date: 02-Dec-2025 11:16:13 Page 1 of 2