This Matter Is Taken Up By Video ... vs Unknown
2021 Latest Caselaw 5739 Ori

                                    MATA NO.8 OF 2021




4.   30.04.2021                           MATA No.8 of 2021
                                                  and
                                          I.A. No.39 of 2021
                        This matter is taken up by video conferencing mode. Heard
                  Mr.M.Chand, learned counsel for the appellant. None appears for
                  the respondent.

                  2.    It appears that the appellant-husband has filed an
                  application under Section 13 (1) of the Hindu Marriage Act, 1955 in
                  the court of learned Judge, Family Court, Berhampur against the
                  respondent-wife for dissolution of their marriage by way of a
                  decree of divorce on the ground of cruelty and desertion along with
                  other reliefs, which was registered as C.P. No.281 of 2017. The
                  court below after hearing the parties by judgment dated
                  07.12.2020 passed a decree of divorce dissolving the marriage
                  between the appellant and the respondent. The court below further
                  directed the appellant to pay a sum of Rs.15,00,000/- to the
                  respondent towards her permanent alimony. It was further directed
                  that the appellant shall return back all the stridhan properties of the
                  respondent including cash and gold ornaments presented to her
                  by her parents at the time of her marriage. The said judgment has
                  been challenged by the appellant-husband in the present appeal.

                  3.    Since the appellant is a Central Government employee,
                  taking into consideration his social status and the present market
       BP
                  price index, this Court feels that a sum of Rs.15,00,000/- as
                  awarded by the court below towards permanent alimony is just and
                  proper for full and final settlement of the dispute. Accordingly, this
                  Court directs the appellant - Susanta Kumar Sahoo to deposit a
                   2




sum of Rs.15,00,000/- (Rupees Fifteen lakhs only)      by   way of
demand draft within a period of four weeks, so that the said
amount can be kept in any Nationalized Bank under Fixed Deposit
in the name of respondent-Gayatri Sahoo, out of which she can
get the accrued interest thereon for her day-to-day maintenance.
4.    The further proceeding in Execution Case No.2 of 2021
arising out of C.P No.281 of 2017 pending in the Court of learned
Judge, Family Court, Berhampur shall remain stayed till the next
date subject to payment of interim maintenance to the respondent-
wife for the month of May, 2021.
      Put up this case on 07.06.2021.
5.    As the restrictions due to the COVID-19 situation are
continuing, learned counsel for the parties may utilize a soft copy
of this order available in the High Court's website or print out
thereof at par with certified copy in the manner prescribed, vide
Court's Notice No.4587, dated 25th March, 2020.

                                                  ........................
                                                     S.Panda, J.

........................ S.K.Panigrahi, J.