Sai Shreenika Hota vs Ashish Ranjan Hota
2023 Latest Caselaw 2748 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  RPFAM No. 344 OF 2022
                 Sai Shreenika Hota                        ....      Petitioner
                                            Mr. Satyabrata Mohanty, Advocate

                                            -versus-
                 Ashish Ranjan Hota                      .... Opp. Party
                                               Ms. Tapaswini Sinha, Advocate

                      CORAM:
                      JUSTICE K.R. MOHAPATRA
                                        ORDER

Order No.                              04.04.2023
   2.       1.      This matter is taken up through hybrid mode.

2. This RPFAM has been filed assailing the judgment dated 22nd September, 2022 (Annexure-1) passed by learned Judge, Family Court, Bhubaneswar in Criminal Proceeding No.31 of 2021, whereby the Opposite Party has been directed to pay Rs.1,50,000/- to the mother guardian of the Petitioner towards the expenses incurred by her for maintenance and medical expenses of the Petitioner. The Opposite Party has further been directed to pay maintenance @ Rs.8,000/- per month to the Petitioner with effect from the date of application, i.e., 3rd February, 2021.

3. Learned counsel for the parties submit that the matter has already been settled before this Court in MATA No.200 of 2022, wherein a joint affidavit has been filed by the parties. Clause (C) of terms and conditions of said joint affidavit is relevant for adjudication of this revision, which reads as under:

"C. That, it is agreed between the parties that apart from the amount received by the Appellant (Rs.1,60,000/- as maintenance from date of filing of the case to September, 2022 as well as Rs.1,50,000/-

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for medical expenses on behalf of the minor daughter as her mother guardian), the Respondent will pay monthly maintenance amount of Rs.9,500/-

per month from October, 2022 onwards for the minor daughter. Apart from that to meet her minor daughter educational expenditure, the respondent will pay 4% of his Net Annual Salary annually once starting from 2023-2024 during February of each year till completion of degree Course in Engineering, Medical Etc. All the above amount will be deposited at present in the account which has been opened by the Appellant as mother Guardian of the minor daughter Sai Shreenika Hota at Indian Bank Mangalabag Branch, Cuttack bearing Account No.7445381681 IFSC Code IDIB000C037. Further it is agreed that the marriage expenditure of her (minor daughter) will also be borne by the Respondent."

4. Since the arrangement has already been made for the Petitioner in MATA No.200 of 2022, the parties do not want to proceed with this RPFAM.

5. Accordingly, the RPFAM is disposed of in terms of the aforesaid agreement between the parties.

Urgent certified copy of this order be granted on proper application.

                                         (K.R. Mohapatra)
ms                                             Judge