Prasanna @ Prasan Kumar Kabi @ vs Madhusmita Kabi And Others
2023 Latest Caselaw 3479 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      RPFAM No. 65 OF 2017
                      Prasanna @ Prasan Kumar Kabi @    ....       Petitioner
                      Prasanna Kabi
                                          Mr. Deepak Kumar Sahoo, Advocate
                                                -versus-
                      Madhusmita Kabi and others                 ....     Opp. Parties


                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

     Order No.                             13.04.2023
        4.       1.      This matter is taken up through hybrid mode.

2. Judgment dated 31st July, 2015 passed by learned Judge, Family Court, Kendrapara in Criminal Proceeding No.423 of 2011 (Renumbered as 407 of 2013) is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.2,500/- per month to Opposite Party No.1 and Rs.2,000/- per month to each of Opposite Party Nos.2 and 3 with effect from the date of application, i.e., from 26th July, 2011.

3. Mr. Sahoo, learned counsel for the Petitioner by filing a memo submits that the Petitioner has died in the meantime. Thus, the matter has become infructuous.

4. In view of the memo filed and submission made, the RPFAM is dismissed as infructuous.

                                                   (K.R. Mohapatra)
ms                                                       Judge