Citation : 2023 Latest Caselaw 10125 Ori
Judgement Date : 25 August, 2023
Signature Not Verified
Digitally Signed
Signed by: SASANKA SEKHAR SATAPATHY
Reason: Authentication
Location: HIGH COURT OF ORISSA CUTTACK
Date: 29-Aug-2023 11:27:46
IN THE HIGH COURT OF ORISSA AT CUTTACK
RPFAM NO. 225 OF 2016
Damayanti Nanda .... Petitioner
Mr. Dipendu Sundar Ray, Advocate
-versus-
Prasanta Kumar Nanda .... Opp. Party
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 25.08.2023
5. 1. This matter is taken up through hybrid mode.
2. Judgment dated 26th October, 2016 (Annexure-1) passed by learned Judge, Family Court, Balasore in Cr.P. No.78 of 2010 is under challenge in this RPFAM, whereby the Opposite Party has been directed to pay a sum of Rs.1,500/- per month as maintenance to the Petitioner from the date of filing of the application under Section 125 Cr.P.C., i.e., 5th May, 2010.
3. In course of hearing, Mr. Ray, learned counsel for the Petitioner submits that since the price index and cost of living increased manifold in the meantime, the maintenance should be enhanced.
4. In view of such submission, the RPFAM is disposed of with an observation that the Petitioner may move the learned Judge, Family Court, Balasore for enhancement of maintenance amount and in such event, learned Judge, Family Court shall do well to consider the same in accordance with law.
Issue urgent certified copy of the order on proper application.
s.s.satapathy (K.R. Mohapatra)
Judge
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