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Sadananda Sahoo vs Pujarini Sahoo
2023 Latest Caselaw 15948 Ori

Citation : 2023 Latest Caselaw 15948 Ori
Judgement Date : 12 December, 2023

Orissa High Court

Sadananda Sahoo vs Pujarini Sahoo on 12 December, 2023

Author: Arindam Sinha

Bench: Arindam Sinha

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                MATA No. 154 OF 2022

            Sadananda Sahoo                         ....           Appellant

                                                   Mr. C. R. Sahu, Advocate
                                       -versus-

            Pujarini Sahoo                          ....         Respondent
                                              Mr. P. K. Mohanty, Advocate


                    CORAM:
                                JUSTICE ARINDAM SINHA
                                JUSTICE SIBO SANKAR MISHRA


                                       ORDER

12.12.2023 Order No.

17. 1. Mr. Sahu, learned advocate appears on behalf of appellant-

husband. He submits, impugned is judgment dated 11th March, 2022

made by the family Court. By it there was dissolution of marriage but

direction to pay exorbitant permanent alimony at Rs.9,00,000/-. His

client has humble circumstances and unable to pay the amount.

2. Mr. Mohanty, learned advocate appears on behalf of

respondent-wife.

3. The appeal was called by us on 13th October, 2023, 8th and 23rd

November, 2023. On hearing the learned advocates and our

// 2 //

observations made, result is that respondent-wife has agreed to accept

Rs.3,75,000/- as permanent alimony.

4. Three valid demand drafts issued by State Bank of India, all in

favour of respondent-wife for aggregate Rs.3,75,000/- have been

obtained by appellant-husband. The demand drafts are photocopied.

The particulars thus will be available in the file. All the demand drafts

are handed over to Mr. Mohanty. His client being present in Court

accepts the same in execution, discharge and satisfaction of decree for

permanent alimony, modified to Rs.3,75,000/-.

5. The appeal is thus disposed of.

(Arindam Sinha) Judge

(S.S. Mishra) Judge

Swarna

Designation: Senior Stenographer

Location: High Court of Orissa Date: 12-Dec-2023 18:54:43

 
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