Labba Manohar vs Labba Rajeswari And Another
2023 Latest Caselaw 615 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      RPFAM No. 5 OF 2008
                      Labba Manohar                           ....       Petitioner
                                                         Mr. U.C. Dora, Advocate
                                on behalf of Mr. Prasanta Kumar Sahoo, Advocate
                                               -versus-
                      Labba Rajeswari and another              ....    Opp. Party
                                                                      None

                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                           ORDER

     Order No.                            18.01.2023
        10.      1.      This matter is taken up through hybrid mode.

2. This RPFAM has been filed assailing the judgment dated 17th September, 2007 passed in Criminal Proceeding No.643 of 1996, whereby learned Judge, Family Court, Cuttack directed the Petitioner to pay maintenance of Rs.500/- per month to each of the Opposite Parties with effect from the date of application i.e. from 26th September, 1996 till 30th September, 2001 and thereafter Rs.1,000/- per month to the Opposite Party No.1(Wife) and Rs.750/- per month to Opposite Party No.2 (daughter).

3. Mr. Dora, learned counsel being authorized by Mr. Sahoo, learned counsel for the Petitioner submits that the matter has been settled between the parties and he does not want to press the RPFAM, as the same has become infructuous.

4. In view of such submission, the RPFAM is disposed of as infructuous.

                                                  (K.R. Mohapatra)
ms                                                      Judge