Sunita Rani Padhi And Another vs Puripanda Eswar Rao
2023 Latest Caselaw 930 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     RPFAM No. 81 OF 2012
                 Sunita Rani Padhi and another         ....      Petitioners
                                             Mr. R.K. Mohapatra, Advocate
                                            -versus-
                 Puripanda Eswar Rao                     ....    Opp. Party


                      CORAM:
                      JUSTICE K.R. MOHAPATRA
                                 ORDER

Order No.                       27.01.2023
            RPFAM Nos. 81 and 79 OF 2012
   13.      1.      This matter is taken up through hybrid mode.

2. Both the RPFAMs have been filed assailing the judgment dated 14th February, 2012 passed by learned Judge, Family Court, Berhampur, Ganjam in Criminal Proceeding No.701 of 2011, whereby Puripanda Eswar Rao has been directed to pay maintenance @ Rs.3,000/- per month to his wife, namely, Sunita Rani Padhi and Rs.2,000/- per month to his minor daughter from the date of the order.

3. RPFAM No.81 of 2012 has been filed by Sunita Rani Padhi for enhancement of maintenance, whereas, RPFAM No.79 of 2012 has been filed by Puripanda Eswar Rao assailing the entitlement of his wife and his minor daughter to receive maintenance as well as the quantum.

4. Mr. Mohapatra, learned counsel submits that in the meantime, marriage between Puripanda Eswar Rao and Sunita Rani Padhi has been dissolved by a decree of divorce. Hence, both the RPFAMs have become infructuous.

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5. Although Puripanda Eswar Rao is represented by his learned counsel, none appears on his behalf at the time of call.

6. In that view of the matter, accepting the submission of Mr. Mohapatra, learned counsel, both the RPFAMs are disposed of as infructuous.

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

                                        (K.R. Mohapatra)
ms                                            Judge