Bhabi Majhi vs Dayani Majhi @ Bhumisuta
2023 Latest Caselaw 996 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      RPFAM No. 211 OF 2015
                      Bhabi Majhi                                 ....       Petitioner
                                                             Mr. G.N. Sahu, Advocate
                                                -versus-
                      Dayani Majhi @ Bhumisuta            .... Opp. Party
                                             Mr. Abhinandan Parida, Advocate

                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

     Order No.                             30.01.2023
        6.       1.      This matter is taken up through hybrid mode.

2. Judgment dated 19th September, 2015 passed in Criminal Proceeding No.25 of 2015 is under challenge in this RPFAM, whereby learned Judge, Family Court, Bhawanipatna directed the Petitioner to pay maintenance @ Rs.1,500/- per month to the Opposite Party from the date of application, i.e., from 5th August, 2015.

3. Mr. Sahu, learned counsel for the Petitioner submits that the Opposite Party has died in the year, 2021. Thus, nothing remains to be adjudicated in this RPFAM.

4. Mr. Parida, learned counsel for the Opposite Party submits that he has no instruction in the matter.

5. In that view of the matter, the RPFAM stands disposed of as infructuous.

                                                   (K.R. Mohapatra)
ms                                                       Judge