Saroj Kumar Sahu vs Mamata Sahu
2023 Latest Caselaw 7529 Ori

Citation : 2023 Latest Caselaw 7529 Ori
Judgement Date : 13 July, 2023

Orissa High Court

Saroj Kumar Sahu vs Mamata Sahu on 13 July, 2023

Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: Junior Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 14-Jul-2023 10:16:10

                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                               RPFAM No. 61 OF 2019
                                               Saroj Kumar Sahu                        ....       Petitioner
                                                                             Mr. Niranjan Lenka, Advocate
                                                                        -versus-
                                               Mamata Sahu                               ....    Opp. Party


                                                    CORAM:
                                                    JUSTICE K.R. MOHAPATRA
                                                                    ORDER

                    Order No.                                      13.07.2023
                          3.              1.      This matter is taken up through hybrid mode.

2. Judgment dated 14th December, 2018 (Annexure-3) passed by learned Judge, Family Court, Baripada in C.M.C. Case No.35 of 2014 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.4,000/- per month to the Opposite Party from the date of the order.

3. In course of hearing, Mr. Lenka, learned counsel for the Petitioner submits that in the facts and circumstances of the case, interest of justice will be best served, if the Petitioner files an application under Section 127 Cr.P.C. for variation of the order of maintenance.

4. In that view of the matter, this RPFAM is disposed of with an observation that in the event, the Petitioner files an application for variation of the order under Section 127 Cr.P.C., the same shall be considered in accordance with law.

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


                                                                           (K.R. Mohapatra)
            ms                                                                   Judge