Laxmipriya Maharana vs Babaji Maharana
2023 Latest Caselaw 5829 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  MATA No.86 of 2023

     Laxmipriya Maharana                   .........              Appellant
                                                    Mr. Lakshman Mishra, Advocate

                                     -Versus-

     Babaji Maharana                        .........              Respondent

                                     CORAM:

                                     JUSTICE S. TALAPATRA
                                     JUSTICE SAVITRI RATHO

                                            ORDER

11.05.2023 Order No.

01. 1. This matter is taken up through Hybrid Mode.

2. Heard Mr. Lakshman Mishra, learned counsel appearing for

the appellant.

3. This is an appeal under Section 19(1) of the Family Courts

Act, 1984 from the judgment dated 03.02.2023 delivered in Civil

Proceeding No.444 of 2016 by the Judge, Family Court, Cuttack.

4. According to Mr. Mishra, learned counsel, there is adequate

evidence in support of the ground of cruelty as advanced by the

appellant in the Civil Proceeding, but the Judge, Family Court did not

appreciate the said evidence for returning the findings on cruelty.

5. Admit.

6. Call for LCRs, scanned or photocopies.

7. Issue notice.

8. Notice is made returnable on 12.07.2023.

9. Steps for service of notice on the sole respondent shall be

taken by the appellant by 18.05.2023 by Registered Post with A.D.

10. The Registry is directed to procure the LCRs in the meantime.

(S. Talapatra) Judge

(Savitri Ratho) Judge

SUBHASIS Digitally signed by SUBHASIS MOHANT MOHANTY Date: 2023.05.11 Y 16:46:24 +05'30'