Sandeep Kumar Senapati vs Jyotirmayee Sahoo
2023 Latest Caselaw 13642 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 MATA No. 12 of 2023


            Sandeep Kumar Senapati                  ....            Appellant

                                         Mr. S.P. Mishra, Senior Advocate

                                       -versus-

            Jyotirmayee Sahoo                       ....          Respondent

                                                             Mr. A.P. Bose,
                                                                  Advocate




                     CORAM:
                                JUSTICE ARINDAM SINHA
                                JUSTICE SIBO SANKAR MISHRA
                                        ORDER

03.11.2023 Order No.

07. 1. Mr. Mishra, learned senior advocate appears on behalf of

appellant-husband. He submits, his client being aggrieved by judgment

dated 21st December, 2022 made by the family Court. There was

rejection of his client's case for dissolution of marriage. He has

preferred the appeal. His client is ready to pay permanent alimony for

purpose of settlement on the question of dissolution of the marriage.

Otherwise, the appeal is required to be heard on merits because in the

marriage, parties stayed together for only sixteen days.

// 2 //

2. Mr. Bose, learned advocate appears on behalf of respondent-

wife. He submits, his client does not want the marriage to be

dissolved. For purpose of settlement her disinclination can only be

overcome if appellant pays permanent alimony of Rs.20,00,000/-.

3. In view of aforesaid it is clear that the appeal is to be heard on

merits. The lower Court record stands produced.

4. List for hearing on 29th November, 2023.

(Arindam Sinha) Judge

(S.S. Mishra) Judge Sks

Signature Not Verified Digitally Signed Signed by: SISIR KUMAR SETHI Designation: PERSONAL ASSISTANT Reason: Authentication Location: ORISSA HIGH COURT Date: 03-Nov-2023 14:29:46