Jami Srinivas Kumar vs Jami Deepanjali And Another
2023 Latest Caselaw 15230 Ori

Orissa High Court

Jami Srinivas Kumar vs Jami Deepanjali And Another on 29 November, 2023

Author: Arindam Sinha

Bench: Arindam Sinha

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  MATA No.60 of 2018

            Jami Srinivas Kumar                      ....           Appellant

                                                    Mr. A. Mishra , Advocate
                                        -versus-

            Jami Deepanjali and another              ....        Respondents

                                                      Ms. P. Naidu, Advocate

                    CORAM:
                                JUSTICE ARINDAM SINHA
                                JUSTICE SIBO SANKAR MISHRA
                                        ORDER

29.11.2023 Order No.

27. 1. Mr. Mishra, learned advocate appears on behalf of appellant-

husband and submits, by impugned common judgment dated 26th

February, 2018 a civil proceeding for dissolution of marriage was

dismissed and the civil proceeding under sections 18 and 20 of Hindu

Adoption and Maintenance Act, 1956 was allowed in favour of

respondent-wife on direction to pay maintenance. As of date his client

has paid aggregate of ₹32,00,000/- by way of maintenance. His client

is ready and willing to pay further sum of ₹20,00,000/- as permanent

alimony for purpose of end to the marriage by mutual divorce and

thereafter disposal of the appeal.

// 2 //

2. Ms. Naidu, learned advocate appears on behalf of respondent-

wife and submits, the maintenance is in arrears of ₹2,95,000/-. Her

client does not want to divorce and therefore, question of accepting

permanent alimony does not arise.

3. List for hearing on 7th December, 2023.

(Arindam Sinha) Judge

(S.S. Mishra) Judge Jyoti

Location: HIGH COURT OF ORISSA