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Trinath Pradhan vs Sangita Pradhan
2023 Latest Caselaw 15235 Ori

Citation : 2023 Latest Caselaw 15235 Ori
Judgement Date : 29 November, 2023

Orissa High Court

Trinath Pradhan vs Sangita Pradhan on 29 November, 2023

Author: Arindam Sinha

Bench: Arindam Sinha

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               MATA No. 287 OF 2022

            Trinath Pradhan                         ....           Appellant

                                                   Mr. L. Pradhan, Advocate
                                      -versus-

            Sangita Pradhan                         ....         Respondent
                                                 Mr. S. P. Swain, Advocate


                    CORAM:
                                JUSTICE ARINDAM SINHA
                                JUSTICE SIBO SANKAR MISHRA

                                       ORDER

29.11.2023 Order No.

03. 1. Mr. Pradhan, learned advocate appears on behalf of appellant-

husband and submits, though his client filed the appeal being

aggrieved by impugned judgment dated 22nd November, 2022

rejecting his client's civil proceeding for dissolution of marriage, he

has since had a change of mind and wants there be conciliation

between him and his wife, for reunion.

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

wife.

3. On query from Court we have been told, the parties separated

in year 2016 after having been blessed with a son and a daughter. Both

// 2 //

the parties are residing at Sambalpur. In the circumstances, referring

them for mediation to the High Court annexed Mediation Centre, as

provided by substituted section 89 in Code of Civil Procedure on the

substitution made by the Mediation Act, 2023 (section 59), will cause

them hardship. Hence, we have recorded the husband's change of

mind for the wife to consider. We have ascertained, the wife did not

ever lodge complaint against the husband under section 498A in

Indian Penal Code, 1860 nor under the Protection of Women From

Domestic Violence Act, 2005. We feel parties can be reunited.

4. Hearing of the appeal is adjourned. List on 13th December,

2023.

(Arindam Sinha) Judge

(S.S. Mishra) Judge Swarna

Designation: Senior Stenographer

Location: High Court of Orissa Date: 29-Nov-2023 16:34:39

 
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