Jharana Balabantaray And Another vs Santosh Balabantaray
2023 Latest Caselaw 12555 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                            MATA No.74 of 2019


            Jharana Balabantaray and another     ....         Appellants

                                   Mr. Manoj Kumar Mohanty, Advocate

                                     -Versus-
            Santosh Balabantaray                 ....        Respondent

                                         Mr. Suryakanta Dash, Advocate

                   CORAM:
                        JUSTICE ARINDAM SINHA
                        JUSTICE SIBO SANKAR MISHRA
                                     ORDER

12.10.2023 Order No.

19. 1. Mr. Mohanty, learned advocate appears on behalf of

appellants (wife and daughter). He submits, his client is

aggrieved by judgment dated 28th September 2018 of the

Family Court to extent of quantum of permanent alimony

granted thereby. It is meager sum of Rs.5 lakhs, where

respondent-husband deals in real estate and his client is

unemployed.

2. He submits, judgment of the Supreme Court in Rajnesh

v. Neha, reported in (2021) 2 SCC 324, paragraph 129 is

clearly applicable for purpose of adjudication of the appeal.

There be direction for compliance by filing affidavits of

income, assets and liabilities.

3. Mr. Dash, learned advocate appears on behalf of

respondent-husband and prays for adjournment to make

submission on application of Rajnesh v. Neha (supra)

considering that the civil proceeding was filed and impugned

judgment made, prior to date of the decision.

4. List on 16th November, 2023.

(Arindam Sinha) Judge

(S. S. Mishra) Judge

RKS

Signature Not Verified Digitally Signed Signed by: RANJAN KUMAR SETHI Designation: Secretary Reason: Authentication Location: ORISSA HIGH COURT Date: 12-Oct-2023 17:36:46