Saraswati Karan vs Siba Prasad Karan
2023 Latest Caselaw 12567 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 MATA No.78 of 2019


             Saraswati Karan                    .........          Appellant

                                     Mr. Sanjay Kumar Das (2), Advocate

                                    -Versus-

             Siba Prasad Karan                  .........        Respondent

                                     Mr. Bhabani Sankar Tripathy, Advocate

                  CORAM:
                               JUSTICE ARINDAM SINHA
                               JUSTICE SIBO SANKAR MISHRA


                                          ORDER

12.10.2023 Order No.

22. 1. Mr. Das, learned advocate appears on behalf of appellant-wife and

submits, appeal has been preferred against judgment dated 28th February,

2019 made in the petition under section 13(B) of Hindu Marriage Act,

1955. He submits, successive coordinate Benches had referred to judgment

of the Supreme Court in Rajnesh v. Neha, reported in (2021) 2 SCC 324

to direct disclosure of income, assets and liabilities. This is because

impugned judgment did not provide for permanent alimony.

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

husband and submits, he will rely on lower Court records to demonstrate

that it was a good judgment under section 13(B).

3. List for hearing on 16th November, 2023.

(Arindam Sinha) Judge

(S.S. Mishra) Judge

Signature Not Verified Digitally Signed Signed by: SUBHASIS MOHANTY Designation: P.A.

Reason: Authentication Location: High Court of Orissa, Cuttack. Date: 12-Oct-2023 16:53:50