Rajashree Pradhan @ Rajashri vs Sarada Prasad Jena
2023 Latest Caselaw 12714 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                              MATA No.96 of 2023


            Rajashree Pradhan @ Rajashri            ....          Appellants
            Pradhan and another

                                                  Mr. P. S. Nayak, Advocate

                                      -Versus-
            Sarada Prasad Jena                      ....         Respondent

                                            Mr. P. K. Mohanty, Advocate

                   CORAM:
                        JUSTICE ARINDAM SINHA
                        JUSTICE SANJAY KUMAR MISHRA
                                      ORDER

13.10.2023 Order No.

03. 1. Mr. Nayak, learned advocate appears on behalf of

appellants (wife and son). He submits, by impugned judgment

dated 23rd February, 2023 the Family Court dissolved the

marriage but did not grant permanent alimony nor

maintenance for the son. Being aggrieved his clients have

preferred the appeal.

2. On brief perusal of impugned judgment we notice, the

Court below found appellant no.1 to have government job and

lack of evidence adduced by her regarding respondent-

husband's income. On query from Court Mr. Nayak submits,

though respondent-husband entered appearance but did not

contest at trial.

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

respondent-husband. On query from Court he submits, his

client does not have income. He has been named as accused in

several criminal cases.

4. Appellants are to consider regarding prosecution of the

appeal. If they so desire, it will be heard on adjourned date.

5. List on 15.11.2023.

(Arindam Sinha) Judge

(S. K. Mishra) Judge

Padma

Signature Not Verified Digitally Signed Signed by: PADMA CHARAN DASH Reason: Authentication Location: orissa high court cuttack Date: 16-Oct-2023 10:50:09