Sadananda Sahoo vs Pujarini Sahoo
2023 Latest Caselaw 12718 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                MATA No.154 of 2022

            Sadananda Sahoo                       ....           Appellant

                                                  Mr. C.R. Sahu, Advocate
                                      -versus-

            Pujarini Sahoo                        ....          Respondent

                                            Mr. P.K. Mohanty, Advocate
                    CORAM:
                                JUSTICE ARINDAM SINHA
                                JUSTICE SANJAY KUMAR MISHRA
                                      ORDER

13.10.2023 Order No.

14. 1. Mr. Sahu, learned advocate appears on behalf of appellant-

husband. He submits, impugned is judgment dated 11th March, 2022

made by the family Court. By it there was dissolution of marriage but

direction to pay exorbitant permanent alimony at Rs.9,00,000/-. His

client has humble circumstances and unable to pay the amount.

2. He submits further, coordinate Bench by order dated 15th

September, 2023 directed deposit of Rs.3,00,000/- in the trial Court.

On leave obtained he files affidavit dated 13th October, 2023 of his

client saying the amount could not be arranged and the direction be

reduced to 1,50,000/-.

// 2 //

3. We modify direction in said order dated 15th September, 2023

to be that appellant-husband may present demand draft in favour of

respondent-wife for Rs.3,00,000/-. The draft is to be tendered to Court

on adjourned date. We are making this direction that respondent-wife

will consider accepting the draft and the appeal will thereupon stand

disposed of.

4. List on 8th November, 2023.

(Arindam Sinha) Judge

(S.K. Mishra) Judge

Jyoti

Signature Not Verified Digitally Signed Signed by: JYOTIPRAVA BHOL Reason: Authentication Location: HIGH COURT OF ORISSA Date: 13-Oct-2023 18:02:21