Smt. V. Jhansirani Patro vs Sri V. Rabindranath Patro
2023 Latest Caselaw 12820 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                MATA No.64 of 2022

             Smt. V. Jhansirani Patro      .........           Appellant

                               Mr. Susanta Kumar Tripathy, Advocate

                                    -Versus-

             Sri V. Rabindranath Patro     .........          Respondent

                                            Mr. A. Kejriwal, Advocate


                  CORAM:
                              JUSTICE ARINDAM SINHA
                              JUSTICE SIBO SANKAR MISHRA


                                           ORDER

16.10.2023 Order No.

11. 1. Mr. Tripathy, learned advocate appears on behalf of appellant-wife.

He submits, impugned is judgment dated 25th January 2022 of the Family

Court to extent of grant of permanent alimony at Rs.15 lakhs. On query

from Court he submits, the amount has been deposited by respondent-

husband.

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

husband and submits, the appeal is without merit and should be dismissed.

3. On query from Court we have been told that there are two sons from

the marriage. One is a Chartered Accountant and the other in National

Defence Academy (NDA).

4. Appellant's grievance appears to be on quantum of permanent

alimony. Respondent-husband has accepted the direction and deposited the

amount.

5. List 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: 17-Oct-2023 12:17:19