Prahallad Kumar Gochhayat vs Rojalin Rout
2023 Latest Caselaw 12895 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 MATA No.338 of 2023

             Prahallad Kumar Gochhayat            .........          Appellant

                                            Mr. Amitav Tripathy, Advocate

                                     -Versus-

             Rojalin Rout                         .........        Respondent



                  CORAM:
                               JUSTICE ARINDAM SINHA
                               JUSTICE SIBO SANKAR MISHRA


                                            ORDER

17.10.2023 Order No.

01. 1. Mr. Tripathy learned advocate appears on behalf of appellant-

husband and submits, impugned is judgment dated 7th August, 2023 of the

family Court. His client is aggrieved by the quantum of permanent alimony

granted thereby. His client works as a cook in the Army. There has not

been accumulated savings from his salary to pay the permanent alimony

directed. Furthermore, he has taken loan to construct house.

2. He submits further, there has been direction for payment of

maintenance at Rs.7,000/- per month. His client is ready and willing to go

on paying the same till she gets remarried. On query from Court Mr.

Tripathy submits, in event his client gets increment in salary, there can be

percentage proportionate increase in the monthly maintenance.

3. Petitioner will put in requisites for issuance of notice of appeal.

4. List on 16th November, 2023. There will be stay of operation of the

direction regarding permanent alimony on condition that petitioner will go

on paying the maintenance as directed earlier.

(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 19:03:38