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Purna Chandra Padhan vs Sujata Padhan
2023 Latest Caselaw 10975 Ori

Citation : 2023 Latest Caselaw 10975 Ori
Judgement Date : 8 September, 2023

Orissa High Court
Purna Chandra Padhan vs Sujata Padhan on 8 September, 2023
            IN THE HIGH COURT OF ORISSA AT CUTTACK
                           MATA No. 149 of 2023
Purna Chandra Padhan                  .....                                Appellant
                                                                 Mr. J. Sahu, Adv.

                                      Vs.
Sujata Padhan                         .....                             Respondent

            CORAM:
                  JUSTICE SAVITRI RATHO
                  JUSTICE M.S. SAHOO
                                          ORDER

08.09.2023 Order No. (Through hybrid mode)

01. MATA No. 149 of 2023 & I.A. No. 161 of 2023

1. This appeal has been filed by the appellant, challenging the

judgment dated 04.03.2023 passed by the learned Judge, Family

Court, Sonepur in Civil Proceeding No. 09 of 2022 allowing the

petition of the respondent-wife dissolving the marriage by a decree

of divorce and directing the appellant-husband to pay a sum of

Rs.5,00,000/- towards the permanent alimony within three months.

2. Mr. J. Sahu, learned counsel for the appellant submits that the

appellant is not aggrieved by the decree of divorce and the appeal

should be confined only to the quantum of permanent alimony.

3. Issue notice on the question of admission in the main case and

in the interlocutory application subject to the appellant depositing an

amount of Rs.1,50,000/- (Rupees One Lakh Fifty Thousand only) in

the Court of the learned Judge, Family Court, Sonepur within a

period of six weeks.

4. Requisites for issuance of notice to the respondent through

Registered Post with A.D shall be filed by 13.09.2023. One set of

process fee shall be accepted. The notice shall be made returnable

within four weeks.

5. List this case in the week commencing 30.10.2023.

6. The respondent-wife is at liberty to withdraw the said amount

without prejudice to her rights and contentions.

Issue urgent certified copy as per rules.

(Savitri Ratho) Judge

Sukanta (M.S. Sahoo) Judge

Signature Not Verified Digitally Signed Signed by: SUKANTA KUMAR BEHERA Designation: Senior Stenographer Reason: Authentication

Date: 08-Sep-2023 20:49:39

 
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