Nilamadhaba Sahu vs Smt. Manaswini Priyadarshini ...
2023 Latest Caselaw 11448 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                               MATA No. 237 of 2023
     Nilamadhaba Sahu                    .........                 Appellant
                                            Mr. Laxman Pradhan, Advocate
                                         Versus
     Smt. Manaswini Priyadarshini Mahana ..........             Respondent

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

21.09.2023 Order No.

02. (Through Hybrid Mode)

1. This appeal has been filed challenging the judgment dated 16.05.2023

passed by the learned Judge, Family Court, Sonepur in MAT Civil Suit No.

38 of 2016 (Civil Proceeding No. 22 of 2019) dissolving the marriage

between the parties solemnized on 20.02.2015 and directing for payment of

Rs.8,00, 000/- to the petitioner-wife towards permanent alimony as well as a

sum of Rs.2,00,000/- which had been deposited by her father in the bank

account of the appellant, within three months.

2. Mr. Laxman Pradhan, learned counsel for the appellant submits that the

appellant is aggrieved by the quantum of permanent alimony awarded by the

learned Judge, Family Court stating that although the respondent is a working

lady, she had not filed any affidavit regarding her assets and liability for

which the amount of permanent alimony is liable to be reduced.

3. In response to our query, he has submitted that the appellant is agreeable

to pay an amount of Rs.4,00,000/- towards permanent alimony apart from

Rs.2,00,000/- which had been deposited in his account by father of the

respondent.

4. Issue notice on the question of admission to the sole respondent subject

to the appellant depositing an amount of Rs.4,00,000/- (Rupees Four Lakhs

Only) towards permanent alimony and Rs.2,00,000/- (Rupees Two Lakhs

Only), which he has been directed to return to the respondent, within a period

of four weeks in the Registry of this Court. The amount deposited by the

appellant shall be kept in an interest bearing fixed account with renewable

clause.

5. Notice shall be issued to the sole respondent by Registered Post with

A.D returnable within four weeks, requisites for which shall be filed by

25.09.2023.

6. List this matter on 16.11.2023.

(Savitri Ratho) Judge

Signature Not Verified Digitally Signed Signed by: PUSPANJALI MOHAPATRA (M.S. Sahoo) Designation: Personal Assistant Reason: Authentication Judge puspa Location: Orissa High Court Date: 26-Sep-2023 19:30:41