Deepak Kumar Behera vs Suchismita Behera
2024 Latest Caselaw 10384 Ori

Orissa High Court

Deepak Kumar Behera vs Suchismita Behera on 24 June, 2024

Bench: Arindam Sinha, M.S.Sahoo

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                           MATA No.129 of 2018
Deepak Kumar Behera                           .....                 Appellant

                                                         Represented by Adv.-
                                                           Mr. B.P. Mohanty,
                                                                    Advocate

                                   -versus-
Suchismita Behera                             .....               Respondent

                                                        Represented by Adv.-

                                                      Mr. P. Chuli, Advocate



                                  CORAM:
            THE HON'BLE MR. JUSTICE ARINDAM SINHA
                                    AND
                 THE HON'BLE MR. JUSTICE M.S.SAHOO


                                  ORDER

24.06.2024 Order No.

15. 1. Mr. Mohanty, learned advocate appears on behalf of

appellant-husband and submits, his client is aggrieved by judgment

dated 22nd June, 2018 of the Family Court dismissing his petition

for dissolution of the marriage. Respondent-wife should indicate an

amount, to which his client can agree for him to pay as permanent

alimony, for parties to petition for divorce by mutual consent.

Otherwise the appeal will be heard.

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

wife and submits, his client is ready and willing to reconcile and go

back to appellant. So much so she will forego claiming interim

maintenance. Parties be referred to mediation.

3. It appears appellant is not willing to reconcile in living

together. However, appellant has indicated willingness to agree on

an amount that can be paid as permanent alimony. Respondent

might consider her position. On adjourned date respondent will

indicate her requirement, failing which we will proceed to hear the

appeal.

4. By consent list on 5th July, 2024.

(Arindam Sinha) Judge

(M.S. Sahoo) Judge Radha/Jyostna