Orissa High Court

Rajesh Kumar Panigrahi vs Puspanjali Mishra on 7 May, 2024

Bench: Arindam Sinha, M.S. Sahoo

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 MATA No.87 of 2023

            Rajesh Kumar Panigrahi         ....                          Appellant
                                                            Represented by Adv.-
                                                      Mr. T.K. Mishra, Advocate
                                           -versus-
            Puspanjali Mishra              ....                        Respondent

                                                            Represented by Adv.-

                                                      Mr. S.K. Pradhan, Advocate

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

                                        ORDER

07.05.2024 Order No.

07. 1. Mr. Mishra, learned advocate appears on behalf of appellant-

husband and Mr. Pradhan, learned advocate, for respondent-wife.

2. The husband had filed for divorce alleging cruelty by

respondent-wife not disclosing she had epilepsy. It was his case

before the Family Court that his wife took medicines, with after effect

of drowsiness. As such, she was totally incapable of discharging her

responsibilities and obligations as a wife. In the circumstances, there

was cruelty.

3. On perusal of impugned judgment we find appellant-husband

and his father took the box while respondent-wife and her mother also

took the box. The Family Court was told that appellant-husband took