Subhajani Mohanty & Another vs Sujit Kumar Mohanty ... Opposite Party
2024 Latest Caselaw 16797 Ori

Orissa High Court

Subhajani Mohanty & Another vs Sujit Kumar Mohanty ... Opposite Party on 19 November, 2024

Author: G. Satapathy

Bench: G. Satapathy

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                           RPFAM No.267 of 2024
       Subhajani Mohanty & another                 ...          Petitioners
                                             Mr. G.Mohanty, Advocate
         R
         O
         X


                                   -versus-
       Sujit Kumar Mohanty                         ...     Opposite Party


                                  CORAM:
                           JUSTICE G. SATAPATHY
                                   ORDER(ORAL)

Order No.                           19.11.2024

 01.          1.        This matter is taken up through Hybrid

Arrangement (Virtual/Physical Mode).

2. This revision is directed against the impugned judgment dated 03.09.2024 passed in CRP No. 90 of 2021 under Annexure-3 by which the learned Judge Family Court, Jagatsinghpur has directed the OP to pay a sum of Rs.10,000/- to petitioner No.1-cum-wife and Rs.8,000/- to petitioner No.2-cum-son towards their monthly maintenance with effect from 11.11.2021 with further stipulation of payment of arrear maintenance within six months i.e. by the end of March, 2025.

3. In terms of the submission as advanced by Mr.Gyanaloka Mohanty, learned counsel for the petitioner the sole grievance of the revision- petitioners is the quantum of maintenance since the OP-husband is the Managing Director-cum-CEO of the

company and his brother and father are also Directors of the company and petitioner No.2-cum- son needs treatment for kidney ailment.

4. In view of the aforesaid facts and circumstance and taking into account the oral submission as made for the petitioners, this Court does not wish to pass any final order without seeking response of the opposite parties. Issue notice on admission to opposite party in RPFAM through Speed Post/Registered Post with AD by fixing a short returnable date. Requisites for issuance of notice against opposite party shall be filed within three working days.

5. List this matter on 23rd December, 2024.

(G. Satapathy) Judge

kishore

Signed by: KISHORE KUMAR SAHOO

Location: High Court of Orissa Date: 19-Nov-2024 13:49:24