Citation : 2024 Latest Caselaw 16871 Ori
Judgement Date : 20 November, 2024
IN THE HIGH COURT OF ORISSA AT CUTTACK
RPFAM No.230 of 2024
Mohan Nayak ... Petitioner
Mr. B.Tripathy, Advocate
R
O
X
-versus-
Mita Nayak ... Opposite Party
CORAM:
JUSTICE G. SATAPATHY
ORDER(ORAL)
20.11.2024 Order No. RPFAM No. 230 of 2024 & I.A. No.353 of 2024
02. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
2. This revision is directed against the impugned judgment dated 28.06.2024 passed in CRP No. 253 of 2023 under Annexure-1 by which the learned Judge Family Court, Banpur has directed the revisional-petitioner to pay a sum of Rs.5,000/- per month to OP-wife towards maintenance w.e.f. 28.08.2023.
3. Mr.Byomakesh Tripathy, learned counsel for the petitioner submits that not only the award of maintenance is exorbitant, but also the petitioner- husband is a daily labourer and his monthly earning is not more than Rs.3,000/- and further the petitioner-husband wants to take back his wife.
4. In view of the aforesaid facts and circumstance and taking into account the submission as advanced, this Court does not wish to pass any final order without seeking response of the opposite party. Issue notice on admission to opposite party in RPFAM and IA 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. Accept one set of process fee.
5. List this matter on 9th January, 2025.
(G. Satapathy) Judge
kishore
Signed by: KISHORE KUMAR SAHOO
Location: High Court of Orissa Date: 20-Nov-2024 17:06:10
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!