Citation : 2024 Latest Caselaw 17013 Ori
Judgement Date : 22 November, 2024
IN THE HIGH COURT OF ORISSA AT CUTTACK
RPFAM No.187 of 2024
Swarnalata Sahoo and another ... Petitioners
Mr. R.L. Patnaik, Advocate
-versus-
Himansu Bhusan Sahoo @ ... Opposite Party
Papu .
CORAM:
JUSTICE G. SATAPATHY
ORDER(ORAL)
22.11.2024 Order No.
01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
2. This revision is directed against the impugned judgment dated 05.04.2024 passed in CRP Case No.79 of 2023 by which the learned Judge, Family Court, Jajpur has directed the OP-husband to pay a sum of Rs.2,000/- to petitioner No.1-wife and Rs.1,000/- to petitioner No.2-son per month as a monthly maintenance w.e.f. 05.04.2023.
3. In the course of hearing, Mr. Rajib Lochan Patnaik, learned counsel for the petitioner submits that although the maintenance application of the petitioner was allowed, but a meager sum has been awarded for maintenance of wife and child, but fact remains that if the income of the OP-husband is assessed at minimum wages, then also he would be earning near about Rs.9,000/- to Rs.10,000/- per month and, thereby, at
least Rs.5,000/- should have been awarded to the petitioners.
4. In view of such submission and taking into account the facts involved in this case, this Court does not wish to pass any order without seeking response of the OP.
5. Accordingly, issue notice on admission of revision to OP by Speed Post/Registered Post with AD fixing a short returnable date. Requisites for issuance of notice shall be filed within three working days.
6. List this matter on 03.01.2025.
(G. Satapathy) Judge
Subhasmita
Location: High Court of Orissa
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