Sujata Das vs Ranjan Das ... Opposite
2024 Latest Caselaw 16110 Ori

Orissa High Court

Sujata Das vs Ranjan Das ... Opposite on 23 October, 2024

Author: G. Satapathy

Bench: G. Satapathy

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                             RPFAM No.78 of 2024
                  Sujata Das                                            ...     Petitioner
                                                              Mr. B. Mohanty, Advocate
                                                   -versus-
                  Ranjan Das                                            ...      Opposite
                                                                                  Party

                                                  CORAM:
                                           JUSTICE G. SATAPATHY
                                               ORDER(ORAL)

         Order No.                              23.10.2024
            01.                  1.      This   matter   is   taken   up    through     Hybrid

Arrangement (Virtual/Physical Mode).

2. Mr. Bhagaban Mohanty, learned counsel for the Petitioner by drawing attention of the Court to the observation made in paragraph-11 of the the impugned judgment, submits that without assigning any reason, the learned trial Court has arbitrarily fixed the quantum of maintenance @ Rs.3,000/- per month, but the Opposite Party being an able bodied plumber and having continued to work in Mumbai, is capable to pay more than what has been awarded as maintenance to the Petitioner.

3. In view of the aforesaid submissions and taking into account the provisions governing the field, issue notice to the Opposite Party by Registered Post with A.D./Speed Post fixing a short returnable date. Requisites for issuance of notice shall be filed within seven working

4. List this matter on 25th November, 2024.

Location: HIGH COURT OF ORISSA Date: 23-Oct-2024 20:27:28 (G. Satapathy) Judge Priyajit