Akshaya Kumar Kanhar vs Geetanjali Kanhar
2025 Latest Caselaw 6560 Ori

Orissa High Court

Akshaya Kumar Kanhar vs Geetanjali Kanhar on 2 April, 2025

Bench: B.P. Routray, Chittaranjan Dash

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 MATA No. 171 of 2023

                 Akshaya Kumar Kanhar                   ....             Appellant
                                                       Mr. B.B. Mishra, Advocate

                                            -versus-

                 Geetanjali Kanhar                      ....           Respondent
                                                       Ms. B. Sahoo, Advocate
                                           On behalf of Mr. J. Sahoo, Advocate

                              CORAM:
               THE HON'BLE MR. JUSTICE B.P. ROUTRAY
            THE HON'BLE MR. JUSTICE CHITTARANJAN DASH

                                            ORDER

Order No.                                  02.04.2025

  03.       1.      Heard learned counsel for the Parties.

2. Present Appeal is directed against the impugned judgment dated 24th March 2023 passed in C.P. No.39 of 2022 of the learned Judge, Family Court, Phulbani, Kandhamal wherein the prayer of the husband to grant decree of divorce under Section 13(1) of Hindu Marriage Act has been refused.

3. The joint affidavit dated 18th November 2024 has been filed by both parties seeking divorce on mutual ground with agreement for payment of permanent alimony of Rs.1,50,000/- by the husband along with the condition to bear all expenses of the girl child born out of the wedlock.

4. It is submitted on behalf of both parties that the decree of divorce may be granted as agreed by both parties.

5. In view of the submission made on behalf of the parties and the joint affidavit dated 18th November 2024, we allow the Appeal by granting decree of divorce by dissolution of marriage between the parties. The decree of divorce is granted in view of the agreement and subject to fulfillment of terms mentioned in the said affidavit dated 18th November 2024. The Appeal is disposed of accordingly.

6. The affidavit dated 18th November 2024 forms part of the decree.

(B.P. Routray) Judge

(Chittaranjan Dash) Judge

AK Pradhan/Bijay