Sandhyarani Lenka vs Gulsan Swain ... Opposite Party
2025 Latest Caselaw 6786 Ori

Orissa High Court

Sandhyarani Lenka vs Gulsan Swain ... Opposite Party on 7 April, 2025

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                           RPFAM No.84 of 2025
     Sandhyarani Lenka                          ...              Petitioner
                                                Ms. B.Dash, Advocate
       R
       O
       X


                                -versus-
     Gulsan Swain                               ...     Opposite Party


                                  CORAM:
                           JUSTICE G. SATAPATHY
                               ORDER(ORAL)

Order No.                       07.04.2025
 01.         1.       This matter is taken up through Hybrid

Arrangement (Virtual/Physical Mode).

2. This revision is directed against the impugned judgment dated 10.02.2025 passed by the learned Judge Family Court, Dhenkanal in Criminal Proceeding No. 138 of 2019 directing the present OP- husband to pay a sum of Rs.12,000/- per month to the petitioner-wife w.e.f. 04.11.2019 as maintenance in an application U/S. 125 of the CrPC.

3. Heard Ms.Bharati Dash, learned counsel for the petitioner, however, criticizing the impugned judgment submits that earlier the same Court has awarded maintenance to the petitioner @ Rs.20,000/- per month, but subsequently when the matter was remitted back by this Court in an revision application, the said Court reduced the maintenance to Rs.12,000/- without any basis and reason and,

therefore, the impugned judgment is liable to be interfered with.

4. In view of the aforesaid facts and circumstance and taking into account the submissions advanced for the petitioner, this Court does not wish to interfere with the impugned judgment at once without seeking response of the opposite party. Issue notice on admission in RPFAM to opposite party 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 6th May, 2025.

(G. Satapathy) Judge

kishore

Signed by: KISHORE KUMAR SAHOO

Location: High Court of Orissa Date: 08-Apr-2025 10:32:31