Shreetam Nanda vs Kajol Tripathy
2025 Latest Caselaw 2387 Ori

Orissa High Court

Shreetam Nanda vs Kajol Tripathy on 4 August, 2025

Author: Mruganka Sekhar Sahoo

Bench: Mruganka Sekhar Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 MATA No.240 of 2025

            Shreetam Nanda                               ....            Appellant
                                                             Represented by Adv.-
                                                 Miss Deepali Mahapatra, Advocate

                                              -Versus-
            Kajol Tripathy                               ....          Respondent
                                                             Represented by Adv.-
                                                Mr. Ashiwini Kumar Das, Advocate

                               CORAM:
             HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
                                          AND
            HON'BLE MR. JUSTICE MRUGANKA SEKHAR SAHOO

                                          ORDER

Order No.                                04.08.2025
                                       (Hybrid mode)

  02.        1.      The appeal has been filed by the appellant-husband

challenging the part of the Judgment and decree passed by learned the Judge, Family Court, Bhubaneswar directing for payment of Rs.10,00,000/- as permanent alimony in the C.P. No.893 of 2021 though allowing his petition for grant of decree of divorce under Section- 13(1)(i-a) of the Hindu Marriage Act, 1955 dissolving the marriage with the respondent-wife solemnized on 30.11.2014. The appellant challenges the grant of permanent alimony.

2. The appeal has been filed after brooking reported delay of one day. Learned counsel for the appellant submits that she shall verify whether there has been one day delay, if any delay is there, appropriate IA shall be filed.

3. Since Mr. A.K. Das and associates have entered appearance on behalf of the respondent by filing Vakalatnama, no further notice be issued to the respondent. Copy of the appeal memo shall be served upon Mr. Das, learned counsel appearing for the respondent.

4. The appeal shall be admitted subject to further verification of the delay as reported in filing the appeal.

List this matter on 26th August, 2025.

The Vakalatnama filed by Mr. Das, learned counsel for the respondent shall be taken on record. Scanned copy be updated.

(Manash Ranjan Pathak) Judge

(Mruganka Sekhar Sahoo) Judge.

Narayan/Ranjeeta