Jagabandhu Mohanty vs Sila Majhi And Another
2025 Latest Caselaw 2393 Ori

Orissa High Court

Jagabandhu Mohanty vs Sila Majhi And Another on 4 August, 2025

Author: Mruganka Sekhar Sahoo

Bench: Mruganka Sekhar Sahoo

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                              MATA NO.255 OF 2025

            Jagabandhu Mohanty                  ....              Appellant

                                                   Represented By Adv. -
                                  Mr. P.K. Prasayat, Advocate on behalf of
                                     Mr. Madan Sundar Behera, Advocate
                                      -versus-

            Sila Majhi and another              ....           Respondents
                                                     Represented By Adv. -


                         CORAM:
                         JUSTICE MANASH RANJAN PATHAK
                         JUSTICE MRUGANKA SEKHAR SAHOO
                                        ORDER

04.08.2025 (Hybrid Mode) Order No.

01. 1. The appellant-husband challenges the judgment dated

22.04.2024 passed by the learned Judge, Family Court,

Jagatsinghpur in C.P. No.40 of 2022 thereby allowing the

petition filed under section 125 of Cr.P.C. (since repealed)

directing payment of maintenance of Rs.4,000/- per month to the

respondent no.1-wife and Rs.1,000/- per month to the respondent

no.2-minor daughter.

Learned counsel for the appellant submits that he shall

obtain instruction regarding how much money towards such

maintenance shall be deposited before this Court as an interim

measure for making a prayer for issuance of notice in the matter.

2. As prayed for, list on 26th August, 2025.

(Manash Ranjan Pathak) Judge

(Mruganka Sekhar Sahoo) Jyostna Judge

Designation: Personal Assistant