Seema Dalei @ Sahu vs Santosh Sahu
2025 Latest Caselaw 2395 Ori

Orissa High Court

Seema Dalei @ Sahu vs Santosh Sahu on 4 August, 2025

Author: Mruganka Sekhar Sahoo

Bench: Mruganka Sekhar Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                               MATA NO.238 OF 2025

            Seema Dalei @ Sahu                    ....               Appellant

                                                   Represented By Adv. -
                                            Mr. D.R. Mohapatra, Advocate
                                       -versus-

            Santosh Sahu                          ....             Respondent
                                                        Represented By Adv. -


                         CORAM:
                         JUSTICE MANASH RANJAN PATHAK
                           JUSTICE MRUGANKA SEKHAR SAHOO
                                       ORDER

04.08.2025 (Hybrid Mode) Order No. I.A. No.317 of 2025 & MATA No.238 of 2025

01.

1. The appellant-wife has filed the appeal after brooking a reported delay of 659 days challenging the judgment dated 15.07.2023 filed by the appellant under section 13(1) (i-a) of the Hindu Marriage Act, 1955.

It is submitted by the learned counsel for the appellant that though the decree of dissolution of marriage dated 07.07.2019 between the appellant and the respondent-husband was granted, the Court has granted alimony of Rs.5,00,000/- and challenging the said quantum appeal has been filed.

Issue notice along with this order to the respondent on the application for condonation of delay and the appeal by Registered/Speed Post with A.D. making returnable within three

weeks, requisites for which shall be filed within five working days.

List after return of service.

(Manash Ranjan Pathak) Judge

(Mruganka Sekhar Sahoo) Jyostna Judge

Designation: Personal Assistant