Bammidi Ramanamurty @ B vs Putta Harika @ Bommidi Harika
2025 Latest Caselaw 10723 Ori

Orissa High Court

Bammidi Ramanamurty @ B vs Putta Harika @ Bommidi Harika on 1 December, 2025

Author: Mruganka Sekhar Sahoo

Bench: Mruganka Sekhar Sahoo

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     MATA No. 389 of 2025


                 Bammidi Ramanamurty @ B.                  ....              Appellant
                 Ramana Murty
                                                               Represented by -
                                             Mr. Soubhagya Kumar Dash, Advocate
                                              -Versus-

                 Putta Harika @ Bommidi Harika             ....           Respondent
                                                                Represented by Adv.-


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

Order No.                                    01.12.2025
                                           (Hybrid Mode)

  01.       1.     The appellant-husband is before this Court challenging the judgment

and decree dated 30.06.2025 passed by the learned Judge, Family Court, Paralakhemundi in C.P. No. 65 of 2024, allowing the petition under Section 9 of the Hindu Marriage Act seeking restitution of conjugal rights.

2. The appeal has been filed with a reported delay of 64 days.

3. Issue notice to the Respondent-O.P. along with copy of this order. Requisites for issuance of notice by Speed Post with AD shall be filed within five working days.

4. List after S.R.

Liberty to mention.

5. It is submitted by the learned counsel for the appellant that, inadvertent mistake has crept into the cause-title of the appeal memo and he seeks leave to correct the same in the Court.

Necessary corrections shall be carried out in the cause-title by the learned counsel for the appellant to be accompanied by his initials besides the same also to be countersigned by the Court-Master.

(Manash Ranjan Pathak) Judge

(Mruganka Sekhar Sahoo) Judge

S.K. Parida

Designation: ADR-cum-Addl. Principal Secretary

Location: ORISSA HIGH COURT, CUTTACK Date: 02-Dec-2025 11:16:14