[Cites 1, Cited by 0]
Orissa High Court
Sapan Khuntia vs Subhashree Biswal @ .... Opposite ... on 10 December, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
RPFAM No.208 of 2025
Sapan Khuntia .... Petitioner
Mr. G.R. Dhal, Advocate
-versus-
Subhashree Biswal @ .... Opposite Parties
Khuntia and another
Mr. K.K. Mishra, Advocate
CORAM: JUSTICE SANJAY KUMAR MISHRA
ORDER
10.12.2025
Order No.
04. This matter is taken up through hybrid mode.
2. Though the present revision petition has been
preferred challenging the order of maintenance dated
09.07.2025 passed in Criminal Proceeding No.237 of 2022,
by the learned Judge, Family Court, Jajpur, the parties
being referred for mediation vide order date 24.10.2025,
the learned Mediator has submitted a report dated
15.11.2025 indicating therein that the mediation became
successful.
3. The contents of the said report, which well reflect the
terms of compromise, being relevant, are reproduced below.
"MEDIATION REPORT
15/11/2025
Pursuant to the order of the Hon'ble Court
dtd.24.10.2025, the mediation was held on
10.11.2025 and today i.e. on 15.11.2025 in
different sittings.
The petitioner Sapan Khuntia along with his
advocate and the Opposite Party No.1
Subhashree Biswal@ Khuntia is present at
High Court of Orissa, Mediation Centre, Aain
Seva Bhawan, Cuttack.
The mediation held in both single and joint
sittings. I persuaded and generated various
options to settle the dispute between the
parties amicably.
Both parties have agreed to settle the
disputes between them pending in different
courts. The petitioner has filed criminal cases
against the opposite party No.1 and the
opposite party No.1 filed criminal cases against
the petitioner and his family members. A
proceeding for seeking divorce in C.P Case
No.12 of 2021 and Cr.P. No.237 of 2022
seeking maintenance are pending before the
Judge Family Court, Jajpur. Both the parties
have agreed to settle and compromise all the
cases pending against each other. Both the
parties have also agreed to file a proceeding for
mutual divorce. The petitioner shall pay a sum
of Rs.2,50,000/- to the opposite party No.1 & 2
as permanent alimony and they shall have no
claim whatsoever against the petitioner. The
petitioner has made Sukanya Yojana in the
name of opposite party No.2 Ms.Annanya
Khuntia, the daughter of both the parties who
is now 10 years old and she will be entitled to
encash the said amount as and when
necessary and the petitioner shall cooperate for
the said purpose.
All other cases pending against each other
shall be settled and compromised between the
parties mutually. With the aforesaid terms and
conditions the parties shall abide themselves
without any dispute. Thus both the parties,
have settled all the disputes between them in
this mediation proceeding.
In the above circumstances, the mediation
proceeding became "Successful,"
4. Hence, the impugned judgment dated 09.07.2025,
passed in Criminal Proceeding No.237 of 2022, is hereby
set aside.
5. As consented by the learned Counsel for the parties,
it is made clear that the Petitioner-husband shall pay an
amount of Rs.2,50,000/- in terms of the Mediation Report
before moving a petition under Section 13B of the Hindu
Marriage Act, 1955 before the appropriate Court for mutual
divorce, which should be moved at the earliest preferably
within a period of four weeks hence.
6. It is made clear that before moving such an
application for mutual divorce, the Petitioner shall pay a
sum of Rs.2,50,000/- (Rupees two lakh fifty thousand) to
the Opposite Party No.1-wife towards permanent alimony
in shape of demand draft.
7. With the said observation and direction, the revision
petition stands disposed of.
8. Urgent certified copy of this order be granted as per
rules.
(S. K. Mishra)
Kanhu Judge
Location: High Court of Orissa, Cuttack.
Date: 11-Dec-2025 15:11:14
