[Cites 2, Cited by 0]
Orissa High Court
Bibek Kumar Sandil vs Bharati Bhumij & Another on 11 December, 2025
Author: Mruganka Sekhar Sahoo
Bench: Mruganka Sekhar Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
MATA No. 191 of 2025
Bibek Kumar Sandil .... Appellant
Represented by Adv.-
Mr. Amiya Bhusan Dash, Advocate
-Versus-
Bharati Bhumij & Another .... Respondents
Represented by Adv._
Mr. Upendra Ku. Samal, Advocate
CORAM:
HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
AND
HON'BLE MR. JUSTICE MRUGANKA SEKHAR SAHOO
ORDER
Order No. 11.12.2025
(Hybrid mode)
I.A. No.691 of 2025 & MATA No.191 of 2025
03. 1. The copy of the I.A. has been served on the learned
counsel appearing for the appellant.
2. The appellant is working as Senior Section Engineer
(Electrical) in South Western Railway (SWR), Soudha, Gadag
Road, Hubballi, Karnataka, PIN : 580020, India.
3. The Appeal has been filed challenging the judgment and
decree dated 12th March, 2025 passed under Section-18 & 20 of the
Hindu Adoption and Maintenance Act, 1956 by the respondent-
wife as well as the minor daughter.
The total amount that remains unpaid pursuant to the
decree is stated in paragraph-6 of I.A. which is reproduced herein:-
"6. That the appellant (husband) is liable to pay
Rs.7,55,000/- (i.e. Rs.11,50,000/- - Rs.3,95,000/-). On the
plea of pendency of the present appeal the husband
(appellant) is not paying the maintenance amount as a
result of which both the respondents are facing a lot of
difficulties. The respondent no.2 is reading in Class-VII of
Guru Nanak Public School, At- Sector 21, Rourkela and
the award of Rs.10,000/- is also not adequate to meet the
expenses of School, Tuition and other expenses."
4. The General Manager, South Western Railway (SWR),
Soudha, Gadag Road, Hubballi, Karnataka, PIN: 580020, India
shall direct the drawing and disbursing authority of the appellant
to deduct the amount of Rs.25,000/- (Rupees Twenty Five
Thousand) (Rs.15,000/- maintenance for the wife and
Rs.10,000/- for the daughter) w.e.f. January, 2026 to be credited
to the account of respondent-wife, Bharati Bhumij, Account
No.10478210352, State Bank of India, Udit Nagar, Rourkela,
IFSC No. SBIN0007474 every month from the salary of the
appellant.
5. Towards arrear of the amount of Rs.7,55,000/- (Rupees
Seven Lakh Fifty Five Thousand), a further Rs.10,000/- (Rupees
Ten Thousand) shall be deducted till the entire amount of
Rs.7,55,000/- is satisfied.
6. We take serious exception to the fact that in the pretext of
filing the appeal, the appellant has not complied with the decree,
though this Court has never interfered with the decree and not
passed any interim order. Instead of imposing heavy cost, we are
persuaded by the learned counsel for the appellant for adjourning
the matter.
The order shall be communicated by the Registry to the
General Manager, South Western Railway (SWR), Soudha,
Gadag Road, Hubballi, Karnataka, PIN: 580020, India for
compliance.
7. Copy of the order shall be served on the learned DSGI to
enable him to instruct General Manager, South Western Railway
(SWR), Soudha, Gadag Road, Hubballi, Karnataka, PIN: 580020,
India and ensure compliance.
8. List under the same heading on 27th January, 2026.
(Manash Ranjan Pathak)
Judge
(Mruganka Sekhar Sahoo)
Judge
Narayan/Ranjeeta
