Puspanjali Nayak vs Rama Krushna Nayak
2025 Latest Caselaw 2066 Ori

Orissa High Court

Puspanjali Nayak vs Rama Krushna Nayak on 3 January, 2025

Bench: Arindam Sinha, M.S. Sahoo

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  MATA No. 104 of 2016

            Puspanjali Nayak                         ....               Appellant

                                                      Represented By Adv. -
                                                Mr. L. Samantaray, Advocate
                                         -versus-

            Rama Krushna Nayak                       ....            Respondent
                                                      Represented By Adv. -
                                                      Mrs. P. Jena, Advocate

                                 CORAM:
                   THE HON'BLE MR. JUSTICE ARINDAM SINHA
                                            AND
                     THE HON'BLE MR. JUSTICE M.S. SAHOO

                                         ORDER

03.01.2025 Order No.

16. 1. Mrs. Jena, learned advocate appears on behalf of respondent,

who was husband in the marriage dissolved by impugned judgment

dated 11th May, 2016 in the Family Court. She submits, her client has

filed affidavit dated 18th August, 2024. In it there are particulars of

three plots, inter alia, of agricultural land aggregate area 1.615 acres in

favour of his daughter, represented by her mother, appellant. Mutation

has already been made. This is in addition to compliance with the

direction for payment of permanent alimony and maintenance made in

impugned judgment.

2. Mr. Samantaray, learned advocate appears on behalf of appellant

and submits, his client is in financial difficulties. The agricultural plots

// 2 //

are illusory, if treated to be as permanent alimony, because they are

situate near respondent's village.

3. On query made Mrs. Jena submits, her client is prepared to have

reconveyance on consideration therefor, to be paid as additional

permanent alimony. Mr. Samantaray prays for adjournment to obtain

instructions.

4. List on 28th January, 2025.

(Arindam Sinha) Judge

(M.S. Sahoo) dutta/Gs Judge