Papala Srikant vs Mudadla Parvati
2025 Latest Caselaw 2957 Ori

Orissa High Court

Papala Srikant vs Mudadla Parvati on 27 January, 2025

Bench: B. P. Routray, Murahari Sri Raman

Signature Not Verified
Digitally Signed
Signed by: CHITTA RANJAN BISWAL
Reason: Authentication
Location: Orissa High Court, Cuttack
Date: 28-Jan-2025 16:10:10

                                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                    MATA No. 348 of 2023

                              Papala Srikant                             ....         Appellant
                                                                     Mr. D.K. Sahoo, Advocate

                                                          -versus-

                              Mudadla Parvati                            ....       Respondent
                                                                     Mr. A.K. Nanda, Advocate

                                         CORAM:
                                         JUSTICE B. P. ROUTRAY
                                         JUSTICE MURAHARI SRI RAMAN
                                                        ORDER

27.01.2025 Order No.

05. 1. This matter is taken up through hybrid mode.

2. Mr. D.K. Sahoo, learned counsel is present for the Appellant and Mr. A.K. Nanda, learned counsel, who files power for the Respondent, is present. The power filed by Mr. Nanda is kept on record.

3. The Appellant namely, Papala Srikant and Respondent namely, Mudadla Parvati are also present in person.

4. A copy of the judgment and decree of divorce dated 22nd January 2025 passed by the learned Judge, Family Court, Rayagada is produced by the parties. The same is kept on record. Demand Draft No.385801 dated 17th December 2024 amounting Rs.14,38,000/- of the State Bank of India, ADB Parvatipuram drawn in the name of the Respondent-Mudadla Parvati is handed over to her in Court. In token of receipt of the demand draft, the

Signed by: CHITTA RANJAN BISWAL

Location: Orissa High Court, Cuttack Date: 28-Jan-2025 16:10:10

Respondent acknowledged it with signature on the copy of the judgment dated 22nd January 2025 of the learned Judge, Family Court, Rayagada. In witness thereof, the lawyers from both sides have also signed.

5. Accordingly, the appeal is disposed of in terms of the earlier order dated 20th December 2024 of this Court.

(B.P. Routray) Judge

(M.S. Raman) Judge

C.R.Biswal/Sarbani