Gyaneswar Pera vs Sunita Suna
2025 Latest Caselaw 3008 Ori

Orissa High Court

Gyaneswar Pera vs Sunita Suna on 28 January, 2025

Bench: B. P. Routray, Murahari Sri Raman

Signature Not Verified
Digitally Signed
Signed by: SANGRAM DAS
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 28-Jan-2025 14:13:33



                                          IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                      MATA No.10 of 2025
                                 Gyaneswar Pera                           ....          Appellant
                                                                    Mr. B. Mohapatra, Advocate
                                                            -versus-
                                 Sunita Suna                              ....        Respondent
                                                                           Mr. S. Das, Advocate

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

                                                          ORDER

28.01.2025 Order No.

01. 1. Heard Mr. Biswajit Mohapatra, learned counsel appearing for the Appellant as well as Mr. Sidhartha Das, learned counsel appearing for the Respondent.

2. The impugned judgment and decree of the divorce along with permanent alimony dated 12.11.2024 passed by learned Judge, Family Court, Bargarh has been impugned in present appeal.

3. Mr. Mohapatra, learned counsel on behalf of the Appellant- Husband submits that he is not aggrieved with the decree of divorce granted at his behest, but the limited question raised in the appeal is regarding fixation of quantum of permanent alimony to the tune of Rs.5,00,000/-. It is further submitted that, the Appellant is an unemployed youth. Therefore, he is unable to pay the permanent alimony.

4. In course of hearing, being asked, it is conceded by Mr. Mohapatra, learned counsel for the Appellant, that, the husband is

Location: High Court of Orissa, Cuttack

a BCA degree holder, though unemployed presently. The learned Judge, Family Court, Bargarh has directed for payment of alimony of Rs.5,00,000/- permanently by the husband-Appellant within three months from the date of decree.

5. Considering the status of the parties and the educational qualification of the husband, we do not find any impropriety in fixing such amount towards permanent alimony to be paid by the husband-Appellant while granting decree of divorce. As such, we are not inclined to interfere with the impugned judgment and decree dated 12.11.2024 passed by learned Judge, Family Court, Bargarh.

6. Accordingly, the appeal is dismissed.

(B.P. Routray) Judge

(M.S. Raman) Judge

Sangram/laxmikant