Bidyadhar Pradhan vs Adhyatmika Jena
2025 Latest Caselaw 1570 Ori

Orissa High Court

Bidyadhar Pradhan vs Adhyatmika Jena on 22 July, 2025

Author: Mruganka Sekhar Sahoo

Bench: Mruganka Sekhar Sahoo

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                MATA NO.459 OF 2023

            Bidyadhar Pradhan                      ....              Appellant

                                                     Represented By Adv. -
                                                    Mr. S. Mohapatra, Advocate
                                                                             Mr




                                        -versus-

            Adhyatmika Jena                        ....           Respondent
                                                    Represented By Adv. -
                                                     Mr. J. Barik, Advocate


                          CORAM:
                          JUSTICE DIXIT KRISHNA SHRIPAD
                          JUSTICE MRUGANKA SEKHAR SAHOO
                                     ORDER

22.07.2025 Order No.

06. 1. Husband is in appeal against the judgment and decree dated 11.10.2023 whereby the learned Judge, Family Court, Puri having favoured C.P. No.280 of 2021 has granted a decree dissolving the marriage coupled with a direction to pay a monthly maintenance of Rs.10,000/- (Rupees ten thousand) only to the respondent-wife.

2. On the active involvement of learned advocate appearing for the parties, both the sides have amicably settled the matter and decided to join matrimony as before. This is a very happy thing to happen. They have also filed a joint compromise affidavit dated 18.07.2025 which reads as under:

"... 1. That by judgment dated 11.10.2023 the learned Judge, Family Court, Puri in C.P. No.280 of 2021 was pleased to dissolve the marriage and directed to pay Rs.10,000/- periodical maintenance to the respondent. The above judgment has been challenged in the present appeal.

The appellant and the respondent having one male child namely Aditya Pradhan aged about 8 years. Looking future of the minor child and interference of the family members and well-wishers now the matter has been amicably settled between the appellant and the respondent.

2. That now the respondent is residing with the appellant and they are leading happy conjugal life.

3. That in view of the amicably settlement and reunion the appellant and the respondent does not want to proceed with the present appeal in further.

4. That the decree of divorce granted by the learned Judge, Family Court, Puri vide judgment dated 11.10.2023 passed in C.P. No.280/2021 may kindly be set aside and the marital status between the appellant and respondent be restored. ..."

3. We have perused the contents of the said affidavit and that co-ordinate Bench of this Court had also interacted with the parties on the last hearing date which is mentioned in that order itself.

4. We find the joint affidavit recording the settlement is bonafide and is in the best interest of the parties. There is no reason to doubt fraud fabrication or such other things.

5. In the above circumstances, the appeal is disposed of in terms of the joint affidavit and the impugned judgment and decree dissolving the marriage and directing payment of alimony in a sum of Rs.10,000/- (Rupees Ten Thousand) only are set at naught.

                                                               (Dixit Krishna Shripad)
                                                                          Judge


Digitally Signed                                              (Mruganka Sekhar Sahoo)


      dutta/ Gs                                                        Judge
Location: ohc
Date: 24-Jul-2025 19:48:54