Smt. Rajanirani Mohapatra @ Kar vs Nalinikanta Kar
2025 Latest Caselaw 1774 Ori

Orissa High Court

Smt. Rajanirani Mohapatra @ Kar vs Nalinikanta Kar on 28 July, 2025

Author: Mruganka Sekhar Sahoo

Bench: Mruganka Sekhar Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 MATA No.108 of 2019

            Smt. Rajanirani Mohapatra @ Kar        ....              Appellant

                                                    Represented By Adv. -
                                               Ms. Soma Patnaik, Advocate
                                        -versus-

            Nalinikanta Kar                        ....            Respondent
                                                     Represented By Adv. -
                                                     Mr. D. Sahoo, Advocate
                         CORAM:
                         JUSTICE MANASH RANJAN PATHAK
                          JUSTICE MRUGANKA SEKHAR SAHOO
                                         ORDER

28.07.2025 Order No.

16. 1. Learned counsel for the appellant submits that on the last two occasions, the respondent has been seeking for time. It is submitted on behalf of the appellant that the appellant no more wants to challenge the judgment dated 18.07.2019 as far as grant of decree of divorce is concerned. The only challenge is to the fact that the Court has not awarded any permanent alimony to the wife- appellant . It is further submitted that the husband-respondent works in the department of Post and was getting a salary of Rs.30,000/- during 2017. Therefore permanent alimony may be awarded.

2. Learned counsel for the respondent seeks accommodation to obtain instruction regarding the quantum of permanent alimony.

List on 20th August, 2025.

(Manash Ranjan Pathak) Judge

(Mruganka Sekhar Sahoo) Judge Jyostna

Designation: Personal Assistant