Orissa High Court

Lopamudra Das vs Nrusingha Prasad Das on 1 July, 2025

Author: M.S. Sahoo

Bench: M.S. Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   MATA No. 71 of 2013
            Lopamudra Das              ....                                  Appellant
                                                               Represented by Adv.-
                                                         Mr. P.K. Rath, Sr. Advocate
                                                               Mr. K. Kar, Advocate
                                            -versus-
            Nrusingha Prasad Das       ....                               Respondent
                                                               Represented by Adv.-


            CORAM:
                          JUSTICE DIXIT KRISHNA SHRIPAD
                          JUSTICE M.S. SAHOO
                                             ORDER

01.07.2025 Order No.

06. 1. This appeal has been filed by the wife challenging the judgment dated 31.03.2012 passed by the learned Judge, Family Court, Cuttack in Civil Proceeding No.677 of 2009 under section 13(1) of the Hindu Marriage Act, 1955. By the said judgment, the learned Judge dissolved the marriage solemnized on 02.07.2007 between respondent-husband and the present appellant-wife, subject to payment of permanent alimony of Rs.3,00,000/- (rupees three lakh) and Rs.1,20,000/-(rupees one lakh twenty thousand) towards maintenance, education and marriage expenses to the daughter.

2. Registry shall obtain a report from the learned Judge, Family Court, Cuttack as to whether the decree dated 31.03.2012 has been satisfied in the meantime.

3. In view of filing of requisites, notice be sent to the respondent in terms of order dated 03.03.2014 fixing an early returnable date.

4. Call this matter on 23.07.2025.

( Dixit Krishna Shripad ) Judge

( M.S. Sahoo ) Judge Prasant

Signed by: PRASANT KUMAR SAHOO Designation: PERSONAL ASSISTANT Reason: Authentication Location: Orissa High Court Date: 01-Jul-2025 18:51:14