Narayan Mahato @ Mahata vs Kumari Kausalya Mahato & Another
2025 Latest Caselaw 6409 Ori

Orissa High Court

Narayan Mahato @ Mahata vs Kumari Kausalya Mahato & Another on 30 June, 2025

Author: Mruganka Sekhar Sahoo

Bench: Mruganka Sekhar Sahoo

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  MATA NO. 37 OF 2006

                 Narayan Mahato @ Mahata                     ....       Appellant
                                                         Mr. P.Rath,Sr. Advocate

                                             -versus-

                 Kumari Kausalya Mahato & another            ....    Respondents
                                                        Mr. P.K.Nayak, Advocate

                 CORAM:
                 HON'BLE MR. JUSTICE DIXIT KRISHNA SHRIPAD
                 HON'BLE JUSTICE MRUGANKA SEKHAR SAHOO

                                        ORDER

Order No.                              30.06.2025
   08.      1.      This matter is taken up through hybrid mode.

2. Both sides advanced argument that the alleged husband is in appeal against the order of the Court below. After service of notice, the respondents have entered appearance through their counsel.

3. Both sides arguing the matter for some time have amicably settled the matter to the effect that :-

I) The findings as to the marital status between the parties should be kept open.

II) The lis to be resolved without reference to marital status whereunder the opponent shall pay a lumpsum of Rs.2,00,000/-

(rupees two lakh) to Respondent No.1, who claims to be the daughter of the appellant herein.

III) Any other issue to be decided in an appropriate proceeding that may be taken up by either side in accordance with law.

IV) The appellant undertakes to pay the aforesaid amount in two equalized monthly instalments, the period to be reckoned from this date itself, failing which the delay will carry interest @ 2% per month.

4. It is open to the respondents to seek recall of this order by moving an appropriate application in the event the payment, as undertaken above, is not made by the appellant within the prescribed period notwithstanding the clause relating to the levy of interest.

5. The impugned judgment and decree are modified to the above extent.

6. The MATA is disposed of accordingly.

(Dixit Krishna Shripad) Judge

(M.S Sahoo) Judge Manoj/Madhusmita

Location: HIGH COURT OF ORISSA, CUTTACK