Sishira Kant Moharana vs Rashmita Kumari Maharana ... Opposite ...
2025 Latest Caselaw 6420 Ori

Orissa High Court

Sishira Kant Moharana vs Rashmita Kumari Maharana ... Opposite ... on 30 June, 2025

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                          RPFAM No.310 of 2024

     Sishira Kant Moharana                       ...              Petitioner
                    Mr. S.K. Mishra, Sr. Advocate along with
                                 Mr. S. Paltasingh, Advocate
                           -versus-
     Rashmita Kumari Maharana                    ...      Opposite Party
                                            Mr. D. Patnaik, Advocate        .




                                CORAM:
                         JUSTICE G. SATAPATHY
                                ORDER(ORAL)

30.06.2025 Order No.

06. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. This revision by the petitioner-husband is directed against the impugned judgment dated 21.06.2024 passed by the learned Judge, Family Court, Berhampur, Ganjam in Criminal Proceeding No.314 of 2021 by which the petitioner-husband has been directed to pay a sum of Rs.9,000/- per month to the OP-wife towards her monthly maintenance w.e.f. the date 07.12.2021.

3. Heard, Mr. Samir Kumar Mishra, learned Senior Counsel, who is being assisted by Mr. Satyajit Paltasingh, learned counsel for the petitioner and Mr. Debasish Patnaik, learned counsel for the OP and perused the record.

4. It is, however, informed by the learned counsel for the parties that the matter has already been settled on compromise and, accordingly, they have filed a joint affidavit, which is taken on record. Since the petitioner- husband challenges the impugned order granting maintenance to the OP-wife, but since the matter has been stated to be compromised amicably, both the parties can file appropriate application before the learned trial Court for recording compromise and passing appropriate order in accordance with law.

5. With aforesaid observation, the present RPFAM stands disposed of. No coercive action shall be taken against the petitioner till 16.07.2025 for filing appropriate application before the learned trial Court.

(G. Satapathy) Judge

Subhasmita

Location: High Court of Orissa