Orissa High Court

Smt. Pooja Sharma vs Sri Rahul Sharma on 5 May, 2025

Bench: B. P. Routray, Chittaranjan Dash

                                             IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                             MATA No.314 of 2023

                                          Smt. Pooja Sharma                        ....         Appellant
                                                                             Ms. A. Mohapatra, Advocate
                                                                      -versus-
                                          Sri Rahul Sharma                         ....       Respondent


                                                   CORAM:
                                                   JUSTICE B. P. ROUTRAY
                                                   JUSTICE CHITTARANJAN DASH

                                                                    ORDER

05.05.2025 Order No.

05. 1. Mr. A. Khandelwal, learned counsel for the Respondent-

Husband files a memo stating that he has no instructions for the Respondent. The said memo is kept on record. Accordingly, the names of counsels appearing for the Respondent are deleted.

2. Heard Ms. A. Mohapatra, learned counsel for the Appellant- Wife.

3. Present appeal is directed against the impugned judgment dated 23.08.2023 of learned Judge, Family Court, Puri passed in C.P. No.255 of 2022, wherein the decree of divorce has been granted ex-parte against the Wife.

4. As per the submissions made on behalf of the Appellant-Wife, she is not aggrieved by the decree of divorce, but only challenging to the extent of not granting permanent alimony. According to the Appellant-Wife, a sum of Rs.75,00,000/- should be granted in her favour towards permanent alimony in view of the income of the Respondent-Husband.

Signed by: BASANTA KUMAR BARIK

Reason: Authentication Location: High Court of Orissa, Cuttack Date: 05-May-2025 17:57:49

5. As stated above, the concerned lawyers, who had filed their power for the Respondent-Husband, have no instructions received from him.

6. Accordingly, accepting the contention of the Wife, we grant her permanent alimony to the tune of Rs.75,00,000/- as prayed by her and left undisturbed.

7. In the result, the appeal is disposed of confirming the decree of divorce granted by learned Judge, Family Court, Puri dated 23.8.2023 with further direction to pay permanent alimony to the tune of Rs.75,00,000/- (rupees seventy-five lakhs only) in favour of the Wife by depositing the same before learned Judge, Family Court, Puri within a period of two months from today. It is made clear that, failing to deposit the amount as directed by us, the Wife is at liberty to execute the same in accordance with law.

8. An urgent certified copy of this order be granted on proper application.

(B.P. Routray) Judge

(Chittaranjan Dash) Judge

B.K. Barik

Signed by: BASANTA KUMAR BARIK Designation: Secretary Reason: Authentication Location: High Court of Orissa, Cuttack Date: 05-May-2025 17:57:49