Sabita Malla vs Prakash Chandra Malla
2025 Latest Caselaw 7975 Ori

Orissa High Court

Sabita Malla vs Prakash Chandra Malla on 8 September, 2025

Author: Mruganka Sekhar Sahoo

Bench: Mruganka Sekhar Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  MATA No.295 of 2025

            Sabita Malla                               ....                Appellant
                                                            Represented by Adv.-
                                                            Mr. D. Patra, Advocate

                                          -Versus -
            Prakash Chandra Malla                      ....           Respondent
                                                            Represented by Adv.-


                               CORAM:
             HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
                                          AND
            HON'BLE MR. JUSTICE MRUGANKA SEKHAR SAHOO

                                          ORDER

Order No.                                08.09.2025
                                       (Hybrid mode)

  01.        1.      The appellant-wife is before this Court challenging the

judgment and decree passed by the learned Judge, Family Court, Kendrapara in C.P. No. 90 of 2019, thereby granting decree of divorce to the respondent in a petition filed under Section 13(1) of the Hindu Marriage Act, 1955.

It is submitted by the learned counsel for the appellant that the appellant is aggrieved by the grant of decree of divorce as well as the alimony.

2. Issue notice to respondent along with this order.

Requisites for issuance of notice by Speed/ Registered post with AD shall be filed within five working days. Short returnable date may be fixed.

3. List this matter after Service Return.

TCR be called for.

I.A. 407 of 2025

4. The application has been filed under Order-41, Rule-27 of the Code of the Civil Procedure, 1908 read with Chapter VI, Rule 27 of the Orissa High Court Rules, 1948 for adducing additional evidence.

5. Issue notice as above.

Requisites for issuance of notice by Speed/Registered Post with AD shall be filed shall be filed along with the appeal within five working days, short returnable date may be fixed.

One set of process fee as well as the postal requisites along with the appeal shall be accepted. I.A. 408 of 2025

6. The I.A. has been filed seeking interim maintenance during pendency of the appeal.

7. Issue notice as above along with the appeal.

One set of process fee as well as the postal requisites along with the appeal shall be accepted.

(Manash Ranjan Pathak) Judge

(Mruganka Sekhar Sahoo) Judge.

Narayan/Ranjeeta