Afroj Begum And Another vs Syed Naimuddin .... Opp. Party
2026 Latest Caselaw 1289 Ori

Orissa High Court

Afroj Begum And Another vs Syed Naimuddin .... Opp. Party on 11 February, 2026

Author: Mruganka Sekhar Sahoo

Bench: Mruganka Sekhar Sahoo

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                          RPFAM No.25 of 2026

            Afroj Begum and another         ....        Petitioner

                                    Mr. P.R. Chhatoi, Advocate

                                 -versus-

            Syed Naimuddin                  ....      Opp. Party



                       CORAM:
                       JUSTICE MRUGANKA SEKHAR SAHOO
                                  ORDER

11.02.2026 (Hybrid Mode) Order No.

01. 1. The petitioner-wife in the marriage is before this Court seeking enhancement of the maintenance granted by the judgment dated 02.12.2025 passed by the learned Judge, Family Court, Cuttack in Cr.P. No.153 of 2022 U/s.125 of Cr.P.C., 1973 (since repealed and substituted by parimateria provision contained in Section 144 of BNSS, 2023).

2. Heard learned counsel for the petitioner.

3. It is submitted by the learned counsel for the petitioner that the award should have been made from the date of application i.e. 09.09.2022 as per the law laid down by the Hon'ble Supreme Court in Rajnesh v. Neha : 2020 INSC 631:AIR 2021 SC 569: (2021) 2

SCC 324, paragraph-12. It is further submitted that the amount of monthly maintenance awarded i.e. ₹4,000/- for petitioner no.1-wife and ₹3,000/- for the petitioner no.2-minor child is inadequate in this costly days.

4. Issue notice along with this order.

Requisites for issuance of notice to the opposite party by Speed Post with registration and proof of delivery be filed within seven working days.

5. List after S.R. Liberty to mention.

6. It is further directed that the petitioner shall continue to receive the amount of monthly maintenance as directed by the learned Judge, Family Court, Cuttack by the judgment dated 02.12.2025 in Cr.P. No.153 of 2022 without prejudice to their rights and contentions raised in the present application.

(Mruganka Sekhar Sahoo) Judge Radha