Antaryami Nayak vs Ghanalata Dehury
2026 Latest Caselaw 38 Ori

Orissa High Court

Antaryami Nayak vs Ghanalata Dehury on 5 January, 2026

Author: Mruganka Sekhar Sahoo

Bench: Mruganka Sekhar Sahoo

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 MATA No.407 of 2025
            Antaryami Nayak                        ....             Appellant

                                                    Represented By Adv. -
                                                    Mr. H.S. Deo, Advocate
                                        -versus-

            Ghanalata Dehury                       ....           Respondent
                                                    Represented By Adv. -


                           CORAM:
                           JUSTICE MANASH RANJAN PATHAK
                           JUSTICE MRUGANKA SEKHAR SAHOO

                                          ORDER

05.01.2026 (Hybrid Mode) Order No. I.A. No. 587 of 2025 & MATA No.407 of 2025

01.

1. The appellant-husband is before this Court challenging the judgment and decree dated 30.06.2025 passed by the learned Judge, Family Court, Sambalpur in C.P. No.31 of 2024. By the said judgment and decree, the petition filed by the appellant-husband U/s.13(1)(i-b) of the Hindu Marriage Act, 1955 is allowed by granting permanent alimony.

2. Heard learned counsel for the appellant. The appellant is aggrieved by part of the decree granting ₹6,00,000/- as permanent alimony. The appellant has adjournment to instruct his learned counsel to secure the decree before this Court during pendency of the appeal.

3. Accordingly, the matter is adjourned by two weeks. We further clarify that pendency of this appeal shall not be any bar for any executing Court to proceed for enforcement of grant of decree of permanent alimony.

(Manash Ranjan Pathak) Judge

(Mruganka Sekhar Sahoo) Judge

Radha/Jyostna