Namita Panda vs Rebate Panda
2026 Latest Caselaw 596 Ori

Orissa High Court

Namita Panda vs Rebate Panda on 21 January, 2026

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                MATA No. 370 of 2025

            Namita Panda                                ....              Appellant
                                                             Represented by Adv.-
                                                       Mr. S.R. Tripathy, Advocate
                                          -Versus-
            Rebate Panda                                ....            Respondent
                                                             Represented by Adv._

                               CORAM:
             HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
                                          AND
                  HON'BLE MR. JUSTICE SIBO SANKAR MISHRA

                                         ORDER

Order No.                               21.01.2026
                                      (Hybrid mode)
    01.      1.      The appellant-daughter-in-law in this appeal is before this

Court challenging the judgment and decree dated 8th August, 2025 passed by the learned Judge, Family Court, Cuttack in Civil Proceeding No. 188 of 2016. By the said judgment and decree the application filed under Section 20 of the Hindu Adoption and Maintenance Act, 1956 by the respondent-mother-in-law seeking her maintenance from the widowed-daughter-in-law i.e. the appellant herein was allowed.

2. Heard learned counsel appearing for the appellant.

3. Issue notice to the respondent.

4. Requisites for issuance of notice by Speed Post with registration and proof of delivery shall be filed within four working days from today.

5. List after due service of notice upon the respondent.

6. Liberty to mention.

(Manash Ranjan Pathak) Judge

(Sibo Sankar Mishra) Judge

Narayan/Ranjeeta