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Orissa High Court
Sudesna Patra vs Himanshu Bhusan Ranasingh on 18 March, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
MATA No.156 of 2019
Sudesna Patra .... Appellant(s)
Represented by Adv.-
Mr. Rajjeet Roy, Advocate
-Versus-
Himanshu Bhusan Ranasingh .... Respondent(s)
Represented by Adv.
Mr. S. K. Nayak-2, Advocate
CORAM:
HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
AND
HON'BLE MR. JUSTICE SIBO SANKAR MISHRA
ORDER
Order No. 18.03.2026
(Hybrid mode)
05. 1. Heard Mr. Rajjeet Roy, learned counsel for the
appellant-wife and Mr. S. K. Nayak-2, learned counsel
for the respondent-husband.
2. The respondent-husband had filed Civil
Proceeding No.47 of 2019 before the learned Judge,
Family Court, Khurda under Section 13(1) of the
Hindu Marriage Act seeking dissolution of his
marriage with the appellant-wife by a decree of divorce
on the ground of cruelty and desertion. Vide impugned
judgment dated 13.09.2019, the learned Judge,
Family Court, Khurda allowed the petition and
dissolved the marriage between the parties, which was
solemnized on 21.07.2010. Aggrieved by the
aforementioned judgment dated 13.09.2019 of learned
Judge, Family Court, Khurda, the appellant-wife has
preferred the present appeal.
3. The appeal has been pending since 2019. It was
heard on many occasions by this Court and eventually
on 28.07.2025, on consent of both the parties, the
matter was referred to the High Court of Orissa
Mediation Centre for exploring the possibility of
settlement. The parties have appeared in the Mediation
Centre and successfully explored the settlement terms.
Accordingly, the High Court of Orissa Mediation
Centre placed on record the mediation report dated
24.11.2025 enumerating the following terms of
settlement:-
"1. That, the Respondent namely Himansu
Bhusan Ranasingh has agreed to pay a sum of
Rs.13,00,000/-(Rupees thirteen lakh only) to
the Appellant(wife) namely Sudesna Patra
towards full and final amount of settlement as
permanent alimony in three installments.
2. That, the first installment of Rs.5,00,000/-
shall be paid by the Respondent on or before
15.12.2025 in shape of Demand Draft in favour
of the Appellant.
3. That, the second and third installments of
Rs.4,00,000/- each shall be paid by the
Respondent on or before 13.02.2026 and
15.03.2026 respectively in shape of Demand
Draft in favour of the Appellant.
4. That, the Respondent will handover one box
bed, 21" LCD TV, One Sofa set and teapoy, one
dining table and chairs, one washing machine,
one single door fridge, one steel almirah, one
dressing table and one wooden Alana to the
Appellant.
5. That, both the parties undertake to take
steps to drop all the cases arising out of the
present matrimonial dispute i.e. G.R. case
No.1462/2011 pending before SDJM,
Bhubaneswar and G.R. Case NO.09./2012
pending before JMFC, Banpur and parties are
directed to cooperate with each other for such
purpose.
6. That, the Appellant shall not claim any more
alimony in future and shall have no right to
claim any movable or immovable property of the
Respondent in any manner.
7. That, the terms and conditions have being
read by both the parties in presence of their
respective counsels and they admit the terms
and conditions of settlement as per their free
wish and they have agreed to abide by the same
and thereafter they signed in my presence.
Accordingly, the present Mediation Proceeding
is successful."
4. After receiving the mediation report, the matter
was placed before the Court for formal disposal of the
appeal. At that stage, the appellant-wife moved I.A.
No.695 of 2025 seeking certain additional directions
from this Court on the ground that when the
mediation process was going on, she had forgotten to
include certain gold ornaments and other valuables in
the settlement terms. The said application came to be
considered by this Court and this Court by a detailed
order dated 21.01.2026 rejected the same by holding
that once the mediation report has been voluntarily
signed by both the parties, it is not open for the
parties to seek for variation of the terms of settlement.
5. When the matter stood thus, the respondent-
husband in pursuance of the settlement arrived at
between them through mediation, particularly clause-
4 of the mediation report as referred hereinabove
returned the articles to the appellant wife.
However, learned counsel for the appellant-wife,
on instructions, submitted that all the articles except
fridge, washing machine and dressing table, have been
returned to the appellant-wife by the respondent-
husband.
6. Learned counsel for the respondent-husband
submitted that the articles sought to be returned to
the appellant-wife were given at the time of marriage in
the year 2010, the same articles are not available to be
returned at this belated stage.
7. In view of the above, we feel it appropriate to
direct the respondent-husband to pay a consolidated
sum of Rs.25,000/- (rupees twenty-five thousand) to
the appellant-wife towards the cost of the articles
stated to have not been returned. The respondent-
husband shall prepare a bank draft of Rs.25,000/- in
the name of the appellant (Sudesna Patra) and place
the same before this Court within one week.
8. It is submitted that the parties have decided to
part away and in view of the settlement, the
respondent-husband has agreed to pay a sum of
Rs.13,00,000/- (rupees thirteen lakhs) to the appellant
towards the permanent alimony in three installments.
Out of the said amount, the first installment of
Rs.5,00,000/- has already been paid. Towards the
remaining installments, the respondent has placed on
record three different bank drafts amounting to
Rs.4,00,000/- and Rs.2,00,000/- each in favour of the
appellant-wife. It is further agreed between the parties
that the matrimonial disputes pending before the
learned S.D.J.M., Bhubaneswar in G.R. Case No.1462
of 2011 and before the learned J.M.F.C., Banpur in
G.R. Case No.09 of 2012 shall be terminated by the
appellant-wife upon filing appropriate application in
terms of the settlement.
9. Learned counsel for both the parties, on
instruction from their respective clients, submitted
that necessary steps would be taken for the purpose of
withdrawing/terminating the proceedings as
mentioned above. They have also undertaken that the
parties will withdraw any other cases pending against
each other which are arising out of the matrimonial
dispute.
10. The appellant-wife is granted liberty to move
appropriate application before this Court for release of
the original drafts which are on the file within ten days
hence. If such application is moved, the Registry shall
process the same and after due verification of the
identity of the appellant, the same shall be released in
favour of the appellant.
11. Learned counsel for both the parties have
conjointly submitted that in view of the successful
mediation terms, the appeal could be disposed of. Both
the counsels, on instruction, from their respective
clients undertake that their client would scrupulously
follow and comply the terms of settlement.
12. The terms of settlement as reflected in the
mediation report shall be form part of this order. The
parties are bound by the terms of settlement.
13. In view of the aforementioned, nothing survives
in the appeal. Accordingly, the impugned judgment
dated 13.09.2019 passed by the learned Judge, Family
Court, Khurda in C.P. No.47 of 2019 needs no
interference. Accordingly the marriage between the
parties stands dissolved as per the impugned
judgment and decree on the consent terms.
14. With this observation, this Appeal is disposed
of.
Registry is directed to communicate this order
to the learned Judge, Family Court, Khurda forthwith.
(Manash Ranjan Pathak)
Judge
Digitally Signed (Sibo Sankar Mishra)
Reason: Authentication Judge
Location: High Court of Orissa
Swarna
Date: 20-Mar-2026 19:39:25
