SUBHASRITA NAYAK Vs. SUBASH CHANDRA NAYAK

JUDGEMENT

(1.) Since the issues involved in all the Appeals are inter-related, the Appeals are taken up for disposal by a common judgement.

(2.) MATA No. 150 of 2019 has been filed at the instance of the husband (Subash Chandra Nayak) to set aside the judgment dtd. 2/11/2019 passed in Civil Proceeding No. 476 of 2011 by the learned Judge Family Court, Jajpur wherein the learned Judge, Family court disallowed the dissolution of marriage and his prayer to declare the 3rd girl child and 4th male child as illegitimate children of the Respondent No. 1 (Meena Kumari Sahoo).

(3.) MATA No. 151 of 2019 has also been filed by the father (Subash Chandra Nayak) to set aside the judgment and order dtd. 2/11/2019 by the learned Judge Family Court, Jajpur in Civil Proceeding No.336 of 2011 wherein it is directed to pay monthly maintenance at the rate of Rs.3,000.00 to each of the Respondents from the date of the order i.e 2/11/2019 and to make fixed deposit to the tune of Rs.3,00,000.00 in the name of the Respondent Nos.1 to 3 towards their marriage expenses in any nationalized Bank within three months.