ARNAPURNA SAHOO Vs. PREMANANDA SAHOO

JUDGEMENT

(1.) This appeal is an against the decree of divorce granted by the learned Judge, Family Court in Civil Proceeding No. 523 of 1998 under Sec. 13 of the Hindu Marriage Act.

(2.) The case of the Respondent before the Family Court is as follows:

(3.) Both the parties led their evidence before the learned Judge, Family Court. On the basis of such evidence the learned Judge, Family Court was of the view that there was no cordial relationship between both the spouses and there existed unhappiness, bitterness and quarrel between them. Thus it was impossible for the Respondent to continue to live with the Appellant -wife. Accordingly, he directed an amount of Rs. 25,000/ - payable by the Respondent towards maintenance of the Appellant as well as their male child. Being aggrieved by such order, the Appellant -wife has filed this appeal.