CHINMAYEE MOHAPATRA Vs. CHINMAYA CHETAN MISHRA

JUDGEMENT

(1.) This is an appeal under Sec. 19(1) of the Family Court's Act, 1984 directed against the part of the Judgment dtd. 1/3/2021 delivered in Civil Proceeding No.24 of 2019 by the Judge, Family Court, Phulbani.

(2.) The appellant instituted a suit being Civil Proceeding No.24 of 2019 for dissolution of marriage on the ground of cruelty within the meaning of Sec. - 13 (1)(1-a) of Hindu Marriage Act, 1955 and also for return of the gold ornaments and household materials given to the appellant at the time of marriage including the cash of Rs.1,30,000.00 along with permanent alimony to the extent of Rs.10,00,000.00.

(3.) It may be mentioned that by the Judgment dtd. 1/3/2021 delivered in Civil Proceeding No.24 of 2019, the marriage between the appellant and the respondent has been dissolved by a decree of divorce, but the prayer for return of the articles and the cash belonging to the appellant as well as the prayer for permanent alimony have been rejected by the Judge, Family Court, Phulbani.