NALINI SAMAL Vs. BRUNDABAN SAMAL

JUDGEMENT

(1.) M.A.T.A. No. 70 of 2010 has been filed by the wife and minor daughter challenging the order dated 12.8.2010 passed by the learned Judge, Family Court, Cuttack in C.P. No. 463 of 2003, dismissing the application filed by them under Sections 18 and 20 of Hindu Adoption & Maintenance Act, 1956.

(2.) M.A.T.A. No. 73 of 2010 has been filed by the husband challenging the order dated 12.8.2010 passed by the learned Judge, Family Court, Cuttack in Criminal Proceeding No. 362 of 2005 filed by the minor son under Section 125, Cr.P.C. granting maintenance to him.

(3.) M.A.T.A. No. 93 of 2010 has been filed by the wife challenging the judgment and decree passed by the learned Judge, Family Court in C.P. No. 100 of 2005 filed by the husband under Section 13 of the Hindu Marriage Act for divorce on the plea of adultery.