SRI ARABINDA PARIDA Vs. SMT. PARULBALA PARIDA

JUDGEMENT

(1.) HEARD .

(2.) THIS application under Section 482, Code of Criminal Procedure stands disposed of at the stage of admission in the following manner.

(3.) LEARNED Counsel for the Petitioner puts forth the contention of the Petitioner that Petitioner and the opposite party reside under the same roof and in the same residential premises and their children are being maintained by the Petitioner by taking care of their health, education and comfort and therefore, Petitioner should be given an opportunity to contest the claim of maintenance by the opposite party. He also states that, substantial amount of maintenance as per the ex parte order of maintenance have been deposited in the Court of J.M.F.C., Balasore in compliance to the order passed by learned Sessions Judge In that Criminal, Revision and by this Court on 31.10.2003.