ASHOK KUMAR SWAIN Vs. MAMATA PRADHAN

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) The wife in a matrimonial proceeding is the decree holder and the husband is the judgment debtor. After disposal of the matrimonial proceeding vide MAT Case No. 45 of 2004 by the Civil Judge (Sr. Division), Puri, Execution Case No. 12 of 2006 was initiated by the decree holder wife in the said Court for execution of the decree. Against the order dated 03.02.2007 passed by the executing Court, the decree holder wife approached this Court in W.P. (C) No. 6080 of 2009, The aforesaid writ petition was disposed of at the admission stage with the following observation:

(3.) While the matter stood thus, Family Court was established at Puri.