KARUNAKAR MAHAPATRA Vs. SAKUNTALA BALABANTARAY

JUDGEMENT

(1.) Mr. Mishra, learned advocate appears on behalf of appellant-husband and hands up certified copy of judgment dtd. 16/2/2024 made by the Family Court under Sec. 13-B of Hindu Marriage Act, 1955 dissolving the marriage on mutual consent. With reference to order dtd. 8/12/2023 he submits, the appeal be disposed of.

(2.) Mr. Das, learned advocate appears on behalf of respondent-wife and submits, there is error in spelling of his client's name in the demand draft. He submits further, instead of 'Sakuntala' it should be 'Shakuntala".

(3.) The draft is detached from the file and handed over to Mr. Das. Respondent-wife has liberty to produce website copy of this order and make request to the bank to correct her name as payee, mentioned in it. It should be 'Shakuntala'. The bank needs to do it on urgent basis since the draft is valid till tomorrow. The bank is requested, on presentation of the instrument, to make the correction and credit respondent's account with the proceeds. This direction is necessary because pendency of the litigation prevented earlier presentation of the instrument.