SOMANATH MOHAPATRA Vs. HARAPRIYA MOHARANA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Judgment dtd. 3/10/2023 (Annexure-1) passed in Cr.P. No.187 of 2022 is under challenge in this RPFAM, whereby learned Judge, Family Court, Dhenkanal entertaining an application under Sec. 125 Cr.P.C. directed the Petitioner-husband to pay a sum of Rs.4,000.00 per month to the Opposite Party-wife.

(3.) Mr. Mohanty, learned counsel for the Petitioner submits that the marital relationship between the parties is not disputed. However, due to some health problems of the Opposite Party, there was some dissention between them. The Opposite Party left the matrimonial home without any justifiable reason. The Petitioner is working as Asst. Post Master at Indipur Post Office and is getting a salary of Rs.15,091.00 per month. He has his ailing old mother depending on him. Although learned Judge, Family Court accepted the monthly income of the Petitioner to be Rs.15,091.00, but directed him to pay Rs.4,000.00 per month to the Opposite Party.