SUJATA PANDA Vs. JAYADEV PANDA

JUDGEMENT

(1.) HEARD further argument from both the parties.

(2.) THE appellant wife states that because of the changed circumstances and existence of proof that she is entitled to more maintenance, she would approach the appropriate forum under Section 25 of the Hindu Adoptions and Maintenance Act, 1956 and therefore, she may not press this appeal at this stage and leave may be granted to agitate the same as against the order for enhancement of maintenance under Section 25, if that is not considered by the Judge,Family Court, Cuttack. Learned counsel for the respondent states that it is upto the choice of the appellant to make claim under Section 25, but no leave of this Court is necessary at this stage in the manner the appellant has prayed for.

(3.) PARTIES are directed to bear their respective costs, so far as this litigation is concerned. MATA disposed of.