SIMANCHALA PRADHAN Vs. STATE OF ORISSA AND ORS.

JUDGEMENT

(1.) Misc. Case No. 195 of 2015

(2.) The opp. party No. 2 informant is present in person so also the interveners Murali Pradhan and Bhagaban Badatya.

(3.) It is mentioned in the misc. case that on the basis of the compromise effected between the parties, the bail application (BLAPL No. 9878 of 2014) was disposed of on 17.12.2014 and in spite of the joint affidavit, the petitioner Simanchal Pradhan did not agree to file the petition for mutual divorce on 9.1.2015 and due to non-cooperation of the petitioner, the divorce petition could not be filed even though the opp. party No. 2 informant was present on 9.1.2015 before the learned Judge, Family Court, Berhampur as per previous agreement. It is stated that the petitioner has violated the order of this Court dated 17.12.2014 and accordingly it is prayed that the interveners be directed to hand over the fixed deposit amount of Rs. 7,00,000/- with all accrued interest to the opp. party No. 2 informant, kept in Andhra Bank, Digapahandi Branch.