PRAVAT RANJAN MOHANTY Vs. RUKMAYANEE MANGARAJ

JUDGEMENT

(1.) "Chains do not hold a marriage together. It is threads, hundreds of tiny threads which sew people together through the years."

(2.) MATA No. 84 of 2013 is an appeal preferred by Pravat Ranjan Mohanty (hereafter 'the respondent -husband') under section 19(1) of the Family Courts Act, 1984 read with section 28 of Hindu Marriage Act, 1955 challenging the impugned judgment and order dated 12.7.2013 of the learned Judge, Family Court, Bhubaneswar passed in Civil Proceeding No. 360 of 2010 in allowing the petition filed by Rukmayanee Mangaraj (hereafter 'the petitioner -wife') under section 13(1) of Hindu Marriage Act, 1955 for divorce and passing a decree of divorce and dissolving the marriage between the petitioner -wife and the respondent -husband with effect from the date of decree and further directing the respondent -husband to pay a sum of Rs. 4,00,000/ - (rupees four lakhs) to the petitioner -wife within two months of the order towards her permanent alimony.

(3.) THE petitioner -wife filed the divorce petition before the learned Civil Judge, Senior Division, Bhubaneswar on 3.9.2010 against the respondent -husband which was registered as MAT C.S. No. 1525 of 2010 which was subsequently transferred to the learned Judge, Family Court, Bhubaneswar and it was reregistered as Civil Proceeding No. 360 of 2010.