SALIL KUMAR MOHANTY Vs. TRUPTIMAYEE PATTNAIK @ MOHANTY

JUDGEMENT

(1.) Both the appeals, having arisen from the judgment dated 19.07.2014 passed by the learned Judge, Family Court, Bhubaneswar in Civil Proceeding No. 512 of 2010, are heard analogously to be disposed of by a common order.

(2.) The husband is the appellant in MATA No. 95 of 2014. Being aggrieved by the order allowing payment of Rs. 15,00,000/-to the wife towards her permanent alimony while dissolving the marriage of the parties, the husband has preferred this appeal.

(3.) The wife is the appellant in MATA No. 147 of 2014. Being aggrieved by the order of dissolution of marriage, she has preferred this appeal seeking a remand of the matter to the learned Judge, Family Court for fresh adjudication on the ground that she was not given sufficient opportunity to adduce evidence in the Matrimonial Proceeding.