MONALISHA SAHOO Vs. ANSHUMAN NAIK

JUDGEMENT

(1.) Heard learned counsel for the Parties.

(2.) By this application, the Petitioner seeks to set aside the impugned order dtd. 15/4/2021 passed by the learned 1st A.D.J.-Cum-A.S.J.(P), Rourkela in Criminal Appeal No.7 of 2021, wherein the court declined to grant the interim monetary relief to the Petitioner subsequent to the period upon dissolution of the marriage of the Petitioner and the Opposite Party.

(3.) The background facts of the case, as borne out from the record, are that the Petitioner is the legally married wife of the Opposite Party, their marriage having been solemnised on 10/7/2011 at Rourkela. In July, 2012, the Petitioner returned to Rourkela where the Opposite Party was then employed as a Manager with M/s. Adhunik Metaliks and was also possessing ancestral property at village Karamdihi in the district of Sundargarh. The Petitioner joined St. Mary School as a teacher in September, 2013 and continued to reside with the Opposite Party. In March, 2017 she joined a coaching institute; however, such engagement was consistently objected to by the Opposite Party. It is alleged that on 23/12/2018, the Petitioner came to know that the Opposite Party was maintaining an illicit relationship with another woman and when she confronted him, he became furious and physically assaulted her. Thereafter, the Opposite Party allegedly continued to harass the Petitioner even at her workplace, leading to her dismissal from service. On 30/12/2018, the Opposite Party left the matrimonial home with his belongings and started residing at his native place at Karamdihi, from where he continued to harass the Petitioner over phone and otherwise, thereby causing her mental distress.