LATA DEI ALIAS PRAMILA Vs. BISHNU CHARAN PANDA

JUDGEMENT

(1.) Judgement of learned Judge, Family Court, Cuttack rejecting the prayer made by appellant Lata Dei on her own behalf and on behalf of her two children, namely, Puspa Manjari Panda alias Alok, and Samir Kumar Panda, for maintenance in terms of Section 125 of the Code of Criminal Procedure, 1973 (in short, the 'Code') is the subject-matter of challenge.

(2.) The appellants (described as applicants hereinafter for convenience) lodged an application claiming maintenance from Bishnu Charan Panda (hereinafter referred to as the 'opposite party') on the ground that applicant Lata was the legally married wife of Bishnu and two children were born out of their wedlock.

(3.) Background-facts as described in the claim application are essentially as follows :