SUBRAT KUMAR PRADHAN Vs. SOURAVALAXMI NAYAK

JUDGEMENT

(1.) Matrimonial Appeal No.113 of 2012 is filed by the husbandappellant (respondent in the court below) assailing the judgment dated 18.10.2012 passed by the Judge, Family Court, Bhubaneswar in Civil Proceeding No.39 of 2011, a proceeding under Sections 18 and 20 of Hindu Adoption and Maintenance Act,1956, whereby the court below while allowing the C.P.No.39 of 2011 at the instance of the respondents directed the appellant to pay maintenance to the respondent No.1 at the rate of Rs.12,000/-(Rupees Twelve thousand) per month and to the respondent No.2 at the rate of Rs.5000/-(Rupees Five thousand) per month from 14.9.2009 with a further direction to pay the arrear maintenance to the respondents within a period of two months.

(2.) Matrimonial Appeal No.122 of 2012 is at the instance of appellantswife & daughter (petitioners in the court below) assailing the judgment dated 18.10.2012 passed by the Judge, Family Court, Bhubaneswar in Civil Proceeding No.39 of 2011 who have prayed for enhancement of maintenance amount to the tune of Rs.15, 000/- (Rupees Fifteen thousand) for the wife and Rs.5000/- ( Rupees Five thousand ) towards the daughter.

(3.) Similarly Matrimonial Appeal No.07 of 2013 is at the instance of the appellant-husband (petitioner in the court below) as against the respondentwife (respondent in the court below) challenging the judgment dated 18.10.2012 passed by the Judge, Family Court, Bhubaneswar in C.P.No.629 of 2011, a proceeding under Section 13 of Hindu Marriage Act, 1955, whereby Judge, Family Court has dismissed the proceeding for a decree of divorce.