PRASANT KUMAR PRADHAN Vs. BHARATI BEHERA

JUDGEMENT

(1.) Both the appeals are taken up for disposal for being preferred against a common Judgment dtd. 12.11.2013 by the learned Judge, Family Court, Rourkela in C.P. No.250 of 2012 and C.P. No.210 of 2011.

(2.) Regardless of party position in the appeal memorandums, the Judgment to follow hereinafter shall refer the wife and the Husband for convenience.

(3.) Marriage between Smt. Bharati Behera, the wife and Mr. Prasant Kumar Pradhan, the husband was solemnized on 19.01.2004 at Kansabahal as per Hindu rites and customs. On 16.12.2004, they were blessed with a son, namely, Dibyansu Pradhan (one of the respondents to seek maintenance in C.P. No.210 of 2011 in the lower Court). Dissension started between the couples.