NIRMAL CHANDRA DASH Vs. JANAKI DASH

JUDGEMENT

(1.) Both these appeals are being disposed of by this common judgment as both the appeals arose out of the common judgment delivered by the learned' Judge, Family Court, Cuttack in Civil Proceeding No. 215 of 2000 and Civil Proceeding No. 62 of 2002.

(2.) The appellant in MATA No. 33 of 2008 was the plaintiff in Civil Proceeding No. 62 of 2002 which was filed for dissolving his marriage with the respondent wife by passing a decree of divorce in the Court of learned Judge, Family Court, Cuttack. The said proceeding was dismissed. Therefore, being aggrieved, the appellant has preferred the appeal before this Court.

(3.) In C. P. No. 215 of 2000, the plaintiff wife had prayed for maintenance of Rs. 2000/- per month from the opposite party who is her husband and the said proceeding was allowed by the learned Judge, Family Court, Cuttack by the impugned judgment wherein the op posite party husband was directed to pay Rs. 800/- per month to the plaintiff wife from the date of institution of the Civil Proceeding i.e. 21-1-2000. The opposite party husband being aggrieved by the said judgment has filed MAT Appeal No. 32 of 2008.