Susanta Kumar Sahoo vs Gayatri Sahoo

The appeal has been listed under heading ‘To be mentioned’ pursuant to our order dated 2nd May, 2024. Mr. Chand, learned advocate appears on behalf of appellant-husband and Mrs. Pattnaik, learned advocate for respondent-wife.

Submission at the Bar is that parties have agreed to have settlement on quantum of permanent alimony at ₹15,00,000/-. Said settlement will be full and final, taking into account all claims and counter claims of the parties against each other. Respondent-wife has agreed to accept the settled permanent alimony and undertakes, she will withdraw or cause to be dropped the domestic violence case and all other cases. Mr. Chand submits, direction in the domestic violence case is causing deduction from his salary and thereby charge created will prevent him from obtaining loan from his banker, to pay the settled permanent alimony.

We appreciate parties have settled on the controversy regarding quantum of permanent alimony. Maintenance direction for deduction from salary of appellant-husband was made in the domestic violence case. Deduction for May, 2024 has already been made. We have already recorded undertaking of respondent-wife that she will withdraw or cause to be dropped the domestic violence and all other cases. Undertaking because first respondent-wife must receive agreed permanent alimony at ₹15,00,000/-. We are told, appellant-husband needs to obtain it or a part thereof as loan from his employer/banker. Accordingly, he is at liberty to produce website copy of our order to his employer/banker for purpose of facilitating the settlement. In event appellant-husband tenders ₹10,00,000/- on adjourned date, the wife will accept it. We shall hold the instrument and ensure that the domestic violence and all other cases are withdrawn/dropped. This will be done before June, 2024.

List under same heading on 15th May, 2024.

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