SMT.POOJA HANUMANTHAPPA Vs. SRI.TRISHUL RAMESH DEVANGA

JUDGEMENT

(1.) Respondent/wife in M.C.No.5199/2015 on the file of the III Additional Principal Judge, Family Court, Bangalore is before this Court under Article 227 of the Constitution of India, questioning the order dated 07.02.2019 whereby I.A.No.10 filed by the petitioner/husband under Order 16 Rule 6 of CPC to summon the call details is allowed.

(2.) Petitioner and respondent herein are legally wedded husband and wife. The petitioner/husband filed a petition under Section 13(1)(a) of Hindu Marriage Act, 1956 for a decree of divorce to dissolve the marriage of respondent with the respondent.

(3.) Petitioner/husband filed an application I.A.No.10 under Order 16 Rule 6 of CPC seeking to summon the call location details of the respondent's mobile for the period from 01.11.2015 till 01.06.2018, which application is allowed under the impugned order. Aggrieved by the same, the respondent/wife is before this Court in this writ petition.