GAYATRI Vs. VIJAY

JUDGEMENT

(1.) The petitioner is the wife who has presented this petition assailing the order passed by the Family Court, Dharwad (for short, 'the Family Court), by which, her husband's request to summon the Doctor to produce documents relating to her alleged abortion has been granted.

(2.) A proceeding for dissolving the marriage on the ground that the wife had treated the husband with cruelty and that she had deserted him for a continuous period of two years was initiated by the husband. In this petition, an allegation was indeed made about the adulterous life that his wife was leading, though divorce on the ground that the wife had a voluntary sexual intercourse with another person was not raised.

(3.) In addition to the divorce proceedings, a proceeding for maintenance under Sec. 125 of the Criminal Procedure Code, 1973 had also been initiated by the wife.