SHOBHA Vs. KRANTHI KIRAN

JUDGEMENT

(1.) This petition is directed against the impugned common orders dtd. 17/1/2022 passed on I.A.Nos.20 and 21 in M.C.No.77/2020 on the file of Principal Judge, Family Court, Hubballi whereby the aforesaid applications filed by the petitioner for reopening the case which was posted for final arguments and for permission to tender herself for cross- examination by the respondent were rejected by the trial Court.

(2.) Heard learned counsel for the petitioner and learned counsel for the respondent and perused the material on record.

(3.) The material on record discloses that the respondent-husband has instituted the aforesaid petition in M.C.No.77/2020 against the petitioner-wife for dissolution of marriage by decree of divorce and for other reliefs. The petitioner-wife who examined herself as RW1 and partly cross- examined by the respondent. When the matter was posted for further cross-examination on 9/1/2023, the petitioner-wife did not appear and consequently, the Family Court took her evidence as closed and posted the matter for final arguments on 17/1/2021. On that day, the petitioner-wife filed the instant applications-I.A.Nos.20 and 21 seeking to reopen the case and for permission to tender herself for further cross-examination. The said applications having been opposed by the respondent- husband, the trial Court proceeded to pass the impugned orders rejecting both I.A.Nos.20 and 21, aggrieved by which, the petitioner is before this Court by way of present petition.