VASUDHA Vs. T.RAMESH

JUDGEMENT

(1.) Heard Sri Karthik Venkatesh, learned counsel for petitioner and Sri Manjunath K.V., learned counsel for the Respondent.

(2.) The present Writ Petition is filed challenging the order dtd. 11/8/2022 passed in M.C. No.4384/2020. The Respondent-husband (hereinafter referred as 'the husband') instituted M.C. No.4384/2020 before the III Additional Principal Judge, Family Court, Bengaluru (hereinafter referred to as 'the Family Court') against the Petitioner-wife (hereinafter referred to as 'the wife') under Sec. 9 of the Hindu Marriage, Act (hereinafter referred to as 'the Act'). The wife has entered appearance in the said proceedings and is contesting the same.

(3.) It is the case of the Petitioner that when the matter was posted on 17/11/2022, the Petitioner filed I.A. No.8 under Order XVIII Rule XVII r/w Sec. 151 of Code of Civil Procedure, 1908 and I.A. No.9 to recall the order and to permit the wife to cross examine the PW.1. It is the grievance of the Petitioner that without even taking the applications on record, the Family Court has adjourned the matter and posted the same for judgment.