PUNURU SUMANA Vs. P.V. NIRANJAN KUMAR REDDY

JUDGEMENT

(1.) This petition is directed against an order dated 05.09.2013 passed on I.A.No.4 in Crl.Misc.No.358/2008 of the 1st Additional Prl. Judge, Family Court, Bengaluru.

(2.) Brief facts relevant for the disposal of this writ petition are as follows:

(3.) Mrs.Bhanu Ravinder, learned advocate, contended that the acceptance of the statement of the respondent by the Court below, that the respondent has no documents in his possession is perverse, since the respondent frequently travels to USA and carries on business therein. She submitted that the observation made, that unless evidence is led regarding the income and status of the respondent is established the application is premature, is illegal. She submitted that the impugned order, in the facts and circumstances of the case being arbitrary, calls for interference.