DEEPAK KUMAR M.M. Vs. POORNIMA S.

JUDGEMENT

(1.) This writ petition is directed against the order dated 30.04.2014 passed in M.C.No.1018/2012 by the VI Addl. Prl. Judge, Family Court, Bangalore striking out the defence put forth to the case.

(2.) Facts relevant for the deciding of this writ petition are the following:

(3.) Sri G. Balakrishna Shastry, learned advocate, contended that the impugned order is one passed without taking into consideration the facts, circumstances and the record of the case. He submitted that the documents which were ordered to be produced, having been secured by issue of summons, the order passed to strike out the defence is illegal. He contended that there is improper exercise of judicial discretion and there being an irrational act, impugned order calls for interference.