MR. SHAILENDRA KUMAR. B Vs. SMT. HAMSA

JUDGEMENT

(1.) Though matter is listed for Preliminary Hearing, by consent of learned Advocates, it is taken up for final disposal.

(2.) Petitioner herein has filed M.C.No.5388 of 2014 before the Family Court, Bengaluru, under Section 13(1)(ia) of the Hindu Marriage Act, 1955, seeking dissolution of the marriage with respondent, which came to be solemnised on 13-2-2013 on various grounds urged therein.

(3.) Respondent herein has entered appearance and has filed her written statement and has specifically contended that petitioner is impotent. Parties have gone to trial and when matter was set down for cross-examination of respondent, it has been adjourned from time to time from 6-10-2017 to 7-6-2018 at the instance of petitioner, as could be seen from the order-sheet. On 7-6-2018, learned trial Judge has recorded cross-examination of R.W.1 as nil on the ground that petitioner and his counsel are adopting delay tactics and, there are no justifiable grounds to grant further adjournment since the matter is of the year 2014. Hence, closed the evidence of R.W.1 recording cross-examination of R.W.1 as nil. Further, direction is given to the petitioner to appear before Medical Board/Competent Authority at Victoria Hospital, Bengaluru, as per the order dated 28-1-2017 passed on I.A. No.3. Hence, this petition.