ASHISH KUMAR AGRAWAL Vs. ANNAPURNA AGRAWAL

JUDGEMENT

(1.) Taking exception to the impugned order dated 29.07.2015 (Annexure- P-1) whereby the petitioner's application for medical examination of his wife/respondent herein has been declined by the Family Court, Raipur, this writ petition has been filed by the petitioner/plaintiff.

(2.) Mr. Ankur Agrawal, learned counsel appearing for petitioner submits that the impugned order is unsustainable and bad in law in view of the decision rendered by the Supreme court in the case of Lalit Kishore v. Meeru Sharma and Another, 2009 9 SCC 433 .

(3.) None appears for the respondent, though served.