S J Vs. S P

JUDGEMENT

(1.) The present appeal under Section 19 of the Family Courts Act, 1984 impugns an order dated 19.08.2017, passed by the learned Principal Judge, Family Courts, Karkardooma Courts, Delhi, in HMA No.1601/2014 (hereinafter referred to as the 'subject petition'), whereby, the right of the appellant-wife to further cross examine the respondent-husband was closed.

(2.) The facts as are necessary for the effective adjudication of the present appeal are briefly adumbrated as follows:

(3.) It would be submitted by Mr. Sunil Mittal, learned Senior Counsel appearing on behalf of the appellant wife that sufficient time was not provided to them to prepare for the cross-examination of the respondent husband, inasmuch as, although the respondent by way of said order dated 01.06.2017 was directed to file their affidavit by way of evidence and supply a copy thereof to the former, the same was not provided to them until 05.08.2017; and further that the respondent husband also filed some additional voluminous documents, belatedly, on 15.07.2017, which were required to be considered for preparing for the cross-examination.