ROY VIJAYAN Vs. LAKSHMI KARTHIKEYAN

JUDGEMENT

(1.) This original petition is filed by the respondent in O.P. No. 65/2009 on the file of the Family Court, Ernakulam, to set aside Ext. P6 interim order and for a direction directing the Family Court to reopen the evidence from the petitioner's side for receiving mobile bills produced by the petitioner and to tender evidence. The parties are hereinafter referred to as in O.P. No. 65/2009.

(2.) The wife is the petitioner in O.P. No. 65/2009. The original petition was filed in January, 2009 seeking a decree of divorce dissolving the marriage between the petitioner and the respondent, solemnized on 11.2.1995. Ext. P1 is the copy of the said original petition.

(3.) The respondent-husband filed written statement on 3rd February, 2010. I.A. No. 747/2014 was filed for reopening the evidence from the side of the petitioner to receive certain documents. The documents are sought to be produced based on the contentions raised in the written statement. The respondent-husband has raised certain contentions. On the basis of the said contentions, the respondent-husband now wanted to produce certain documents in support of it. Ext. P4 is the copy of I.A. No. 745/2014 and Ext. P5 is the objection filed by the wife. It is inter alia stated in the objection that the respondent-husband is adopting every delaying tactics by filing applications after applications, without any merits, in spite of direction issued by this Court for speedy disposal of the case. It is also stated that the present application is the fourth application seeking similar relief to that of earlier applications. It is pointed out that earlier three similar applications were dismissed.