(1.) The petitioner mainly challenges Ext.P6 order passed by the Family Court, Mavelikkara, in this original petition.
(2.) The petitioner is the father of respondent Nos.1 and 2 and the former husband of respondent No.3. The original petition has been filed by the respondents 1 and 2 before the Family Court claiming Rs.1.5 crores each for their marriage and other related expenses from the petitioner. The respondents 1 and 2 preferred I.A.No.4 of 2024 to direct the petitioner to produce certain documents to prove his financial capacity. Admittedly, the petitioner is working in a company at Abu Dhabi as an accountant for the last more than 30 years. The documents sought to be produced are his labour contract, bank account statements, pay slips, copy of passport and documents relating to his gratuity. The Family Court has allowed the petition and directed the petitioner to produce those documents.
(3.) Considering the nature of the relief sought for by the petitioner, it is necessary to prove the financial capacity of the petitioner. The petitioner has contended in his objection that he does not have the financial capacity to pay the amount claimed to be in the original petition. The documents sought to be produced are relevant to prove the income and financial capacity of the petitioner. Order XI Rule 14 of CPC, empowers the Court to direct any party to the suit to produce the documents in his possession or power relating to any matter in question in such suit. For these reasons, we find no reason to interfere with Ext.P6 order.