RAJAN SKARIAH Vs. VINCY MATHEW

JUDGEMENT

(1.) This petition is filed by the petitioner in OP.(DIV).No.643 of 2013 on the file of the Family Court, Thiruvalla, against the order in I.A.No.19/2021, dismissing the above application.

(2.) The petitioner filed the above O.P under Sec. 10 (ix) and (x) of the Indian Divorce Act, 1869, against his wife seeking a decree for dissolution of marriage. After the evidence of both sides was closed, the petitioner filed Exhibit P6 application praying for re-opening his evidence to recall PW4, the Manager, Federal Bank, Chunkathara Branch to call for some documents. As per Exhibit P10 order, the Family Court dismissed the above application on the ground that the same witness was examined much earlier and at that time, no steps were taken by the petitioner. Aggrieved by the above order dismissing Exhibit P6 I.A, he preferred this petition.

(3.) According to the petitioner, he has already produced Exhibit A29, A31 and A33 documents, which are bank statements of the Federal Bank, Chunkathara Branch. However those documents are not certified copies, duly certified as per the provisions of Bankers' Books Evidence Act. Therefore, the Bank Manager is to be summoned again and he is to be directed to produce certified copy of those documents.