SAINUDHEEN Vs. NISHITHA AND OTHERS

JUDGEMENT

(1.) This Original Petition is filed under Article 227 of the Constitution of India challenging the legality and propriety of Ext.P4 order passed by the Family Court, Tirur in O.P. No.212/2015.

(2.) The first respondent, the wife of the petitioner, has filed O.P. No.212/2015 before the Family Court, Tirur for granting a decree for return of gold ornaments and also claiming maintenance from the petitioner. After closing the evidence in the case, the petitioner filed three applications as I.A. Nos.548/2018, 549/2018 and 550/2018 before the court below. One application was to reopen the evidence in the case, another application was to recall the witness examined as RW3 in the case and to receive additional documents and the third application was for appointing a commission for conducting local inspection. As per Ext.P4 order, the Family Court dismissed all the three applications.

(3.) We have heard the learned counsel for the petitioner as well as the first respondent.