SHAFEELA M. Vs. MUHAMMED SHAFEEQUE AND OTHER

JUDGEMENT

(1.) The petitioner is the wife and the first respondent is the husband. The second respondent is said to be the wife of the uncle of the first respondent.

(2.) The petitioner has filed O.P.No.437/2016 in the Family Court for dissolution of her marriage with the first respondent. The parties are Muslims. The petition for divorce is filed under section 2 of the Dissolution of Muslim Marriages Act, 1939 on the ground of cruelty and desertion.

(3.) The petitioner has got a plea that her husband has got extra marital relationship with the second respondent, who is the wife of his uncle. When the case was posted for recording evidence through an Advocate Commissioner, the petitioner filed three applications before the Family Court. She filed the application I.A.No.186/2018 to receive certain documents, after condoning the delay in producing them. She filed the application I.A.No.187/2018 to direct the first respondent to produce before the court a mobile phone alleged to be in his possession. She also filed the application I.A.No.188/2018 for appointing an Advocate Commissioner to transcribe the conversation contained in the compact disc produced by her before the court.