VINEESH P V NAIR Vs. SANDHYA MENON

JUDGEMENT

(1.) The petitioner is the husband and the respondent is the wife.

(2.) The petitioner filed O.P.No.257/2017 against the respondent in the Family Court for granting a decree of divorce. His plea is that the respondent is a person suffering from incurable unsoundness of mind and that she has got various mental infirmities.

(3.) The petitioner filed an application as I.A.No.1833/2017 for directing the respondent to undergo medical examination by a medical board for diagnosing her mental illness. The respondent filed objection to that application. As per Ext.P4 order, the Family Court dismissed that application. The aforesaid order is challenged by the petitioner in this Original Petition filed under Article 227 of the Constitution of India.