PAWANJYOT KAUR Vs. AMANDEEP SINGH SALUJA

JUDGEMENT

(1.) This appeal has been filed by the wife under Sec. 19 of the Family Courts Act, 1984 against an order dtd. 18/12/2021, passed by learned Judge, Family Court, Haldwani, District Nainital, in Matrimonial Case No. 162 of 2021, "Amandeep Saluja Vs. Pawanjyot Kaur", whereby her objection to the certificate, filed by the Husband (Respondent herein) under Sec. 65 B of the Indian Evidence Act, 1872, has been rejected.

(2.) Heard learned counsel for the appellant.

(3.) Mr. Sanpreet Singh Ajmani, learned counsel for the appellant submitted that in the aforesaid matrimonial case filed under Sec. 13 of the Hindu Marriage Act, 1955, the respondent-plaintiff has filed electronic devices/documents along with a certificate, however, the specific requirement under Sec. 65 B of the Indian Evidence Act has not been fulfilled.