VINEETA Vs. SATISH KUMAR

JUDGEMENT

(1.) The present petition, under Article 227 of the Constitution of India, is directed against the order dtd. 18/6/2022, passed by the Family Court, Pauri Garhwal, in Matrimonial Case No. 42 of 2019, which is a divorce petition, preferred by the respondent/husband against the petitioner/wife under Sec. 13 of the Hindu Marriage Act.

(2.) By the impugned order dtd. 18/6/2022, the application moved by the petitioner to summon the original letter written by the respondent/husband to his employer department has been rejected. The petitioner had filed a copy of said letter on record, and sought summoning of the letter, on the premise, that the date on the copy filed was not clear, and the letter itself was not legible.

(3.) The impugned order shows that the reason for rejection of the application was that the court did not find the said letter to be of any relevance, to resolve the issues arising in the case.