LAWS(GJH)-2020-2-323

NEHA Vs. RAJIV KUMAR

Decided On February 25, 2020
NEHA Appellant
V/S
RAJIV KUMAR Respondents

JUDGEMENT

(1.) Heard Mr.H.B.Shethna, learned advocate for the petitioner and Mr.Jay Patel, learned advocate for Mr.R.S.Panchal, learned advocate for the respondent.

(2.) The petitioner - wife has filed the civil suit for seeking maintenance before the learned Judge, Family Court, Surat being Civil Suit No.1350 of 2014. In the said pending civil suit, by way of tendering the application at Exh.33, the petitioner wife sought for production of Cost to Company Statement for proving the income of the respondent husband as he is serving in the Reliance Industries, Vadodara. The said application came to be dismissed by the impugned order and hence, the present petition.

(3.) Mr.Jay Patel, learned advocate for the respondent has strongly opposed for production of such document i.e. Cost to Company Statement as the respondent has already produced income tax return and salary certificate. According to his submission, the application at Exh.33 has been filed for harassing the respondent husband.