(1.) This Civil Revision Petition is filed against the order, dated 9.9.2009, made in I.A.No.2230 of 2009, in O.P.No.2140 of 2004, on the file of the I Additional Family Court, Chennai.
(2.) The respondent had filed O.P.No.2140 of 2004, on the file of the I Additional Family Court, Chennai, praying for a decree of divorce, by nullifying the marriage of the respondent with the petitioner, solemnised on 22.5.1994, and for other reliefs.
(3.) The Original Petition had been filed seeking the relief of divorce, basically, on the ground of cruelty. The petitioner had filed an interlocutory application, in I.A.No.2230 of 2009, under Order 26 Rule 10-A read with Section 151 of the Civil Procedure Code, 1908, praying for the appointment of an Advocate Commissioner, to obtain and submit a report based on the expert opinion of the Assistant Director, Research Development Division, Tamil Nadu Forensic science Department, Mylapore, Chennai, on the document marked by the respondent, as Exhibit A.4, which is a photograph, to find out whether the petitioner is sitting behind the person seen in the photograph.