M.PANDIYAN Vs. TAMILARASI

JUDGEMENT

(1.) This Civil Revision Petition has been filed, against the fair and decreetal order, dated 10.08.2016, made in IA.No.30 of 2016 in HMOP.No.20 of 2013, by the Subordinate Judge, Vaniyambadi, Vellore.

(2.) The Petitioner is the husband and the Respondent is the wife. The wife has filed the above HMOP.No.20 of 2013, seeking divorce on the grounds of cruelty and desertion. According to the husband, the wife is a mentally retarded person. The husband has filed IA.No.4 of 2016 for production of medical documents relating to the wife and the said petition was dismissed. Thereafter, again the husband has filed IA.No.30 of 2016 for production of same documents and it was dismissed by the impugned order. Hence, this Civil Revision Petition has been filed.

(3.) This court heard the learned counsel on either side.