R ... Vs. B ...

JUDGEMENT

(1.) "B" 's marriage with "R" was solemnized on 7/2/2003. Two girl children were born through the wedlock. Alleging cruelty, adultery and desertion on the part of "R" (wife), "B" filed HMOP No.61 of 2019 on the file of Sub-Court, Paramakudi for dissolution of the marriage. The husband examined himself as PW.1 and marked Ex.P4 Call Data Record of the wife. Seeking rejection of the said document, the wife filed I.A No.1 of 2023. It was dismissed as premature by the court below vide order dtd. 14/3/2024. Challenging the same, this civil revision petition has been filed.

(2.) The learned counsel appearing for the petitioner reiterated all the contentions set out in the memorandum of grounds of civil revision petition and called upon this Court to set aside the impugned order and grant relief as prayed for.

(3.) The learned counsel appearing for the respondent/husband submitted that the impugned order is well reasoned and that it does not warrant interference.