ETASHA CHORDIA Vs. TANAY BOKARIA

JUDGEMENT

(1.) The Civil Revision Petition is filed challenging the order passed by the Principal Family Court, Chennai, partly dismissing the application filed by the petitioner/wife seeking reception of certain documents viz., photographs with pen-drive, copy of message communication between the petitioner and respondent and e-mail communications.

(2.) The respondent/husband filed a petition for divorce on the ground of cruelty in O.P.No.4908 of 2024. The evidence on the side of the petitioner in O.P.No.4908 of 2024/husband was already over and the matter is posted for evidence of respondent in O.P.No.4908 of 2024/wife. At this stage, the instant application has been filed by the revision petitioner seeking to produce certain photographs with pen-drive, copy of message communication between them and e-mail communications. The Court below partly allowed the application and partly dismissed the application in respect of some Photographs, Pen Drive and first 3 sheets of e-mail communications. Aggrieved by the same, the petitioner has come before this Court.

(3.) The learned counsel appearing for the petitioner would submit that under Sec. 14 of the Family Court Act, 1984, the Court has got ample power to receive the documents and the relevancy of the document need not be gone into at this stage. The learned counsel for the petitioner would further submit that the documents relied on by the petitioner/wife will enable her to prove that even after separation, there was good relationship between the petitioner and respondent and the same will have a material bearing on the divorce petition filed by the respondent/husband.