A S RAMAN Vs. U R ANANTHAKRISHNAN

JUDGEMENT

(1.) THE revision petitioner/wife filed the Interlocutory Application in the pending HMOP filed by the husband for divorce, to refer the case to the concerned Magistrate to initiate prosecution against the respondent for committing forgery and perjury in I.A.No:509/03 and 1757 of 2000 in O.P.No:69 of 1997 alleging contradictory fact emanating from the documents produced by the respondent/husband with regard to disbursement of retirement benefits to the husband and with regard to the owning of a flat. THE learned II Additional Principal Judge, Chennai dismissed the said application. Aggrieved of the same, the present revision has been filed by the wife.

(2.) THE respondent/husband has filed the HMOP for divorce under Section 13(1)(ia) of the Hindu Marriages Act. According to the learned counsel for the revision petitioner/wife, along with the OP, the respondent has not filed the marriage photo, wedding invitation etc., which is in violation of the provision under Order & Rule 14(1) and(3) CPC. THE revision petitioner filed Interim Maintenance Petition for herself as well as for the maintenance of her son. THE revision petitioner also filed applications to call for the records from the Punjab National Bank where the husband worked as a Branch Manager and got voluntary retirement.

(3.) ON the other hand the learned counsel for the respondent contended that the respondent has not committed any forgery and eh said certificate in question had been issued only by the Bank and the same had been confirmed by the Trial Court in the enquiry with regard to its genuineness and authorities who had issued the said certificate had also categorically admitted that the said certificate in question was issued by him and the same is not forged.