ANOOP. K. Vs. SIMNA S.P.

JUDGEMENT

(1.) This petition has been filed to set aside the order dtd. 5/2/2019 passed by the learned I Additional Family Court Judge, Chennai, in M.P. No. 1193 of 2018 in M.C.No. 448 of 2018.

(2.) It is seen that the first respondent is the wife of the petitioner and she filed a maintenance case in M.C. No. 448 of 2018 before the learned I Additional Family Court Judge, Chennai. While pending the said case, she filed a petition in M.P. No. 1193 of 2018 to direct the petitioner/husband to return the original documents such as Passport, Aadhar card, Driving licence of the first respondent and Passport, birth certificate and OCI Card of the second respondent etc. The learned I Additional Family Court Judge, Chennai by an order dtd. 5/2/2019 directed the petitioner/husband to hand over all the documents to the first respondent/wife. Aggrieved over the same the present petition has been filed by the petitioner/husband.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is not in possession of the original Aadhar card and Driving licence of the first respondent/wife and while leaving the matrimonial house, she has taken the said documents. Hence, he prayed to set aside the order dtd. 5/2/2019 passed by the learned I Additional Family Court Judge, Chennai, in M.P. No. 1193 of 2018 in M.C. No. 448 of 2018.