B. KODI Vs. MALARVIZHI

JUDGEMENT

(1.) Challenging the fair and decreetal order dated 26.04.2019 in I.A. No. 285 of 2019 in H.M.O.P. No. 374 of 2015, on the file of Family Court, Madurai, the petitioner has come up with the present Civil Revision Petition.

(2.) The facts of the case are that the petitioner herein is the wife of the respondent herein. The husband filed H.M.O.P. No. 374 of 2005 for divorce and for other reliefs before the Court below. Pending that petition, the wife moved I.A. No. 285 of 2019 under Order VII Rule 1(A) and Section 151 of CPC to receive the documents mentioned in the petition. The said application was allowed by the Court below vide its order dated 26.04.2019. Aggrieved over the same, the petitioner is before this Court for the relief stated earlier.

(3.) The learned counsel for the petitioner contends that while marking the documents of the respondent the Court below has failed to follow the mandatory requirements envisaged in the Indian Evidence Act 65(B) and due to which, the petitioner's right is in peril. Hence, he prays for setting aside the order challenged in the Civil Revision Petition.