UDAY Vs. SHILPA

JUDGEMENT

(1.) Heard. Admit. By consent of learned Advocates for both the parties, present matter is taken up for final hearing at the stage of admission itself.

(2.) Heard, Shri U.J. Deshpande, learned counsel for the petitioner and Shri C.A. Joshi, learned counsel for the respondent.

(3.) By this petition, the petitioner has challenged the order dated 04.12.2019 passed by the Family Court, Akola below Exhibit-75 in E-Petition No. 29/2017, whereby rejecting the application filed by the petitioner for examination of the Medical Officers, in order to prove that the respondent-wife was suffering from Schizophrenia and he has taken care of her and not neglected to maintain her.