PRAVIN Vs. POOJA

JUDGEMENT

(1.) Heard Mr. S.B. Solanke, learned counsel for the petitioner.

(2.) By way of present writ petition, the petitioner is challenging the impugned orders dtd. 25/10/2023 and 23/1/2024 passed by the learned Judge, Family Court, Osmanabad, below Exhs. 52 and 55, respectively in Petition No. A-216/2021 filed by the petitioner for divorce.

(3.) The divorce petition is at the stage of the evidence of the respondent/wife. During the cross examination of the respondent/wife, the petitioner/husband wanted to show a video clip to the respondent/wife and therefore, the application at Exh. 52 was filed by the petitioner for production of the electronic record i.e. pen drive. The said application was rejected by the Family Court vide order dtd. 25/10/2023 by observing that the contents of the pen-drive were nowhere pleaded by the petitioner and the said evidence is without pleading.