KALYANI SURYAKUMAR Vs. T V SURYAKUMAR

JUDGEMENT

(1.) Heard Ms. Susan Linhares, learned Counsel appearing for the petitioner and Mr. Sanjay Mangeshkar, learned Counsel appearing for the respondent.

(2.) Rule. Heard forthwith with the consent of the learned Counsel. Learned Counsel appearing for the respondent waives service.

(3.) Upon hearing the learned Counsel appearing for the respective parties, the learned Counsel appearing for the petitioner has raised three grievances with regard to the impugned orders passed by the learned Civil Judge, Senior Division: one is with regard to the refusal to permit the petitioner to rely upon the original letter dated 31/10/2012 referred to at para 3(a) of the application dated 21/12/2013; the other is with regard to certified copies obtained of the charges framed by the learned JMFC in Criminal Case No.132/2000 and a copy of the complaint lodged by the petitioner dated 13/11/2012.