LAWS(APH)-2023-8-11

P.UGALAKSHMI DEVI Vs. P.MURLAI KRISHNA

Decided On August 21, 2023
P.Ugalakshmi Devi Appellant
V/S
P.Murlai Krishna Respondents

JUDGEMENT

(1.) This revision is filed under Article 227 of the Constitution of India is directed against the order, dtd. 25/5/2022, dismissing I.A.No.436 of 2018 in O.P.No.107 of 2016 on the file of the Judge, Family Court, Kurnool, filed under Sec. 75E and Sec. 151 CPC read with Sec. 45 of the Indian Evidence Act, 1872, to direct the respondent to undergo medical examination by Dr. G. V. Krishna, Urologist Gowri Gopal Hospital, Rtd. Professor, Medical College, Kurnool, and Dr. Chandra Sekhar Reddy, Psychologist, Government General Hospital, Kurnool, or any competent doctor to assess his status of potency and to give scientific opinion regarding the potency of the respondent in respect of consummation of marriage.

(2.) Heard Sri Vivekananda Virupaksha, learned counsel for the petitioner and Sri V. Surya Kiran Kumar, learned counsel for the respondent.

(3.) The facts of the case are as follows: