T.SREEKALA @ SREEKALA SHARMA Vs. THIMMARAJU HEMADRI SHARMA

JUDGEMENT

(1.) This revision is filed under Article 227 of the Constitution of India against the order, dtd. 20/3/2024, dismissing I.A.No.300 of 2023 in FCOP No.18 of 2020 on the file of the Court of the Judge, Family Court- cum-VI Additional District Judge, Kadapa, filed by the respondent in main OP under Order XXVI Rule 10(2) CPC read with Sec. 65-B of the Indian Evidence Act, 1872, to appoint a commissioner to collect the C.C Camera video recordings in the respondent/petitioner's house bearing D.No.1/2582 for the past two months and examine the people around the house regarding the relationship of the petitioner and respondent and submit report to the Court.

(2.) Heard Sri M. Solomon Raju, learned counsel for the petitioner/ wife and Sri A.Syam Sundar Reddy, learned counsel for the respondent/ husband.

(3.) For the purpose of convenience, the parties are arrayed as husband and the wife.