B LAXMI Vs. B VENUGOPAL

JUDGEMENT

(1.) This Civil Revision Petition has been filed by Smt. Laxmi, who is respondent in I.A. No. 957 of 2004 in O.P. No. 225 of 2003 before the Family Court, Hyderabad.

(2.) The petition was filed before the trial Court by the husband against the present petitioner with a prayer that she should be referred to a physician for medical examination so as to determine whether she was suffering from Schizophrenia or any other mental disease. The main OP was filed fordivorce. The trial Court allowed the petition and directed the petitioner herein to appear before the Superintendent, Mental Hospital, Yarragadda, for examination on a particular date. Aggrieved thereby, this Civil Revision Petition is filed.

(3.) The order in I.A. No. 957 of 2004 is challenged on the ground that it is an invasion over the rights of the petitioner as enshrined in Article 21 of the Constitution of India. However, this revision was entertained. On 31-12-2004, this Court directed parties to be present and they were present on 31-01-2005. I have examined the petitioner. But after a brief interview with the petitioner, it was difficult to come to any conclusion with regard to her mental health. This Court is also conscious of its limitations in expressing its opinion on petitioner's mental health.