ANIL TRIPATHI Vs. URMILA TRIPATHI

JUDGEMENT

(1.) BY invoking jurisdiction of this Court under Article 227 of the Constitution, the petitioner / defendant No.1 has challenged the order dated 12.12.2012, whereby his application preferred under Order 16 Rule 6 and 7 C.P.C. is rejected by the Court below. The petitioner has also challenged the order dated 22.02.2013, whereby his review application was rejected by the Court below.

(2.) IN a suit for partition preferred by the mother of defendants, petitioner / defendant No.1 preferred said application (Annexure P/6). It is contended that certain documents be summoned from the HDFC Bank, City Centre, Gwalior. It is contended that these documents are necessary for deciding the issues framed by the Court.

(3.) LEARNED counsel for the petitioner submits that Court below has erred in rejecting the said application, whereas, Shri Rajmani Bansal, Advocate for the respondents, supported the said order.