SANDEEP RATHI Vs. SMT. MANJU PHOGAT

JUDGEMENT

(1.) SANDEEP Rathi, who has filed divorce petition against his wife Manju Phogat -respondent, has approached this Court by way of instant revision petition filed under Article 227 of the Constitution of India to assail order dated 17.09.2013 (Annexure P -1), passed by the Family Court, thereby dismissing application Annexure P -2, filed by the petitioner for additional evidence. The petitioner alleged in application Annexure P -2 that three witnesses i.e. Criminal Ahlmad of Judicial Magistrate 1st Class, Charkhi Dadri, Moharir Head Constable (MHC) of Police Station (PS) Bilaspur and MHC of PS Sector 5, Gurgaon remained to be examined and they are essential witnesses for the decision of the case. It was also alleged that expenses of the said witnesses had already been deposited vide receipt dated 05.08.2013. Accordingly, permission for examining the aforesaid witnesses by additional evidence was sought.

(2.) I have heard counsel for the petitioner and perused the case file.

(3.) I have carefully considered the matter.