RAJNISH KUMAR @ PAPPI Vs. NARESH KUMARI AND OTHERS

JUDGEMENT

(1.) Impugned in the revision order dated 27.02.2015 (Annexure P16), passed by learned Additional Civil Judge(Senior Division), Sunam vide which the application filed by the petitioner/husband for permission to take the voice sample of his wife, uncle Satpal and Aunt Satya Devi for the purpose of identification, was dismissed.

(2.) Briefly stated wife-respondent No.1 has filed the suit for maintenance under Section 18 of the Hindu Adoptions and Maintenance Act, 1956 against her husband, claiming maintenance for herself and two minor children. It comes out that when the petitioner was examined, an audio conversation was put to her. She denied her voice in the said conversation and could not recognise the conversation of her uncle and aunt. It is stated on behalf of husband that it is pleaded in the written statement itself that wife tried to give poison to the husband on 11.10.1999 by mixing it in the milk.

(3.) I have heard learned counsel for the parties and have also gone through the case file carefully.