DINESH SHARMA Vs. POONAM SHARMA

JUDGEMENT

(1.) The present revision petition has been preferred against the order dated 05.03.2016, passed by learned Additional District Judge, Chandigarh, whereby the application moved by the petitioner under Order 18 Rule 17-A read with Section 151 of the Code of Civil Procedure, 1908 for recording the statement of minor Hitesh Bhardwaj has been dismissed.

(2.) Learned counsel for the petitioner contended that in the divorce petition filed by the petitioner, the respondent-wife has taken the specific plea that she and her son Hitesh Bhardwaj were treated with cruelty by the petitioner. It is alleged that the petitioner had even given beatings to Hitesh Bhardwaj and he was medico legally examined. He contended that examination of Hitesh Bhardwaj the son of the parties is very essential to arrive at the just conclusion of the case. Thus, he contended that the application moved by the petitioner has been wrongly dismissed by the learned trial Court.

(3.) I have duly considered the aforesaid contentions.