DALIP JERATH Vs. SHALINI JERATH

JUDGEMENT

(1.) THIS petition has been directed against the order dated 23rd December, 1997, passed by the District Judge, Gurgaon. By this order, the learned District Judge rejected the application filed by the petitioner-husband for constituting a medical Board for his examination. From the impugned order, I find that the evidence of the petitioner-husband was closed on 25.2.1997 and thereafter the statement of respondent-wife was recorded on 2.9.1997. The case of the wife throughout has been that her husband was a chronic alcoholic and used to consume liquor daily in spite of her protest. The petitioner-husband chose not get himself examined when his evidence was being produced.

(2.) AFTER going through the impugned order, I do not find any infirmity or illegality of the well reasoned order passed by the learned District Judge. Accordingly, the petition is dismissed. Petition dismissed.