RAJ KUMAR Vs. MANJU THAKUR

JUDGEMENT

(1.) THIS petition is directed against the order dated 19.5.2010 whereby the Court has rejected the application filed by the petitioner to set-aside the medical report submitted by the Medical Board. The main ground raised by the petitioner is that certain tests were not conducted on the respondent (wife) and therefore, the report of the Medical Board is not proper and complete.

(2.) AT this stage, neither the trail Court nor this Court can go into the merits of the case. An expert body has given its opinion. The opinion of an expert is to be treated like any other piece of evidence. In case the petitioner wants to discredit the report of the Medical Whether the reporters of the local papers may be allowed to see the Judgment?Yes. Board he is free to examine experts in support of his case but no case is made out for re-examination of respondent (wife). The petition is accordingly dismissed in limine. No order as to costs.