VIJAY KUMAR Vs. ARTI

JUDGEMENT

(1.) Cmp No.2475 of 2020

(2.) Having heard learned counsel representing the parties and perused the pleadings adduced on record in the instant application as well as documents intended to be placed on record, this Court is of the view that documents intended to be placed on record by way of additional evidence, are not only relevant, but may be very crucial for adjudication of the appeal having been filed by the petitioner-husband. Since, documents intended to be placed on record by way of additional evidence are certified copies of zimni orders passed by learned Court below in the proceedings initiated by respondent-wife under Section 125 Cr.P.C., same otherwise being public documents can be always taken into consideration unless authenticity of the same is seriously disputed by opposite party.

(3.) As has been observed above, in the case at hand, respondent-wife has nowhere disputed that in the proceedings filed under Section 125 Cr.P.C, she had not shown petitionerhusband as a resident of Sonepat, Haryana.