ANNI RAMESH Vs. SOWMYA ANNI GHANTASALA

JUDGEMENT

(1.) This Civil Revision Petition is filed assailing the order dt.13.10.2020 passed in Interlocutory Application No.426 of 2020 in Interlocutory Application No.1242 of 2019 in O.P.No.442 of 2019 on the file of the Judge, Family Court, at Secunderabad allowing the respondent herein to file certain documents which had not been filed by the respondent at the time when she had filed the said O.P. under Order VII Rule 14(3) of Civil Procedure Code, 1908.

(2.) In the said impugned order, the Court below mentioned that the respondent had asserted that her earlier marriage was dissolved by Court of Law having competent jurisdiction, and that the Court below had insisted the said respondent to file the said documents. It observed that strict compliance of procedural law is not necessary before the Family Court; and whether the said documents are fabricated or not, can be decided at a later stage.

(3.) The counsel for petitioner contended that the Court below should not have allowed Interlocutory Application No.426 of 2020 filed by the respondent and allowed the respondent to file documents relating to her previous marriage. He also sought to contend that there was no previous pleading about these documents.