G.SAI SNIGDHA BHASHITHA Vs. DASARI SAI SARATH

JUDGEMENT

(1.) Heard Sri N.Ananda Rao, learned counsel for the petitioner and Ms T.Ravi Kanth Shivani, learned counsel appearing for respondent.

(2.) This Civil Revision Petition is filed under Article 227 of Constitution of India challenging the order dtd. 26/5/2025 in I.A.No.103 of 2025 in FCOP.No.149 of 2024, passed by learned Judge Family Court-Cum-II Additional District Judge at Hanumakonda.

(3.) The Petitioner has filed the aforesaid FCOP.No.149 of 2024 against the respondent herein for annulment of marriage. The said OP is coming for trail. The petitioner herein has filed two applications in FCOP i.e., I.A.No.103 of 2025 under Order VII Rule 14 of CPC to receive certain documents, which are mentioned in the affidavit specifically and I.A.No.104 of 2025 under Sec. 65-B of Indian Evidence Act to permit her to lead secondary evidence for the purpose of marking downloaded whats-app messages (text screenshots) and photostat copies and pen drives etc. Vide separate orders both dtd. 26/5/2025, learned trail Court dismissed the said applications.