K.V.SASUDGAR Vs. K.ARUNA

JUDGEMENT

(1.) Learned counsel for the petitioner submits that cross-examination of the petitioner is completed. Thereafter, affidavit of PW-2 was filed on 20/9/2022. On the same day, Advocate Commissioner is appointed by the trial court. PW-3 affidavit was also filed on 1/12/2022.

(2.) Learned counsel has filed the case status of eCourts, which shows that F.C.O.P.No.744 of 2018 pending on the file of Family Court Judge, Kukatpally, is posted for Commissioner's report on 19/10/2022. The report is not filed till 11/9/2025. Learned counsel further submits that though the Commissioner has issued notice to respondent and her counsel, they are not cooperating to cross-examine the witness. She relied on the order passed by this Court in the case of Sri Sai Vikram Kinnera vs. Smt.Swetha Lingala in CRP No.2815 of 2023 dtd. 29/12/2023.

(3.) Per contra, learned counsel for respondent submits that the respondent and her counsel were ready to crossexamine the witnesses but it is the witnesses, who did not report to face the cross-examination and there are latches on the part of the petitioner in producing the witnesses before the Commissioner and prayed to dismiss the CRP.