GULLAPALLI SOBHARANI Vs. GULLAPALLI BHAVANI

JUDGEMENT

(1.) This Civil Revision Petition is filed aggrieved by the order, dated 12. 09. 2019, passed in I. A. No. 1385 of 2019 in O. P. No. 786 of 2014 on the file of the Principal Judge, Family Court-cum-Additional Chief Judge at Hyderabad, wherein and whereunder an application filed under Section 30 (c) read with Order XI Rules 1 and 2 of C. P. C. , seeking to permit the petitioner to serve the interrogatories on the 1st respondent, was dismissed.

(2.) The facts which led to filing of the present Civil Revision Petition are as under:

(3.) A counter affidavit came to be filed by the 1st respondent stating that the application has been filed at a belated stage and is not maintainable either on facts or on law. In the aforesaid case, trial has already been completed and arguments are under progress and with an intention to protract the litigation, the application has been filed. In fact, trial was completed one and half years back and after completion of trial and at the stage of arguments an amendment petition was filed seeking to amend the pleadings in the O. P. , vide I. A. No. 125 of 2018. The said I. A. was dismissed on 22. 02. 2018. Challenging the said order, the petitioner has preferred C. R. P. No. 2449 of 2018 and the same was dismissed by this Court vide orders dated 10. 04. 2019. The interrogatories that were sought are nothing but the amendments that were sought in I. A. No. 125 of 2018. It is important to note that all the interrogatories that were sought in the petition were already questioned to the 1st respondent in his cross- examination. It is further stated that Section 30 of C. P. C. itself says that subject to conditions and limitations, the Court has power to order discovery and in the present case the interrogatories that are sought cannot be entertained as it does not fall under the ambit of Section 30 or Section 30 (c) of C. P. C. and, therefore, prayed to dismiss the petition.