RAHUL PRAKASH Vs. VARSHA PRASAD

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) Present petition under article 227 of the Constitution of India has been directed for quashing/setting aside the order dtd. 17/1/2023 passed in original suit no. 574 of 2021 pending before the court of Smt. Sanjeeta Srivastava, Additional Principal Judge, I Family court, Ranchi, whereby and whereunder petitioner (husband) has been directed to undergo potency test under supervision of Medical Board at RIMS, Ranchi.

(3.) For the sake of convenience, the parties viz, the petitioner and the respondent are referred to as husband and wife in this petition. The wife has instituted a suit under Sec. 12 (1)(a) of the Hindu Marriage Act, 1955 in the court of Additional Family Court-I, Ranchi, registered as Original Suit No. 574 of 2021 seeking decree of nullity of marriage on the ground of impotency of the husband/defendant.