MAHENDRA PRAKASH VIVEK Vs. KUMARI PUNAM BHARTI

JUDGEMENT

(1.) Heard counsel for the petitioner.

(2.) By the impugned order dated 01.06.2016 passed by the Court of Principal Judge, Family Court, Garhwa in M.M. Case No. 81/2015, application of the petitioner/husband for adducing a document i.e. Panchanama has been rejected.

(3.) Petitioner has filed a matrimonial suit for divorce against the Respondent/wife under section 13(1) of Hindu Marriage Act, 1955 on the grounds of desertion alleging that the Respondent has not been residing with him after 2007. There has not been any consummation thereafter between them.