ANIRBAN ROY Vs. SONALI CHOUDHURY

JUDGEMENT

(1.) This writ petition is under Article 227 of the Constitution of India, wherein order dtd. 24/11/2018 passed in Matrimonial Suit No.522 of 2015 (annexure-6) has been challenged, whereby and whereunder petition filed by the plaintiff/respondent/husband under Order 11 Rule 14 of the C.P.C. on 9/8/2018 calling for certain documents, has been rejected.

(2.) It is the case of the petitioner that a matrimonial divorce suit has been filed by the respondent/wife being Matrimonial Suit No.522 of 2015 before the Family Court, Jamshedpur under Sec. 13(1) (1a) of the Hindu Marriage Act, 1955 for grant of decree of divorce and for return of Stridhana on the ground of cruelty.

(3.) The respondent has filed written statement on 29/11/2016, denying the allegations made by the petitioner/respondent/wife, thereafter, the suit reaches to the stage of evidence, the respondent/wife has been examined as P.W.-1 and in para-5 of her cross-examination, she has stated that she is working at Hyderabad and is getting Rs.25,000.00 as salary, in para-29, she has stated that during the year 2015 to 2017, she had done job.