SMT. SHALINI Vs. ANANDAKUMAR
LAWS(KAR)-2017-10-49
HIGH COURT OF KARNATAKA (FROM: BENGALURU)
Decided on October 26,2017

Smt. Shalini Appellant
VERSUS
Anandakumar Respondents

JUDGEMENT

- (1.)The petitioner is before this Court assailing the order dated 16.03.2016 passed in M.C.No.3341/2012.
(2.)The petitioner is the wife of the respondent. The respondent herein has instituted the petition in M.C.No.3341/2012 seeking dissolution of the marriage dated 04.01.2008. In the said proceedings, the respondent herein has examined himself as PW-1. The petitioner has not cross-examined PW-1 and in that light, the Court below having discharged the witness, has posted the case for arguments since, the respondent did not also choose to tender evidence.
(3.)The petitioner accordingly filed an application under Order 18, Rule 17 r/w. Sec. 151 of the Civil Procedure Code seeking that the Court below recall the order dated 03.02.2016 and permit the petitioner herein to cross-examine PW-1 and thereafter tender her evidence. The Court below, through the impugned order dated 16.03.2016 has rejected the application. It is in that light, the petitioner is before this Court.


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