Sanjay K. Agrawal, J
1. By the impugned order dated 24/01/2019, the application filed by the wife/respondent No. 1 under Order 7 Rule 14 of the Civil Procedure Code has
been allowed by the family Court, against which this writ petition has been preferred by the petitioner.
2. Learned counsel for the petitioner submits that the learned family Court is absolutely unjustified in taking those documents on record which is bad
and unsustainable in law.
3. I have heard learned counsel for the petitioner on the question of admission of writ petition.
4. The family Court has assigned sufficient and valid reasons for allowing the application under Order 7 Rule 14 of the CPC by holding that the
evidence of the wife/respondent No. 1 has not been closed and documents sought to be produced are necessary for just and proper disposal of the
suit. I do not find any illegality or perversity in the impugned order warranting interference under Article 227 of the Constitution of India.
5. With the aforesaid observations, this writ petition stands dismissed. However, the petitioner is at liberty to file documents in rebuttal to the document
produced by the wife/respondent No. 1.
6. A copy of this order be sent to the family Court by email/fax. No cost(s).
