- (1.) CM-3202-CII-2011 1. The application is filed by the appellant under Order 41 Rule 27 CPC seeking permission to produce additional evidence by way of placing on record the judgement dated 22.11.2010 passed by learned Addl.Chief Judicial Magistrate, Rohtak appended as Annexure A-1 whereby the appellant and his family members were acquitted of the charges under Section 498-A, 406 and 506 IPC on the basis of the complaint filed by the respondent.
(2.) Heard the submissions made on either side. The applicantappellant has sought for placing on record the judgement passed by the competent Court on 22.11.2010. There was no denial on the part of the respondent as regards the above verdict passed by the competent Court. In our view, no independent proof is required to place on record the judgement passed by a competent Court. Further, in our view, the above judgement has a direct bearing on the issues involved in this case. Therefore, the application is allowed and the applicant-appellant is permitted to place on record the judgement appended as Annexure A-1. FAO-M-197-2003
(3.) The husband Pawan Kumar is the appellant herein. He has challenged the judgement passed by the trial Court whereby his prayer for divorce sought under Section 13 of the Hindu Marriage Act, 1955 on the ground of cruelty and desertion was dismissed.;