- (1.) This writ petition is directed against order dated 4.7.08 passed by Family Court, Udaipur in Case No.30/06, whereby an application preferred by the petitioner under Order VII Rule 14 (3) read with Section 151 of CPC, stands rejected.
(2.) In nutshell, the relevant facts are that the petitioner filed an application under Section 20(3) of Hindu Adoptions and Maintenance Act, 1956 (for short "the Act"), against his father and grand father (since deceased) claiming maintenance a sum of Rs.6,00,000/- towards the expenditure incurred for her marriage. The application is being contested by the respondents by filing a reply thereto. The issues were framed on 22.9.07 and the petitioner's evidence stood concluded on 17.3.08 and the matter was posted for respondents' evidence.
(3.) At this stage, the petitioner preferred an application under Order VII Rule 14 (3) CPC for taking certain documents on record, stating that the documents no.1 to 17 sought to be produced are bills of the articles purchased for the marriage after filing of the application seeking maintenance, the documents no.18 to 23 relate to the income of the respondents and the document no.24 contains the details of expenditure incurred towards stri dhan at the time of marriage. It was averred in the application that all the documents referred to have come into possession of the petitioner herein, after filing of the application for maintenance. It was further averred that there exists sufficient and justified cause for not producing the documents earlier and therefore, the same deserve to be taken on record.;