Pawanjyot Kaur @ Ena vs Amandeep Singh Saluja

Alok Kumar Verma, J

This appeal has been filed by the wife under Section 19 of the Family Courts Act, 1984 against an order dated 18.12.2021, passed by learned Judge,

Family Court, Haldwani, District Nainital, in Matrimonial Case No. 162 of 2021, “Amandeep Saluja Vs. Pawanjyot Kaurâ€, whereby her objection

to the certificate, filed by the Husband (Respondent herein) under Section 65 B of the Indian Evidence Act, 1872, has been rejected.

Heard learned counsel for the appellant.

Mr. Sanpreet Singh Ajmani, learned counsel for the appellant submitted that in the aforesaid matrimonial case filed under Section 13 of the Hindu

Marriage Act, 1955, the respondent-plaintiff has filed electronic devices/documents along with a certificate, however, the specific requirement under

Section 65 B of the Indian Evidence Act has not been fulfilled.

During the course of arguments, the learned counsel for the appellant submitted that the present appeal may be disposed of with a direction to the

learned Family Court to consider and decide application to be filed by the appellant for examination of the electronic devices/documents by the

Forensic Science Laboratory. The learned counsel for the appellant further submitted that appellant will file such application within a week from

today.

The prayer made is innocuous.

Therefore, this appeal is disposed of at the admission stage with direction to the learned Judge, Family Court to decide application of the appellant

for examination of the said electronic devices/documents within four weeks from the date of filing of such application, strictly in accordance with law.