Kerala High Court
Vijitha C vs Manoj Kumar V
Author: A.M.Shaffique
Bench: A.M.Shaffique, Anu Sivaraman
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
&
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
FRIDAY, THE 28TH DAY OF JULY 2017/6TH SRAVANA, 1939
OP (FC).No. 58 of 2017 (R)
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(AGAINST THE ORDER DATED 17/12/2016 IN I.A.NO.163/2016 IN
O.P.NO.889/2014 OF THE FAMILY COURT, KANNUR)
PETITIONER/RESPONDENT NO.1 IN O.P:
---------------------------------
VIJITHA C
D/O KESHAVAN, AGED 32 YEARS,
CHERIYATH HOUSE, AZHIKODE P.O.
KANNUR- 670 009
BY ADVS.SRI.M.SASINDRAN
SRI.SATHEESHAN ALAKKADAN
RESPONDENTS/PETITIONER IN W.P.(C)/2ND RESPONDENT:
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1. MANOJ KUMAR V
S/O K.NARAYANAN NAIR,
AGED 40 YEARS, CHANDROTH HOUSE, P.O.AZHIKODE
KANNUR- 670 009
2. PRAMOD
S/O KUNHIMMATHA, AGED 46 YEARS,
MALAVIKA, KOTTARATHUMPARA, AZHIKODE,
KANNUR- 670 009
REP. BY POWER OF ATTORNEY HOLDER
VINITHA C. D/O. KESHAVAN NAIR, AGED 36 YEARS,
RESIDING AT MALAVIKA, KOTTARATHUPARA,
AZHIKODE, KANNUR- 670 009
R1 BY ADV. SRI.K.R.AVINASH (KUNNATH)
R1 BY ADV. SRI.ABDUL RAOOF PALLIPATH
THIS OP (FAMILY COURT) HAVING BEEN FINALLY HEARD ON 28-07-
2017, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP (FC).No. 58 of 2017 (R)
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APPENDIX
PETITIONER'S EXHIBITS
-----------------------
EXHIBITP1 A TRUE COPY OF THE OP NO.889 OF 2014 ON THE FILE FO
FAMILY COURT KANNUR
EXHIBITP2 A TRUE COPY OF THE COUNTER FILED BY THE RESPONDENT IN
OP NO.889 OF 2014
EXHIBITP3 A TRUE COPY OF THE IA NO.1162 OF 2015 IN OP NO.889 OF
2014 ON THE FILE OF THE FAMILY COURT, KANNUR
EXHIBITP4 A TRUE COPY OF THE COUTNER FILED BY THE RESPONDETRN IN
IA NO.1162 OF 2015
EXHIBITP5 A TRUE COPY OF THE APPLICATION FILED BY THE PETITIONER
FOR FURNISHING THE COPY OF THE CD AND MEMO CARD
EXHIBITP6 A TRUE COPY OF THE IA NOL.163 OF 2016 IN OP NO.889 OF
2014 FILED BY THE 1ST RESPONDENT
EXHIBITP7 A TRUE COPY OF THE COUNTER FILED BY THE PETITIONER IN
IA NO.163 OF 2016 IN OP NO.889 OF 2014
EXHIBITP8 A TRUE COPY OF THE ORDER DATED 17-12-2016 IN IA NO.163
OF 2016 IN OP NO.889 OF 2014 ON THE FILES OF FAMILY COURT, KANNUR
RESPONDENTS' EXHIBITS
---------------------
NIL
TRUE COPY
PA TO JUDGE
A.M.SHAFFIQUE, J
&
ANU SIVARAMAN, J
* * * * * * * * * * * * * *
O.P.(FC) No.58 of 2017
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Dated this the 28th day of July 2017
J U D G M E N T
Shaffique, J This original petition has been filed challenging Ext.P8 order by which the Family Court had directed that the contents of the Compact Disc (CD) and the memory card produced in the case are to be played in the presence of the respondents for enabling them to either admit or deny its contents. The petitioner submits that the relief sought for in I.A.No.163/2016 is only for a limited purpose, that is, "to play the produced CD and memory card to enable the respondent No.1 and 2 to admit or deny the voice in the open court." The petitioner had filed Ext.P7 counter statement indicating that the CD and memory card are fabricated and forged. It is further stated that the conversations contained in the CD and memory card are not that of the respondent. It is also stated that the petitioner had obtained a copy of the CD earlier from the Court itself and heard the contents of the CD and had formed such an opinion.
O.P.(FC) No.58/2017 2
2. Learned counsel submits that though the Court had understood the pleadings of the parties, still, based on the judgment in Shamsher Singh Verma v. State of Haryana [2015(4) KLT 1031 (SC)] directed the CD to be played before the Court. In the present circumstances, it is submitted that the said judgment has no application to the facts of the case.
3. Learned counsel for the respondent, however, supported the view taken by the Family Court and contended that, in terms of the judgment of the Apex Court, it is necessary that the CD should be played before Court. But, it is rather clear from the judgment of the Apex Court that the case cited related to interpretation of Section 294 Cr.P.C, in a criminal case wherein the question was regarding genuineness of the CD. It was held that the CD is a document. When a document is filed by the defence endorsement of admission or denial by the prosecution is sufficient and defence will have to prove the document if not admitted by the prosecution. In case, it is admitted, it need not be formally proved, and can be read in evidence.
4. Having regard to the fact that the petitioner herein, after hearing the contents of the CD, denied that the conversation does not belong to her, there is no further necessity to play the O.P.(FC) No.58/2017 3 same before Court. It shall be open for the respondent herein to send the CD and memory card for expert opinion without any further procedure to be followed.
5. Under such circumstances, we are of the view that the Family Court have committed error in directing the CD and memory card to be played before Court. It shall be open for the respondent to take further steps.
In the result, this original petition is allowed. Ext.P8 is set aside, without prejudice to the right of the respondent to take further steps in the matter.
(sd/-) (A.M.SHAFFIQUE, JUDGE) (sd/-) (ANU SIVARAMAN, JUDGE) jsr