VINEETA SHARMA Vs. RAKESH SHARMA

JUDGEMENT

(1.) Leave granted.

(2.) The captioned appeal is directed against the judgment and decree dtd. 15/5/2018 in R.F.A No.301 of 2017 passed by the High Court of Delhi at New Delhi.

(3.) In view of the conflict between two, Two Judge Bench decisions of this Court vis. Prakash v. Phulavati [(2016) 2 SCC 36] and Danamma @ Suman Surpur v. Amar [(2018) 3 SCC 343], the question was referred to a larger Bench and the reference was answered vide the decision in Vineeta Sharma v. Rakesh Sharma & Ors.[(2020) 9 SCC 1]. The operative part of the said decision reads thus:-