SUNAINA DLAMIA Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) Proceedings in the matter have been conducted through video conferencing.

(2.) Learned Counsel appearing for the appellant submitted that the appellant is ready and willing to move out from the accommodation she is presently residing in but the husband/respondent No.4 has failed to provide the alternate accommodation to the appellant - wife of respondent No.4.

(3.) The appellant has narrated several grievances about her husband/respondent No.4 but no proceedings have been initiated by her against respondent No.4 for maintenance etc. except proceedings under the Protection of Women from Domestic Violence Act, 2005. There are also allegations by the parents of respondent no. 4 about collusion between the husband and wife (appellant and respondent No.4).