SARA CARRIERRE DUBEY Vs. ASHISH DUBEY

JUDGEMENT

(1.) The petition challenges an order dated 13.01.2020 passed in Criminal Appeal No.232/2019 by the learned Additional Session's Court, Saket, New Delhi.

(2.) The petitioner and respondent were married on 07.06.2006. Two children were born from their wedlock, a daughter in the year 2009 and a son in the year 2011. The property in dispute is 299, Asiad Village Games Complex, New Delhi, jointly purchased in the year 2008. Both the parties are co-owners of the said property to an extent of 50% share each.

(3.) Allegations and counter-allegations are made by either parties.