SULEKHA KARIR MARWAHA Vs. MUKESH KARIR AND ORS.

JUDGEMENT

(1.) BY this order, I shall dispose of the above mentioned applications filed by the applicant in the I.P.A. praying that directions be issued to the registry to release the money deposited by the Respondent Nos. 1 and 2 in compliance with the order dated 27.04.2010 of this Court and to further release each month, such money, as deposited by the said Respondents in the future.

(2.) THE factual matrix of the case is that the applicant and the Respondent No. 1 to 3 are brothers and sisters living together on the ground floor of House No. C -43, Panchsheel Enclave, New Delhi - 110017. The said house is built on a plot of land measuring 260 square yards comprising three bedrooms, two bathrooms, mandir, drawing -cum -dining room, store room and a mezzanine floor. On the date of filing of petition, the Respondent No. 4 was the tenant of the first floor of the super structure built on the said property.

(3.) THE applicant was married to Mr. Rajender Kumar Marwaha and has a child namely Mr. Rohan Marwaha from the said wedlock. She got separated from her husband about fourteen years ago. She along with her son came to live with her father at his aforementioned house. The applicant, brother Mukesh aged 48 years, Respondent No. 1 and Bhupinder aged 41 years, Respondent No. 3 did not marry and is living in the same house. Respondent No. 3, Veena aged about 44 years who is the sister of the applicant was also unmarried on the date of filing of petition. There is a common kitchen and other facilities are also shared by the parties alongwith the son of the applicant.