RAM GOPAL Vs. BHUPINDER KUMAR

JUDGEMENT

(1.) This is a second appeal filed by the appellant under Section 100 of the Code of Civil Procedure assailing the judgment dated 30.05.2001 passed by the learned ADJ in RCA No.393/2000 whereby the appeal filed by the appellant against the order dated 06.02.1998 passed by the learned Civil Judge, Delhi in Suit No.456/1994 has been dismissed.

(2.) Briefly stating, the facts giving rise to the filing of this case are that Late Smt. Usha, daughter of the appellant was married to the respondent at Delhi. She lived with her husband after her marriage.

(3.) According to the appellant, in these circumstances, the death of Late Smt. Usha having taken place within 7 years of marriage is also an unnatural circumstance, the belongings given to the deceased daughter is entitled to be reverted back to the appellant, who is her father. A list of such goods has been mentioned in paragraph 6 of the appeal.