SNEHA AHUJA Vs. SATISH CHANDER AHUJA

JUDGEMENT

(1.) This petition under Art. 227 of the Constitution of India has been filed by the petitioner seeking the setting aside of the order dtd. 19th April, 2021 passed by the learned Additional District Judge (ADJ), South-East District Saket, New Delhi in CS No.792/2017 filed by the respondent No.1 against the petitioner herein.

(2.) Before coming to the impugned order, a few facts may be set out.

(3.) The petitioner is the wife of the respondent No.2 and daughter-inlaw of the respondent No.1. The respondent No.1 filed a suit being CS No.792/2017 against the petitioner for eviction from Property No.D-077, New Friends Colony, New Delhi-110025 (hereinafter referred to as the suit premises) wherein an application under Order XII Rule 6 of the Code of Civil Procedure, 1908 ('CPC' for short) filed by the respondent No.1 resulted in the order dtd. 8th April, 2019 whereby the suit was decreed.