SANJEEV KALRA Vs. JYOTI KALRA

JUDGEMENT

(1.) THIS is a suit filed by one Mr. Sanjeev Kalra for declaration, possession and permanent injunction seeking the following reliefs:-

(2.) THERE are two defendants in the suit. Defendant No.1 is the ex-wife of plaintiff and the defendant No.2 is the present husband of the defendant No.1.

(3.) THE above reliefs are predicated on the cause of action that plaintiff used to remain drunk, and that the documents which were executed by him, were at the time when he was in an inebriated condition. There are also allegations of the defendant no.1 mixing ,,tablets (not specified of what) in the drinks of plaintiff.