LAWS(DLH)-2003-1-117

PREM LATA Vs. ANARO DEVI

Decided On January 21, 2003
PREM LATA Appellant
V/S
ANARO DEVI Respondents

JUDGEMENT

(1.) Heard.

(2.) This appeal is directed against the judgment dismissing the appeal of The daughters-in-law, the present appellants, of the respondent Anaro Devi.

(3.) The brief facts are: the property in question undisputedly stands in the name of Anaro Devi. There is no dispute about the fact that she got some money from her husband. There is nothing to indicate that the money, which was given to her by her husband, was given with an idea to purchase a property benami in her name. Neither the husband nor the sons of the respondent claimed any share. The daughters-in-law cannot claim any share and right to residence in that house for the premises in question are not their matrimonial home and they are supposed to live along with their husbands at matrimonial homes. The learned Appellate Court took this view on merits but noticed that the appeal was barred by time and dismissed the same.