RENU Vs. GANESH SINGH

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) ADMITTEDLY the appellant is maintaining herself and two minor children being a son aged 10 years and a daughter aged 6 years. She is unemployed. Respondent has not been able to make good the assertion that appellant earns money by pursuing the vocation of stitching clothes or by working in a beauty parlour or teaching children.

(3.) PROPERTY bearing Municipal No.WZ-83 Village Dasghara, New Delhi, which consists of four floors and comprises a plot of land ad-measuring 100 sq.yd. admittedly belonged to the respondent, but he claims that in the year 2004 he sold the same to his sister.