BINDU TALWAR Vs. RAKESH TALWAR

JUDGEMENT

(1.) The plaintiff after having spent almost three decades with the defendant as his wife and after solemnizing the marriage of their only child out of the wedlock has approached this Court by filing the present suit against her husband for maintenance, residence etc. under the Hindu Adoptions and Maintenance Act, 1956 on the allegations that she has been treated with extreme cruelty by him by establishing illicit relationship with her sister's daughter-in-law and not paying not her any money to maintain herself and not only that she is being sought to be evicted from her matrimonial home/shared household where she had been living with him and their son for over three decades. The plaintiff has also invoked the provisions of The Protection of Women from Domestic Violation Act, 2005.

(2.) In the plaint the plaintiff-wife has claimed many reliefs including that of maintenance and residence.

(3.) Along with the plaint the plaintiff had also filed two applications for some interim directions to the defendant (being I.A.Nos.9658/2011 & 9659/2011). In I.A. No. 9659/2011 the following interim reliefs were claimed by the plaintiff:-