REGENT COMPUTRONICS PVT. LTD.

Sara Carriere Dubey Appellant

V/S

Ashish Dubey Respondents

Referred Judgements :-

PAKKIRI KANNI V. HAJI MOHAMMAD MANJOOR SAHEB BY AGENT HABIBULLA SAHEB [REFERRED TO]
SITARAM VINAYAK HASABNIS V. NARAYAN SHANKARRAO HASABNIS [REFERRED TO]
VIJAI PRATAP SINGH AND RAMJIWAN MISIR VS. DUKH HARAN NATH SINGH AND IN BOTH THE APPEALS [REFERRED TO]
KENCHEGOWDA VS. SIDDEGOWDA ALIAS MOTEGOWDA [REFERRED TO]
D RAMACHANDRAN VS. R V JANAKIRAMAN [REFERRED TO]
SALEEM BHAI VS. STATE OF MAHARASHTRA [REFERRED TO]
KAMALA VS. K T ESHWARA SA [REFERRED TO]
R MAHALAKSHMI VS. A V ANANTHARAMAN [REFERRED TO]
PARAMESWARA MENON VS. SACHIDANANDA MENON [REFERRED TO]
SATCHIDANANDA SAMANTA VS. RANJAN KUMAR BASU [REFERRED TO]
TUKARAM VS. SAMBHAJI [REFERRED TO]
SURENDER KUMAR KHURANA VS. TILAK RAJ KHURANA AND ORS. [REFERRED TO]
SEJAL GLASS LTD. VS. NAVILAN MERCHANTS PVT. LTD. [REFERRED TO]
MADHAV PRASAD AGGARWAL VS. AXIS BANK LTD [REFERRED TO]
DAHIBEN VS. ARVINDBHAI KALYANJI BHANUSALI [REFERRED TO]
BIRAJI @ BRIJRAJI VS. SURYA PRATAP [REFERRED TO]
SRIHARI HANUMANDAS TOTALA VS. HEMANT VITHAL KAMAT [REFERRED TO]

JUDGEMENT

(1.) This petition has been filed by the petitioner challenging the order dtd. 24/3/2022 passed by the learned Principal Judge, Family Courts, South District, Saket Courts, New Delhi in CS No. 21/09 titled Ashish Dubey v. Sara Carrier Dubey @ Sara Marie Madeleine, dismissing the application filed under Order VII Rule 11 of the Code of Civil Procedure, 1908 (in short, 'CPC') by the petitioner herein, who is the defendant in the Suit.

(2.) The respondent has filed the above-mentioned Suit inter alia praying for a decree of partition, possession and injunction for the property bearing No. 299, Ganpat Andalkar Block, Asian Games Village, Khel Gaon Marg, New Delhi (hereinafter referred to as the 'Suit Property").

(3.) In the plaint, the respondent asserts that the parties to the Suit are husband and wife. Plaintiff further asserts that the Suit Property has been jointly purchased by the parties on or about 21/8/2008. The plaintiff further asserts that as there are now matrimonial disputes between the parties and the relationship between the parties has worsened, with the respondent filing a petition seeking divorce from the petitioner herein, the respondent seeks partition of the Suit Property. In the plaint, the respondent further asserts as under:-

Click here to view full judgment.

SARA CARRIERE DUBEY Vs. ASHISH DUBEY

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address