PARUL NAHAR Vs. POOJA BANSAL

JUDGEMENT

(1.) The Appellant (original Defendant No. 2) in the present Appeal is assailing the Judgment and Decree dtd. 9/6/2022 ("Impugned Judgment") passed by the learned ADJ-07, South East District, Saket Courts in CS No. 210/2020, titled as 'Mrs. Pooja Bansal Vs Soumitra Nahar and Anr'.

(2.) Vide the Impugned Judgment, the learned Trial Court was pleased to allow the application filed by Respondent No. 1 (original Plaintiff) under Order XII Rule 6 of Civil Procedure Code, 1908 and partly decreed the suit by granting her relief of ejectment/ possession in favour of Respondent No. 1 and against the Appellant and Respondent No. 2.

(3.) Respondent No. 2 was the husband of the Appellant. The parties were having a troubled married life. The matrimonial disputes between the parties are pending before various courts in Delhi. Respondent No. 2 got divorce decree on 3/1/2023 and the same is under challenge before this Court in MAT.APP. (F.C.) 36/2023.