KRISHNA MALIK Vs. ASHOK KUMAR MALIK

JUDGEMENT

(1.) The petitioner has filed the civil contempt petition alleging that the petitioner is a victim of the planned fraudulent acts of the respondents whereby she has been deprived of the possession of part of the property No. 2/102-C Geeta Colony, Delhi where she was occupying the first floor and the barsati floor. It may be noticed that there is no specific order of the court of which contempt has been alleged in the present petition.

(2.) The petitioner and respondent No.1 are husband and wife and have matrimonial disputes between them. The petitioner claimed to be in occupation of the aforesaid portion of the property in question and it is stated that the petitioner had even filed a suit for injunction restraining respondent No.1 from dispossessing the petitioner. In the said suit, respondent No.1 had filed an application praying for restraining the petitioner herein from entering the house of respondent No.1 mentioned aforesaid. This application of respondent No.1 was dismissed by the order dated 14.3.1995 by the Civil Judge.

(3.) In another proceedings, CM(M) 315/1997 in terms of the order dated 30.5.1997, a Local Commissioner had been appointed to visit the premises and make an inventory of the goods but not to remove the goods.