NATASHA KOHLI Vs. KUM KUM TALWAR

JUDGEMENT

(1.) The present appeal has been preferred under Order 43 Rule 1 of Civil Procedure Code, 1908, read with Section 10 of the Delhi High Court Act, 1966 against the Orders dated 20.12.2013, 10.01.2014 and 24.01.2014 passed by the learned Single Judge in I.A. No.20865/2013, I.A. No.530/2014 and R.A. No.18/2014 respectively in CS (OS) No. 1576/2013.

(2.) The appellant herein is the defendant in the Suit. For the sake of convenience, the appellant shall hereinafter be referred to as the defendant and the respondents as plaintiffs.

(3.) The brief facts of the case are that the defendant on 14.11.1994 married one Manmohan Kohli, (hereinafter referred to as Mr.Kohli) and a son named Rishab is born to them. Due to marital discord between Mr.Kohli and defendant, CS(OS) No.1321/2006 was filed by the defendant in June, 2006 for permanent and mandatory injunction restraining Mr.Kohli from dispossessing her from the house bearing H.No.15A, Amrita Shergil Marg, New Delhi (hereinafter referred to as the suit house).