SEEMA BANSAL Vs. DURGA DAS BANSAL

JUDGEMENT

(1.) Caveat No. 920/2014:

(2.) Aggrieved by this order, appellant has approached this Court. Her only grievance is that trial Court has erred in directing the appellant not to common kitchen but to use another kitchen, which according to her is a store. Photographs of both the kitchens have been placed on record at pages 78 and 79, respectively. It is the kitchen at page No. 78, which has been permitted by the trial Court to be used by the appellant. I am not in agreement with the Counsel for appellant that the same is not a kitchen. It is a small kitchen and not a store as alleged by the appellant. Since there is marital discord between the appellant and respondent No. 3, inasmuch as respondent Nos. 1 and 2 are also not maintaining good relations with the appellant, inasmuch as criminal complaints have been filed, obviously, if respondent Nos. 1 and 2 and appellant are permitted to use the same kitchen, it will result in quarrels on trivial matters. Trial Court has, thus, rightly made provision of separate kitchen for the appellant. I do not find any justification to interfere with the order passed by the trial Court.