SALONI MAHAJAN Vs. MADAN MOHANVIG

JUDGEMENT

(1.)

(2.) EXEMPTION allowed subject to just exceptions.

(3.) PETITIONER /defendant was married to the son of the respondent/plaintiff, one Mr. Rahul Vig, on 31.7.2010. At the time of marriage, son of the respondent/plaintiff was working in Denmark and the petitioner/defendant subsequently joined her husband Sh. Rahul Vig at Denmark. The suit property is exclusively owned by the respondent/plaintiff/the father -in -law, and in whose favour there is a Conveyance Deed dated 31.5.2001 executed by the DDA. According to the respondent/plaintiff, the petitioner/defendant never stayed at this house except for a few hours or at best a few days for it to be a matrimonial home, and in any case it was further pleaded that the suit house was not the matrimonial home because it was exclusively owned by the respondent/plaintiff and therefore the petitioner/defendant had no right to forcibly enter into possession of the suit property or disturb the possession of the respondent/plaintiff.