MANJU BIDHURI Vs. JAGWANT SINGH

JUDGEMENT

(1.) The plaintiff has filed the present Suit for Declaration, Permanent and Prohibitory Injunction and the Reliefs claimed are as under:

(2.) The defendants Nos. 1, 3 to 7 have taken a Preliminary Objection in regard to the maintainability of the Suit.

(3.) The facts as stated by the plaintiff are that the plaintiff is the daughter-in-law of the defendant No. 1, defendant No. 2 is her husband and the defendant Nos. 3 to 7 are two brothers-in-laws and three sisters-in-law.