SONIA KHURANA Vs. PRADEEP KHURANA

JUDGEMENT

(1.) The present appeal is preferred by the appellant-wife under Sec. 19 of the Family Courts Act, 1984 against the judgment and Order dtd. 28/2/2023 passed by the learned Family Court, Delhi in HMA No.114/2018 whereby appellant's application under Sec. 17 and 19 read with Sec. 26 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as 'DV Act') seeking right of residence, has been rejected.

(2.) The brief facts of the present case are that the marriage between the appellant-wife and respondent-husband was solemnised on 29/8/1999 as per Hindu rites and ceremonies. From this marriage, two children, i.e. one daughter and one son, were born on 18/11/2004 and 13/7/2010, respectively.

(3.) The appellant/wife has pleaded that after her marriage with the respondent on 30/8/1999, she has been staying at House No.51/17, East Punjabi Bagh, Delhi in domestic relationship with respondent-husband, his parents and other relatives.