KULDIP KAUR Vs. SURINDER KAUR

JUDGEMENT

(1.) Vide the present petition, petitioner seeks directions to initiate contempt proceedings against the respondent for not complying with the order dated 24.07.1984 passed by the learned District Judge, Delhi, in Probate Case No. 244/1981, titled as 'Smt. Surinder Kaur Vs. State & Ors.'

(2.) The respondent has filed counter-affidavit to the instant petition, wherein stated that she was not aware of the facts. She is an issueless widow, whose husband had expired long ago on 06.12.1980 and she had been living all alone in the suit property at that time.

(3.) It is further stated that Shri Rakesh Kumar Mittal and his wife Mrs. Meera Mittal, being neighbours of the respondent, had taken undue advantage of her living alone in the suit property.