RANJIT SINGH & ANR Vs. SIMRAN KAUR

JUDGEMENT

(1.) The facts of the case are that plaintiff No.1 is the husband of plaintiff No.2. Plaintiff No.1 is aged 70 years and plaintiff No.2 is 63 years old. They jointly own and possess premises bearing No.D- 12/B, Rajouri Garden, New Delhi by virtue of separate Sale Deeds.

(2.) The son Mr.Chandan Deep Singh was married accordingly to Sikh rites to the defendant on 1st December, 2008 at New Delhi. From the wedlock they have two children i.e. the eldest is the daughter named 'Nayaab' who was born on 2nd October, 2011 and a son named 'Nirvair' who was born on 11th July 2013.

(3.) After the marriage of their son with the defendant, they started living in aforesaid house of the plaintiffs. Around the end of 2013, as per the plaintiffs, the behaviour of the defendant towards her husband and more particularly towards the plaintiffs saw a drastic change. The defendant would often lose temper with her husband and without any rhyme or reason pick up quarrels with the plaintiffs. Many allegations are averred in paras 4 to 6 of the plaint.