SAKSHI RAWAL & ORS. Vs. PANKAJ RAWAL

JUDGEMENT

(1.) By way of this order, I propose to decide the above mentioned application filed by the petitioners seeking right of residence.

(2.) It is stated in the application that petitioner No. 1 along with her two minor daughters - petitioners No. 2 & 3 is residing at her parental home. There are only two bedrooms in the said house. The parental family of petitioner No. 1 comprises of her father, mother, brother and sister. The sister of petitioner No. 1 is pursuing Chartered Accountancy and due to paucity of accommodation, the petitioners do not have sufficient accommodation for them to live in the parental home. It is further stated that the brother of the petitioner No. 1 is a bachelor and their father is also searching for a girl for him. In case, the brother is married, it would be difficult for the petitioners to stay in the said house, as the petitioners No. 2 & 3 are of growing age and it is difficult for them to perform their day-to-day activities. Thus, the petitioners have prayed in the application that the respondent be directed not to interfere in the ingress and egress of the petitioners in their matrimonial home, i.e. bearing No. G-57, Ground Floor, Kirti Nagar, New Delhi-110015.

(3.) While deciding the present application, the facts are taken from the order dated 25th Nov., 2014 earlier passed by this Court. Petitioner No. 1 is the wife of the respondent while petitioners No. 2 and 3 are their daughters; both of them are minors. It is stated by petitioner No. 1 that the petitioners do not have their individual source of income and it is difficult for them to survive.