POOJA MEHTA Vs. GOVT. OF NCT OF DELH

JUDGEMENT

(1.) This intra-court appeal seeks exception to the judgment and order dtd. 4/10/2024 passed by learned Single Judge whereby, W.P. (C) 4643/2021, preferred by the appellant no.1 against the order dtd. 31/3/2021 passed by the Divisional Commissioner/Appellate Authority under Rule 22 (3)(1) of Delhi Maintenance and Welfare of Parents and Senior Citizens Rules, 2009 (hereinafter referred to as 2009 Rules) and has been disposed of with certain directions.

(2.) Appellant no.1 is the daughter-in-law of the respondent no.2 and her husband late Vijay Mehta. Appellant nos. 2 and 3 are the children of appellant no.1 from her earlier marriage. Respondent no.3 is the husband of appellant no.1, who married each other on 6/10/2013.

(3.) Further facts which can be gathered from the pleadings available on record are that after her marriage, the appellant no.1 has been residing at the "shared household" (the subject property) with respondent no.2 (mother-inlaw) and late Vijay Mehta (father-in-law). It is alleged that after about five years of the second marriage of appellant no.1 and respondent no.3, tensions surfaced between respondent no.3 and his father, late Vijay Mehta, over a piece of land which is said to have later became subject matter of litigation in O.M.P.(I)(COMM.) No. 309/2018 before this Court, wherein an order was passed on 1/8/2018 directing the respondent no.3 to deposit a sum of Rs.2.05 Crores with the Registry of this Court before proceeding for alienation of the said land.