VIRENDER SHARMA Vs. MONICA BHARDWAJ

JUDGEMENT

(1.) Mr. Nishant Sharma is son of the petitioners herein who got married to respondent no.1. The petitioners filed a complaint under Rule 22(3) of the Delhi Maintenance and Welfare of Parents and Senior Citizens Rules, 2009 seeking eviction of the their daughter-in-law from the property in question which is situated at Janakpuri.

(2.) Admittedly, there is a matrimonial discord between their son and his wife.

(3.) The learned Tribunal, vide its order dtd. 30/1/2024, allowed the complaint and passed an eviction order against respondent No.1 herein.