RAVINDER WADHWA Vs. STATE

JUDGEMENT

(1.) Neera Malik was married to Desh Deepak Malik and had been living with him in property bearing number B-9, Lajpat Nagar-III, New Delhi. The said house belonged to her husband and parents-in-law. Soon enough the relations of Neera Malik with her husband and parents-in-law became strained. She alleges that she has been in possession of the first and barsati floors of the said building and that when all attempts of her husband and his parents failed to get vacated the premises in her possession, the property was sold away to Ravinder Wadhwa and Ashok Wadhwa. Her grievance is that even the two gentlemen named above, have not been allowing her to live in peace and have been leaving no stone unturned to harass and threaten her and to make her life miserable. This, according to her, is being done only with a view to make her leave the premises.

(2.) It appears that quite a good number of cases are pending between Neera Malik and her husband and parents-in-law and there has been litigation between her and the Wadhwas as well. However, as far the new entrants to the scene are concerned, the bone of contention has principally been the building in question.

(3.) The Wadhwas, however, allege that it is Neera Malik who has made their lives miserable by lodging false and frivolous complaints against them. As per them she was never in possession of the first floor of the building and as far as the barsati floor is concerned, they have given an undertaking in the Court that her possession would not be disturbed without due process of law.