ASHOK KUMAR BHALLA Vs. ROOPA BHALLA

JUDGEMENT

(1.) VIDE order dated 11.07.2007 the trial court dismissed the application moved by the petitioner under Order 7 Rule 11 read with Section 151 CPC. Aggrieved by that order the present petition under Article 227 of the Constitution of India for setting aside / quashing the order dated 11.07.2007 passed by the learned Additional District Judge has been filed.

(2.) THE respondents in this case moved a petition under Section 18 of Hindu Adoption and Maintenance Act, 1956. Smt. Roopa Bhalla, respondent no. 1 and the petitioner Ashok Kumar Bhalla got married on 01.05.1987. Respondent nos. 2 and 3 are their progeniture. After marriage Smt. Roopa Bhalla came to her matrimonial house bearing No. E-188, Lajpat Nagar - I, New Delhi. After some time their relations become strained. Respondents are in possession of ground and first floors of the matrimonial house. In the prayer clause of their petition they have made the following prayer :-

(3.) IN the reply the respondents explained that they are still in possession of ground floor and first floor.