MAMTA DHAWAN Vs. NARESH DHAWAN

JUDGEMENT

(1.) Learned counsel for the plaintiff prays for an adjournment on the ground that the plaintiff is unwell. However, on the last date of hearing i.e. 21st August, 2017, this Court had made it clear that it would not grant any adjournment today. Consequently, the request for adjournment is declined.

(2.) It is pertinent to mention that the present suit has been filed for declaration and permanent injunction on behalf of the plaintiff-wife and against the defendant-husband.

(3.) In the present suit, the plaintiff-wife has prayed for a declaration that the consensual judgment and order dated 10th March, 2016 and the formal decree prepared on 02nd February, 2013 passed in CS(OS) No. 1222/2004 be declared void, illegal, invalid, arbitrary and malafide. The plaintiff-wife also seeks permanent injunction restraining the defendant-husband from acting upon the order dated 10th March, 2006 and the formal decree dated 02nd February, 2013.