AARTI SABHARWAL Vs. JITENDER SINGH CHOPRA

JUDGEMENT

(1.) THIS is a contempt petition filed by the Plaintiff in CS (OS) No. 276 of 2007 seeking punishment of the respondents/contemnors for willful disobedience of the order dated 15th February 2007 passed by this Court in the suit.

(2.) THE background to the filing of the present petition is that the Petitioner (hereinafter referred to as the Plaintiff) was married to the Respondent No. 1/Defendant No. 1 (in the suit) on 27th October 2004. On account of the differences that arose between the parties, the Plaintiff lodged a complaint against Defendant No. 1 (husband), Defendant No. 2 (father-in-law), Defendant No. 3 (mother-in-law) with the Crime Against Women Cell, Nanakpura, New Delhi under Sections 406/498A IPC. Pursuant thereto an FIR was registered against the three Defendants on 3rd January 2007.

(3.) THE proceedings under the PWDVA before the learned Metropolitan Magistrate (MM), New Delhi witnessed the passing of an interim order in favour of the Plaintiff on 7th December 2006 directing the Respondents "not to dispose of the shared household i.e. 32, Sultanpur Farms, Mehrauli." The said interim order was continued on 11th December 2006 and again on 12th December 2006 till 18th December 2006. A perusal of the order passed by the learned MM on 18th December 2006 shows that the said interim order was not continued thereafter.