P SUNITHA Vs. K V JAYARAJ

JUDGEMENT

(1.) This appeal is directed against an order under which the appellant, a divorced wife has been ordered to be evicted from the house exclusively belonging to her husband, the respondent herein.

(2.) We have heard both counsel. The wife, admittedly, has no right or title to remain in the house in question. The residential building unquestionably belongs exclusively to the respondent/divorced husband. The wife happened to continue in the house by virtue of her position as a divorced wife in continuation of her earlier residence therein.

(3.) The short submission of the learned counsel for the appellant is that the appellant has not got vacant possession of other adjacent buildings belonging to her. She wants time to secure vacant possession of such buildings before she is obliged to vacate the residential building.