MANOJ Vs. CIRCLE INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioners have approached this Court seeking the following reliefs:

(2.) Briefly put, the case of the petitioner is as follows:

(3.) Petitioners are husband and wife permanently residing in the house which devolved by virtue of a Will executed by the father of the 1st petitioner. Respondents 3 to 7 are the brothers, their wives and mother of the 1st petitioner. Taking advantage of hospitalisation of the 1st petitioner, the father was forcibly removed from the house and a settlement deed was executed in the name of mother. Respondents 3 to 7 are making attempts to dispossess the petitioners. The wife has obtained a residence order under the Protection of Women from Domestic Violence Act. Counter affidavit has been filed by the respondents. Reply affidavit is also filed.