PURUSHAN Vs. OMANA

JUDGEMENT

(1.) Petitioner in the original petition before the Family Court is the appellant. The respondent is his wife. Under challenge is the judgment as per which his prayer for declaration and injunction was dismissed by the court below. For the sake of clarity, parties shall be described as per their status in the proceedings before the Family Court.

(2.) The Petition was preferred originally for a declaration that the respondent/wife had no manner of right, title or possession over the petition schedule property and for an injunction restraining alienation and for consequential reliefs.

(3.) Pleadings in brief are as follows: -