RAMILABEN PRAKASHBHAI MAKWANA Vs. SUNDARBHAI VIRABHAI MAKWANA

JUDGEMENT

(1.) On 8th October, 2021, this Court passed the following order;

(2.) Thus, vide the order, referred to above, this Court issued certain directions and adjourned the matter on 12 th October, 2021, i.e, today to report compliance of our directions.

(3.) Today, when the matter was called out, Ramilaben Prakashbhai Makwana accompanied by few other women appeared in person and started crying and wailing. Ramilaben pretended to be absolutely innocent. She submitted that she had no idea about the undertaking filed by her on oath before this Court as well as has no idea about the unauthorized construction put up in the Society by her husband. We are not prepared to believe this part of the story. The fact remains that Ramilaben, being the owner of the property, did file an undertaking in the form of an affidavit before this Court way back in the year 2017 stating in clear terms that she would remove the offending construction within a period of three months. She did not do anything. She could be said to have violated the undertaking with impunity. We could have taken a very serious view of this violation on her part.