FEMIDABANU Vs. MOHAMMED ISHAQ YAKUBBHAI BAGBAN

JUDGEMENT

(1.) By way of present appeal under Sec. 19 of the Family Court's Act r/w Sec. 96 of the Code of Civil Procedure, appellant- original plaintiff has challenged the judgment and order passed by the Family Court No.1 in Family Suit No.1287 of 2011 dtd. 14/11/2017. The said suit was filed by the present appellant against her husband for seeking permanent injunction restraining him as well as his relatives, servants, agents and power of attorney from taking possession of the suit property.

(2.) In response to the notice issued by this Court, respondent has appeared through learned advocate.

(3.) Today, when the matter is called out, an affidavit has been filed by the appellant, which reads thus: