REGENT COMPUTRONICS PVT. LTD.

Sujata Gandhi Appellant

V/S

S.B. Gandhi Respondents

Referred Judgements :-

PRABHAKARAN S. VS. STATE OF KERALA [REFERRED TO]
NISHANT SHARMA VS. STATE OF U.P . [REFERRED TO]
NISHANT SHARMA VS. STATE OF UP [REFERRED TO]
NEETU RANA VS. STATE OF U.P . [REFERRED TO]
SUBHASH AND OTHERS VS. SHIVANI [REFERRED TO]
GURMIT SINGH BHATIA VS. KIRAN KANT ROBINSON AND OTHERS [REFERRED TO]
CHUNILGJ V MEHTA SONS LIMITED ADVOCATE GENERAL FOR THE STATE OF MAHARASHTRA INTERVENER VS. CENTURY SPINNING MANUFACTURING COMPANY LIMITED [REFERRED TO]
RAM SEWAK YADAV VS. HUSSAIN KAMIL KIDWAI [REFERRED TO]
BHABHI VS. SHEO GOVIND [REFERRED TO]
M CHINNASAMY VS. K C PALANISAMY [REFERRED TO]
B P ACHALA ANAND VS. S APPI REDDY [REFERRED TO]
KASTURI VS. IYYAMPERUMAL [REFERRED TO]
S R BATRA VS. TRUNA BATRA [REFERRED TO]
VIMALBEN AJITBHAI PATEL VS. VATSLABEEN ASHOKBHAI PATEL [REFERRED TO]
MUMBAI INTERNATIONAL AIRPORT PVT LTD VS. REGENCY CONVENTION CENTRE AND HOTELS PVT LTD [REFERRED TO]
SHUMITA DIDI SANDHU VS. SANJAY SINGH SANDHU [REFERRED TO]
HARBANS LAL MALIK VS. PAYAL MALIK [REFERRED TO]
KAVITA GAMBHIR VS. HARI CHAND GAMBHIR [REFERRED TO]
ARIKALA NARASA REDDY VS. VENKATA RAM REDDY REDDYGARI [REFERRED TO]
NEETU RANA VS. STATE OF U.P. [REFERRED TO]
VAISHALI ABHIMANYU JOSHI VS. NANASAHEB GOPAL JOSHI [REFERRED TO]
GIRISH KUMAR VS. STATE OF MAHARASHTRA AND OTHERS [REFERRED TO]
PAM DEVELOPMENTS PRIVATE LTD VS. STATE OF WEST BENGAL [REFERRED TO]
GURMIT SINGH BHATIA VS. KIRAN KANT ROBINSON [REFERRED TO]
RICHA GAUR VS. KAMAL KISHORE GAUR [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Jatin Sahgal, learned counsel for the appellant and Sri J.B. Singh, learned counsel for the respondent.

(2.) The present appeal has been filed for setting aside the judgment and decree dated 19.9.2019 and 23.9.2019 passed by the Additional District Judge, Court No. 13, Ghaziabad in Civil Appeal No. 63 of 2017 (Sujata Gandhi vs. S.B. Gandhi) and judgment and decree dated 8.3.2017 and 22.3.2017 passed by Civil Judge (S.D.), Ghaziabad in Original Suit No. 907 of 2014 (S.B. Gandhi vs. Smt. Sujata Gandhi).

(3.) Necessary facts shorn of details are that the appellant was married with the plaintiff's son namely, Vijay Gandhi on 29.4 .1998 and two children born out of this wedlock. In the year 2013 Vijay Gandhi, son of the plaintiff deserted the appellant and thereafter filed a divorce petition under section 13 of the Hindu Marriage Act. One NCR/FIR was lodged at police station Link Road, Ghaziabad by the plaintiff against the appellant. According to the plaint case the plaintiff is owner of House Number A-242, Surya Nagar, Ghaziabad. After marriage of his son he permitted his son and the defendant to live on the first floor of his house. It is alleged that he is old and his wife is also old and is handicapped. The defendant started harassing the plaintiff and his wife. Under such circumstances the plaintiff asked his son to vacate the house along with the defendant. His son Vijay Gandhi left the suit property and started living somewhere else with the defendant, however, after sometime she came back and forcibly occupied the suit property and thereafter the defendant refused to vacate the house. As such, the suit for eviction of the defendant was filed. The case of the defendant is that she never left the matrimonial house and is continuously living in the same.

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SUJATA GANDHI Vs. S.B. GANDHI

Referred Judgements :-

JUDGEMENT

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