SACHIN KUMAR Vs. SMT NIDHI DOHRE

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 96 CPC against the impugned judgment and decree dtd. 19/10/2024 passed by the Additional Civil Judge (S.D.) Court No.10, Ghaziabad in O.S. No.544 of 2020 (Sachin Kumar Vs. Smt. Nidhi Dohre and another), whereby the plaintiff's suit for the relief of mandatory injunction for directing the defendant No.2 Agrawal Associates (Promoters) Ltd, for executing the sale deed of the disputed property solely in favour of the plaintiff and for restraining the estranged wife-defendant No.1 from creating any hindrance, has been dismissed.

(2.) The appeal is admitted.

(3.) The factual matrix is that the plaintiff-appellant, Sachin Kumar, and defendant No.1, Smt. Nidhi Dohre, are husband and wife, whose marriage was solemnized on 14/2/2015 in accordance with Hindu rites and rituals. After the marriage, they resided at Flat No. C-306, Neelgiri Apartment, Kaushambi, Ghaziabad.