VEENA SHARMA Vs. NAVEEN SHARMA

JUDGEMENT

(1.) (Oral)

(2.) THIS regular second appeal by the plaintiff-appellant is directed against the judgments and decrees passed by the learned courts below, vide which suit for declaration with consequential relief for mandatory injunction, filed by the plaintiff/appellant was dismissed.

(3.) AFTER the marriage, defendant No.1 had taken a bank locker No.476 on rent in the joint name of the plaintiff and defendant No.1, for the purpose of keeping gold and jewellery of the plaintiff. It was the case of the plaintiff/appellant that defendant no.1 was eager to sell off the piece of land, owned jointly with the plaintiff, whenever the plaintiff resisted the illegal moves of defendant No.1, she was mercilessly beaten by him and that the physical and mental tortures of the plaintiff went to such an extent that she was compelled to obtain a decree of divorce vide judgment and decree dated 3.6.2004 from the Court of Shri R.K. Khanagwal, learned Additional District Judge, Faridabad.