SWATI Vs. SHAKUNTALA

JUDGEMENT

(1.) The case has been taken up for hearing through video-conferencing.

(2.) Petitioner has assailed the order dated 06.08.2020 passed by Additional District Judge, Sonipat vide which the petitioner was restrained from entering in the matrimonial home.

(3.) Plaintiff-respondent filed a suit along with an application under Order 39 Rules 1 and 2 read with Section 151 CPC for grant of interim injunction against the defendant- present petitioner.