URMILA Vs. RAMESH CHANDER

JUDGEMENT

(1.) The present petition directs challenge against the orders dated 5.12.2013 passed by Judicial Magistrate Ist Class, Sonepat and dated 19.9.2015 by the Sessions Judge, Sonepat whereby her claim for providing residential accommodation in a double storeyed house measuring 1280 square feet, situated in village Gangana, has been dismissed.

(2.) Counsel for the petitioner has submitted that as the house in question was owned by grand father of the respondent/husband, the petitioner can claim right of residence in the said house, being the ancestral property of the respondent.

(3.) I have heard learned counsel for the petitioner and perused the paper book and the records.