SARDARA RAM Vs. PARAMJIT KAUR

JUDGEMENT

(1.) This common judgment shall dispose of two regular second appeals arising out of a suit.

(2.) The question that arises for consideration is whether daughter-in-law can claim protection from dispossession on the ground that the property exclusively owned by father-in-law is a "shared household", within the meaning of section 2(s) of The Protection of Women From Domestic Violence Act, 2005 (hereinafter referred to as 'the Act').

(3.) Plaintiff-respondent No. 1 filed suit for permanent injunction restraining the defendants from interfering in peaceful and lawful possession of plaintiff on property mentioned in the plaint in respect of two houses, one double storey and second adjoining house.