SHEELA DEVI Vs. RAM SARUP

JUDGEMENT

(1.) This order of mine shall dispose of two matters; regular second appeal bearing No.133 of 2015 and civil revision No.5438 of 2018 at the instance of the defendant. The appeal has been preferred against the concurrent finding of fact and revision petition against the order dated 01.08.2018 whereby while allowing impleadment of legal representatives of deceased-Ram Sarup, name of one Rajpal Panwar has been excluded.

(2.) The appellant-defendant No.1 opposed the suit and supported her possession being matrimonial home. Certain allegations qua mishandling were also levelled, much less, registration of criminal case and filing of petition under the Hindu Marriage Act.

(3.) Defendant No.2 Rajpal, husband of the appellant- defendant No.1 filed a separate written statement and stated that appellant-defendant No.1 had created a complete disharmony only to matrimonial discord.