BRAJENDRA NATH OJHA Vs. KISHORI DEVI

JUDGEMENT

(1.) Heard the learned counsel, Mr. Chandra Kant for the petitioner and the learned counsel, Mr. Arun Kumar Rai for the respondent.

(2.) It appears that application under Sec. 19 of the Hindu Adoptions and Maintenance Act, 1956 was filed by the respondent against her father-in-law, the petitioner, Brajendra Nath Ojha.

(3.) According to the respondent, she has no residence and, therefore, she wants to reside in her sasural but she apprehends if she will reside there, the father-in-law may assault her and, therefore, the learned Court below by order dated 05.05.2016 directed that the respondent is permitted to go to her sasural and further directed the respondent to approach the local police if any hindrance is put by the petitioner.