P.PALLAVI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed by the petitioner under Article 226 of the Constitution of India for the following relief :

(2.) Heard Sri A.Venkatesh, learned Senior Counsel for Sri S.Sateesh Kumar, learned counsel for the petitioner, Mrs.K.Mani Deepika, learned Government Pleader for Women, Children, Disabled and Senior Citizens Department and Mrs.Sangeetha, learned counsel for the respondent Nos.4 to 6.

(3.) The case of the petitioner, in brief, is that she is the daughter-in-law of respondent Nos.4 and 5 and the legally wedded wife of respondent No.6. Her marriage with respondent No.6 was solemnized on 2/6/2010 as per Hindu rites. It is asserted that after marriage, the petitioner started residing in the matrimonial home bearing H.No.22/2/871, Noor Khan Bazar, Hyderabad, which, according to her, is the ancestral property of respondent Nos.4 to 6 and forms the subject matter of the present dispute. Owing to strained marital relations, respondent Nos.4 and 5 along with respondent No.6 allegedly left the said house in the year 2013 and shifted to the residence of their elder son at Old Bowenpally, leaving the petitioner in possession of the property. Respondent No.6 thereafter filed Divorce O.P.No.97 of 2017 before the Family Court, Hyderabad, which came to be dismissed on 28/1/2020.