Seema vs Rajinder Singh

S.D. Anand, J. (Oral) - Learned Additional Chief Judicial Magistrate, Ambala, while allowing an interim application under Sections 12, 18, 19, 20, 22 and 23 of the Protection of Women from Domestic Violence Act, directed restraint of the respondents from dis-possessing the petitioner-wife from the matrimonial house which was concededly a shared accommodation. Apart therefrom, the further order was that the respondents shall not alienate that house. In revision, the learned Addl. Sessions Judge, Ambala, set aside both the orders to the above effect. Qua restraint of dis-possession, the learned counsel for the petitioner states that he does not press this plea. Qua the other part of the order granted by the learned Addl. Sessions Judge, the learned counsel for the respondents states that respondents shall not alienate the shared house till the final disposal of the petition.

The petition shall stand disposed of accordingly in view of the facts noticed above.

The learned Trial Court is further directed to dispose of the main petition itself within three months from the next date of hearing.

The acknowledgement (of copy of this order) issued by the concerned Judicial Officer shall be forwarded to the Registry of this Court. Learned Sessions Judge shall himself maintain a tab to ensure that the case is disposed of by aforementioned date.