- (1.) Leave granted.
(2.) The appellant is aggrieved by the order of the learned Single Judge of the Punjab and Haryana High Court whereby he allowed the revision filed by respondent No. 1 and vacated the order of injunction passed by the trial Court, which had been partly confirmed by the lower appellate Court insofar as it related to her forcible eviction from suit property, i.e. Kothi No. 84, Phase-IX, SAS Nagar (Mohali).
(3.) The appellant and respondent No. 1 were married in 1978. After 15 years of the marriage, respondent No. 1 filed a suit for permanent injunction for restraining the appellant from interfering with the suit property. On being noticed, the appellant filed counter claim and pleaded that in terms of Section 18 of the Hindu Adoptions and Maintenance Act, 1956, she is entitled to reside in the suit property. The trial Court dismissed the suit of respondent No. 1 and decreed thecounter claim filed by the appellant. The first and the second appeals filed by respondent No. 1 were dismissed by the lower appellate Court and the High Court. Special Leave Petition (Civil) No. 4193/2000 filed by him was summarily dismissed by this Court vide order dated 16.3.2000.;