- (1.)In the present appeals the Appellant, who is a Gynaecologist by profession and has appeared before us as a party-in-person, is aggrieved by the order of the Division Bench of the High Court of Delhi dated 06.05.2009 in LPA No. 64/2009 along with CM Nos. 1801, 4625 & 4770 of 2009.
(2.)The brief facts, which are required to be stated in order to appreciate and find a solution to eliminate the grievances of the Appellant, are that the Appellant got married to Respondent No. 4 herein in the year 1973 and thereafter, a son and a daughter were born out of the said wedlock in the years 1974 and 1977, respectively. Differences stated to have arisen as between the Appellant and Respondent No. 4 with regard to their matrimonial affair and according to the Appellant, Respondent No. 4 deserted her in the year 1989. There were two matrimonial Suits initiated, one at the instance of the Appellant being Suit No. T.S. (M) No. 7 of 1991, which was transferred to the Additional District Judge, Jorhat, Assam with a new number T.S. (M) No. 10/91 and another at the instance of the 4th Respondent being matrimonial Suit No. 4/1996. Both the suits were stated to have been dismissed. It is the further case of the Appellant that thereafter, the 4th Respondent claimed to have divorced her by relying upon an alleged divorce decree dated 29.09.1989 by consent from the Court of Bhutan and also another divorce decree dated 05.03.1999 granted by the Court in England at the instance of the Appellant apart from another divorce decree at Jorhat. The Appellant does not admit to the existence of any of the decrees relied on by the Respondent No. 4.
(3.)Be that as it may, according to Respondent No. 4, the divorce as between the Appellant and Respondent No. 4 had come into existence by virtue of the above decrees granted by the competent courts and that he was subsequently married to one Smt. Vidushi Shah in 1991 and that the present marriage was also upheld by the Delhi High Court by an order dated 25.01.2012 in Crl M.P. No. 3845 of 2010. The Appellant contended that the marriage as between her and Respondent No. 4 continued to subsist, that she was living in her matrimonial home at B-108, Hill View Apartments, Vasant Vihar, New Delhi from where she was forcibly evicted on 05.05.2008. It is the further contention of the Appellant that the said matrimonial home, being a joint family property, was acquired by her father-in-law, namely, Respondent No. 4's father which was transferred by his mother in his favour after the demise of her husband and that subsequently Respondent No. 4 was taking every effort to transfer the said property without the consent of other members of the family.