S.K.GUPTA,J - (1.) THIS revision is directed against the order dated 7-12-2004 and 29-1-2005 passed by Additional District Judge (Special Judge, EC Act) Ghaziabad in Misc. Case No.222 of 2002, Fateh Chand Sharma and another Vs. Smt. Rajni Sharma and other ,under section 7/25 of the Guardian and Wards Act, 1890 read with Section 13 of the Hindu Minority and Guardianship Act,1956.
(2.) THE brief facts as enumerated in the affidavit filed in support of stay application by the revisionists are as follows: Smt Rajnish Sharma, revisionist no.1 got married to one Arvind Kumar Sharma on 4-12-1998 and out of the said wedlock a male child namely Anshuman was born. Arvind Kumar Sharma husband of Smt. Rajni Sharma expired on 23-7-2002. After the death of her husband, it is alleged that opposite parties (father and mother in law of Rajni Sharma) made her life so miserable that she had to seek shelter in her parents' house at Lucknow. It is further alleged that respondents grabbed her Stri Dhan and all other properties to the tune of Rs.3 lakhs and she was also tortured by them. As such, Smt. Rajni Sharma left her parental home on 13-9-2002 alongwith her only minor son and settled down at Lucknow and since 13-9-2002 she is staying at Lucknow along with her minor son.
(3.) ON 23-12-2002 the opposite party no.1 filed Misc. Case No.222 of 2002 Fateh Chand Sharma and another Vs. Smt. Rajni Sharma and others under section 7/25 of the Guardian and Wards Act, 1890 ( hereinafter referred to as the Act) read with Section 13 of Hindu Minority and Guardship Act, 1956 before the District Judge, Gautam Budh Nagar.;