L.N. Mittal, J. - (1.) BALJIT Kaur has filed this Habeas Corpus writ petition under Article 226 of the Constitution of India.
(2.) FACTS of this case, in nut -shell, are as under: Petitioner is daughter -in -law of Respondents No. 3 and 4. Petitioner's husband has since died on 28.09.2009. Petitioner has two minor children namely Karamjit Kaur aged about 41/2 years and Avtar Singh aged about 01 year and 02 months (born posthumously), when the petition was filed. Petitioner's case is that after death of her husband and birth of Avtar Singh, Respondents No. 3 and 4 started maltreating the Petitioner and ultimately, she was turned out of the matrimonial home and was not allowed to take her children with her. Case of Respondents No. 3 and 4 is that after death of her husband and birth of Avtar Singh, Petitioner voluntarily left the matrimonial home and started residing at Sirsa. Respondents No. 3 and 4 also pleaded compromise (Annexure R -1) allegedly arrived at between the parties.
(3.) ON the preceding date of hearing, the Petitioner, who was present in person, denied her signatures on compromise Annexure R -1. The compromise also purports to have been signed by Petitioner's father, uncle and some other persons. Accordingly, the Petitioner was directed to bring her father, uncle Tarlochan Singh, Gurmit Singh and Sardool Singh Sarpanch. Pursuant to said order, Petitioner's father Baldev Singh has come present in person. He has admitted his signatures on compromise Annexure R -1. Petitioner is also present in person. Petitioner denies the compromise.;