Ashwani Kumar vs Smt. Anju
2014 Latest Caselaw 1702 ALL

Citation : 2014 Latest Caselaw 1702 ALL
Judgement Date : 13 May, 2014

Allahabad High Court

Ashwani Kumar vs Smt. Anju on 13 May, 2014

Bench: Rajes Kumar, Dinesh Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1436 of 2014
 

 
Appellant :- Ashwani Kumar
 
Respondent :- Smt. Anju
 
Counsel for Appellant :- Amit Saxena
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Dinesh Gupta,J.

The appellant is the husband of the respondent. It is the case of the appellant that he had purchased suit property in the name of his wife Smt Anju out of his own resources. Now the relationship of the appellant and the husband are strained. A suit for declaration has been filed by the appellant along with an application for interim relief, which has been rejected by the impugned order.

Issue notice to the respondent, returnable at an early date. The appellant may take steps to serve the respondent by registered post.

List in second week of July, 2014. Till the next date of listing, there shall be status-quo in respect of the suit property and both, the appellant as well as respondent are restrained from transferring or alienating the suit property.

Order Date :- 13.5.2014