KIRAN BALA Vs. SURINDER KUMAR

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises against an order of limine dismissal of a revision petition passed by the Punjab and Haryana High Court.

(3.) The appellant, Kiran Bala, faced more than one suit for recovery of monies in the Court of the Additional Senior Sub-Judge, Dhuri, Punjab, Civil Suit No. 636 of 6-8-1991 was filed by the plaintiff - respondent against her in order to recover Rs. 19,125/- inclusive of interest. Apprehending that she may not alienate her property the plaintiff respondent obtained on 24-7-1991 an order of maintenance of status quo. Despite the said order, the appellant on 29-7-1991 sold her residential house in favour of her daughter and her husband's brother for a sum of Rs.20,000/- mentioning in the sale deed the necessity of selling it to pay off her debts. This development got entangled in the suit and was put to issue. Specifically Issue No.3 raised was to the following effect: