ZEENAT KAUSER DEHLVI Vs. YUNUS DEHLVI

JUDGEMENT

(1.) By this order I propose to dispose of the two applications filed by the plaintiff a gainst the defendant under Order 39, Rules I and 2 of the Code of Civil Procedure praying for Assuance of temporary injunction restraining the defendants, his servants, agents from selling, transferring, alienating, disposing of or creating any third party interest in respect of the property bearing No. II, Sardar Patel Marg, New Delhi.

(2.) The plaintiff instituted the present suit against the defendant seeking for declaration that the plaintiffis entitled to half share in the suit property, namely, II, Sardar Patel Marg, New Delhi.

(3.) The plaintiff is the wife Of the defendant and they were married under the Sunni Muslim Law in July, 1952: At the time of marriage the plaintiff was 16 years old and she went to the marital home of the defendant after the Rukhsati' ceremony which took place on 22nd July, 1953.