CHAND SULTANA ALIAS INDRA BAI Vs. KHURSHID BEGUM

JUDGEMENT

(1.) This is an appeal against the order of the Chief Judge, City Civil Court, Hyderabad, declining to grant a temporary injunction restraining the respondents herein from receiving or taking delivery of all or any of the plaint schedule properties either moveable or immoveable, or to receive any amounts from the Receiver-cum-Commissioner appointed in C. S. No. 13 of 1958 on the file of the High Court pending disposal of the suit O. S. No. 23 of 1961 on the file of the City Civil Court, Hyderabad.

(2.) The application was made under Order 39, Rule 2 pending a suit brought by the appellant in forma pauperis claiming to be the daughter of the Nawab Mir Yousuf AH Khan popularly known as Sir Salar Jung III (hereinafter to be referred to as the Nawab) for a declaration that she is the legitimate daughter of the said Nawab and for possession of his assets and properties.

(3.) Sir Salar Jung III died on 22-3-1949 leaving behind him enormous private properties and a big jagir which has become the subject-matter of endless litigation.