CHAMEL KAUR Vs. CHARAN SINGH

JUDGEMENT

(1.) THIS order disposes of Eegular Appeals Nos. 104 and 293 of 1948.

(2.) IN order to appreciate the questions that arise in these proceedings, it is necessary to set out the material facts of the case in some detail.

(3.) NARAIN Singh owned the property in suit. Narain Singh dying, the property in suit devolved upon Mst. Kulvanti, widow of Narain Singh. On 1-11-1938 Mst. Kulvanti sold the property in suit to Mst. Qhambel Kaur, wife of Dalip Singh for Rs. 3500/- on the foot of sale deed, Ex. D. 1. Mst. Kulwanti sold other property for Rs. 225/-to Deva Singh, lather of defendants 2 and 3, on 7-7-1937, but we are not concerned in these proceedings with that sale.