KARTAR KAUR Vs. DARSHAN KAUR AND OTHERS

JUDGEMENT

(1.) The counsel appearing on behalf of the appellant is not ready and seeks for adjournment. I decline the plea and proceed to take up the case on merits and examine the record with the assistance of the counsel appearing for the respondents.

(2.) The following substantial question of law arises for consideration in this second appeal:-

(3.) The suit was filed by the plaintiff who was the widow of one Kishan Singh being his third wife for the relief of injunction against the first defendant from alienating the properties in violation of the terms of the decree restricting her interest for her life. The 1st defendant was the widow of Gulwant Singh, who was the son of Kishan Singh through the second wife Naranjan. Kishan Singh's first wife was Dhan Kaur. The children and grand children of Kishan Singh have all been brought as party defendants.