GURJIT KAUR ALIAS SATNAM KAUR Vs. JARNAIL SINGH

JUDGEMENT

(1.) REPLY by way of affidavit of Amandeep Singh son of Jarnail Singh on behalf of respondent Nos. 1 and 2 has been filed in court and the same is taken on the record.

(2.) THE grievance of the petitioner before this court is that the respondents have alienated the disputed land despite an undertaking given before the Civil Judge(Junior Division), Ferozepur in Civil Suit No. 460/19.9.2003 on 17.11.2006, whereby it was stated by the respondents that they shall not alienate the suit property during the pendency of the suit.

(3.) I have heard learned counsel for the parties.