HARBANS KOUR Vs. SWARAN SINGH

JUDGEMENT

(1.) PETITIONER Harbans Kour was a defendant in respondent's suit for declaration to the effect that will stated to have been executed on 2 -04 -2000 by Faquir Singh, the father of the parties, and registered on 20th of April, 2000 in favour of the petitioner was null and void, And additionally, a permanent prohibitory injunction restraining the petitioner from selling, alienating or transferring the possession of land measuring 12 kanals 12 marlas comprised in Khasra Nos. 56, 205, 220, 221, 222, 223 and 53 situated at Village Flora, R.S. Pura and from raising any type of construction therein.

(2.) CONSIDERING the pleadings of the parties, the trial court framed preliminary as well as factual issues which read thus: FRELIMINARYISSUES:

(3.) PETITIONER had projected in her application that the counsel engaged by her to contest the suit before learned Munsiff had advised her that she need not appear in the court on every date of hearing and as and when need may so arise, he would accordingly inform her. She says that her counsel did not inform her about the decision of the case.