KANEEZA KHATOON Vs. IQBAL AHMED

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The main point involved in this Second Appeal is as to whether under Muslim Law a widow can alienate the property of her minor sons and daughters.

(3.) This is defendant's Second Appeal arising out of Original Suit No. 549 of 1972. The suit was instituted by Iqbal Ahmad and others - respondents 1 to 8, sons, daughters and wife of Mohd. Mustafa. Appellant Smt. Kaneeza Khatoon was defendant first set. Gulam Rasool and three others respondents 9 to 12 were defendants second set and Mst. Fatima Biwi mother of defendant second set was defendant third set. She died during pendency of the proceedings before the courts below and respondents 9 to 12 were her only legal representatives.