Section 42(h) in The Specific Relief Act, 1977 (1920 A.D.)
(h)A bequeaths property to B for his life, with remainder to B's wife and her children if any, by B, but if B dies without any wife or children, to C. B has putative wife, D, and children, but C denies that B and D were ever lawfully married. D and her children may, in B's life time institute a suit against C and obtain therein a declaration that they are truly the wife and children of B.
