SADHU SINGH Vs. DHARAM DEV

JUDGEMENT

(1.) The short and single point raised by Shri Harbans Singh, learned counsel appearing for the appellants, in this appeal by special leave is that the decree for pre-emption passed against the appellant is unsustainable in view of S.3 of the Punjab Pre-emption (Repeal) Act, 1973 which reads thus:

(2.) The section is plain and its meaning unambiguous that there is a statutory mandate against passing a decree for enforcement of a right of pre-emption in the State of Punjab. The only point here is as to whether a decree already passed by the trial court, challenged in appeal after the Act was passed and affirmed on appeal would fall within the mischief of S.3 while the case pendsin the High Court. We think that S.3 interdicts the passing of a decree even in appeal. For one thing a decree challenged in appeal is reopened and the appellants' hearing is a rehearing of the whole subject matter and when a decree is passed in appeal the first decree merges in the appellant decree and it comes within the scope of S.3. The decision of this Court in Amarjit Kaur v. Pritam Singh reported in AIR 1974 SC 2068, directly covers the situation.

(3.) Necessarily, we have to allow the appeal and dismiss the suit, but in the circumstances no costs.