RAM KISHAN Vs. DAYA NAND(D)

JUDGEMENT

(1.) Leave granted.

(2.) The present appeals take exception to the common judgment dtd. 31/8/2018 passed by the High Court of Punjab and Haryana at Chandigarh in R.S.A. No. 2241 of 1991 titled "Ram Kishan and another v. Daya Nand and others" and R.S.A. No. 2242 of 1991 titled "Siri Bhagwan and others v. Daya Nand and others".

(3.) The High Court by the impugned judgment has upheld the judgment of the first appellate court, decreeing the suit for pre-emption filed by the plaintiffs, Daya Nand (deceased) and others. Aggrieved, the defendant - purchasers, Ram Kishan and another ; and Siri Bhagwan and others have preferred the present appeals. Trial court vide judgment dtd. 31/10/1990 had dismissed the suits.