HAR NARAIN Vs. CHANDGI

JUDGEMENT

(1.) In view of the judgment of this Court in Atam Prakash v. State of Haryana, (1986) 2 SCC 249 : (AIR 1986 SC 859), this appeal has to be allowed and the suit for pre-emption has to be dismissed. The learned counsel for the respondents, however, urges that four of the persons who purchased the property along with the appellant Har Narain have not chosen to prefer the appeal and suit therefore cannot be dismissed in toto. It is difficult to agree with this submission. The purchase was a joint purchase and if the suit for pre-exemption was filed against all the joint purchasers, the other joint purchasers are also parties before us though they have not preferred an appeal. If the suit which is one for pre-emption against all the joint purchasers is to be dismissed against one, it has to be dismissed against all. We do not see any difficulty in setting aside the decree passed against the non-appealing joint vendees also under the provisions of O. 41, R. 33. The appeal is therefore allowed. No costs.