MAYA DEVI Vs. RATTAN SINGH

JUDGEMENT

(1.) This regular second appeal, by plaintiff/appellants, is directed against the judgment and decree dated 23.7.1990, vide which the suit filed by the plaintiffs to pre-empt the sale made by Prem Inder Singh and Naresh Inder Singh, sons of Ajinder Singh, was partly allowed.

(2.) The suit of the appellants, was decreed for possession of half share of the property sold by way of pre-emption being the tenants.

(3.) The facts in brief read as under: