MOHAMMAD YUSUF AND ORS Vs. SARDARA SINGH

JUDGEMENT

(1.) Defendants, having failed in both the courts below, have filed the instant second appeal.

(2.) Sardara Singh - plaintiff (since deceased and represented by respondents as his legal representatives) filed suit for possession of suit land by pre-emption on the ground of being co-sharer in the land, of which a share was sold to the defendants by Ibrahim. The defendants resisted the suit on various grounds.

(3.) Learned Additional Senior Sub Judge, Jagadhri, vide judgment and decree dated 08.05.1995, decreed the plaintiff's suit. First appeal preferred by the defendants stands dismissed by learned Additional District Judge, Yamuna Nagar at Jagadhri, vide judgment and decree dated 04.09.2006. Feeling aggrieved, the defendants have preferred the instant second appeal.