BAL RAM Vs. SARBATI

JUDGEMENT

(1.) C.M. No. 2907-C of 2010

(2.) For the sake of brevity facts are being taken from RSA No. 203 of 1985 titled Bal Ram v. Smt. Sarbati.

(3.) The plaintiff/appellant by way of this regular second appeal challenged the judgment and decree passed by the learned Courts below, vide which the suit filed by the plaintiff for possession of the land by way of pre-emption, stands dismissed.