KANWAR SINGH Vs. SUSHILA DEVI

JUDGEMENT

(1.) The plaintiff-appellant has filed the present Regular Second Appeal against the concurrent findings of fact arrived at by the Courts below while dismissing the suit claiming superior right to pre-empt the sale deed.

(2.) The plaintiff had claimed that he has superior rights to pre-empt the sale deed executed by defendant Nos.5 to 7 in favour of defendant Nos.l to 4 dated 29.11.2007 on the ground that he was tenant in possession of the land sold on the date the sale deed was executed.

(3.) The defendants contested the suit and pleaded that the plaintiff has never remained in possession.