SULTAN AND ANOTHER Vs. SHAYM LAL AND ANOTHER

JUDGEMENT

(1.) The facts giving rise to this regular second appeal filed by the plaintiffs may be briefly stated as under : - -

(2.) The Learned Counsel for the plaintiffs confined his argument to the construction of Sec. 15 (1) (c) fourthly, Punjab Pre -emption Act which runs as follows : - -

(3.) The Learned Counsel for the plaintiffs urged that on a proper construction of this provision, the tenants are entitled to pre -empt the whole of the land which is sold and he placed reliance on a Single Bench decision in Mangtu v/s. Tika Ram and others, (1969) 71 P.L.R. 210 wherein it was observed as follows : - -