LEELU RAM Vs. SARDARA SINGH AND ORS.

JUDGEMENT

(1.) THIS revision petition has been filed by Leelu Plaintiff. Facts giving rise to the present revision petition are as under:

(2.) LEELU filed the present suit for possession by way of preemption wherein he challenged the sale made by Tara Chand Vendor in favour of Ram Kumar on the plea that he was a co -sharer. On 18th November, 1989 a compromise was executed between the Plaintiff and the vendee and the same was filed in Court on 20th November, 1989 which was to come up for consideration on 21st November, 1989.

(3.) I have heard the learned Counsel for the parties at length and find no force in the present revision petition. Section 28 of the Punjab Pre -emption Act. 1913 (hereinafter referred to as the Act) is reproduced below: