SURJEET SINGH Vs. DAYAL SINGH

JUDGEMENT

(1.) Kunda Singh sold 36 Kanals 5 Marlas of land comprised in Square No. 185, Killa No 17(80), 23-24(16-0), 25(5-5), 16(7-0) situated in the revenue estate of village Sainpal to defendant respondent vide registered sale deed dated 7.6.1974. The said sale was sought to be pre-empted by Gurjant Singh, Surjit Singh, Mangal Singh and Gurdarshan Singh sons of Hardit Singh on the plea that they had a superior right of pre-emption being the tenants on the suit land.