RANBIR SINGH Vs. ANITA

JUDGEMENT

(1.) This judgment disposes of Regular Second Appeals No. 733, 734 and 735 of 1990 since common questions of law and facts arise for determination therein. These appeals are directed against the judgments and decrees of the first Appellate Court affirming on appeal those of the trial judge whereby the suit of the plaintiffs/respondents for possession by way of pre-emption was decreed.

(2.) The facts :

(3.) The defence raised by the defendant/appellants was that the suit was bad for partial pre-emption and the sale consideration was exaggerated.