JEET SINGH Vs. JASVINDER KAUR

JUDGEMENT

(1.) JEET Singh and Darshan Singh filed suit for pre-emption in 1991 against Jasvinder Kaur and Jasveer Kaur being co-sharers. Plaintiff's suit was decreed on 27.8.1992. Vendees defendants went in appeal which was allowed by learned District Judge, Sirsa vide order dated 18.9.1995. In consequence, he dismissed the plaintiffs' suit. While doing so, learned District Judge took into consideration the effect of section 15 of the Punjab Pre-emption Act, as applicable to Haryana, which came into force on 7.5.1995.

(2.) NOT satisfied with the decision of the learned District Judge, plaintiffs have come up in appeal to this court.

(3.) LEARNED counsel for the respondent can possibly raise no contention so far as this view taken by the Hon'ble Supreme Court is concerned.