MOLU RAM Vs. SAROJ KUMARI

JUDGEMENT

(1.) This is a defendant's appeal against the decision of the learned Senior Subordinate Judge, Hissar, reversing on appeal the order of the trial Court dismissing the plaintiff's suit.

(2.) In June 1963, Ram Parkash, his brother Ash Karan, his sisters Shrimati Isher Devi and Daya Wanti, and his mother Shrimati Ram Bai sold agricultural land measuring 19 Kanals and 2 Marlas, situate in Hansi, District Hissar, to Molu Ram for Rs. 7500/-. A suit for pre-emption was brought by Saroj Kumari, minor daughter of Ram Parkash, through her mother Shrimati Satya Wanti, alleging that she had a preferential right to purchase this land on ground of her relationship with the vendors.

(3.) The suit was resisted by the defendant-vendee on a number of grounds, but we are not concerned with them in the present second appeal.