MOLU RAM AMAR SINGH Vs. SAROJ KUMARI

JUDGEMENT

(1.) THIS is an application under Order 47, Rule 1, Code of Civil Procedure, by Molu ram praying that I should review my judgment dated 3rd February, 1972, by which I had dismissed his appeal.

(2.) IN 1963, Ram Parkash, his brother Ash Karan, his sisters Shrimati Isher Devi and Daya Wanti and his mother Shrimati Ram Bai sold the land in dispute, situate in Hansi, District Hissar to Molu Ram for Rs. 7,500/ -. Saroj Kumari minor daughter of Ram Parkash, brought a suit for pre-emption, through her mother Shrimathi satya Wanti, alleging that she had a preferential right to purchase this property on the ground of her relationship with Ram Parkash, one of the vendors, as against the vendee, who was a stranger. This suit was dismissed by the trial Court, but on appeal, however, the decision of the trial Judge was reversed and Saroj Kumari was given a decree for possession of the land to the extent of 2/5th share. Thereafter Molu Ram came here in second appeal. By my judgment dated 3rd february 1972, I rejected his appeal.

(3.) THE applicant prays that even if the allegations made by the plaintiff are accepted, she would be entitled to the possession of only 1/5th share in the property and not 2/5 as held by the lower Appellate Court.