NAWAL SINGH Vs. SULHAN

JUDGEMENT

(1.) The plaintiff-appellants have come up in regular second appeal against the judgment and decree of the first appellate Court modifying those of the trial Judge and decreeing their suit for possession by pre-emption of suit land measuring 10 Kanals, 3 Marlas and 35 Kanals 17 Marlas as detailed in para No. 1(a) and l(b) of the plaint respectively.

(2.) The facts : Sulhar, owner of the suit land, sold the same to defendants No. 2 and 3 (respondents No 2 and 3), hereinafter the vendees, vide sale deed dated October 10, 1975, for Rs. 25,000/- and the plaintiff (hereinafter the plaintiffs) filed suit claiming a superior right of pre-emption with respect to 10 Kanals, 3 Marlas of land described in paragraph 1(a) of the plaint as tenant and as cosharers with respect to the remaining land described in paragraph 1(b) of the plaint.

(3.) The trial Judge decreed the suit for possession by pre-emption with regard to the entire land.