MEER SINGH Vs. RAJ PAL

JUDGEMENT

(1.) THIS judgment shall dispose of Regular Second Appeal No. 2314 of 1990 titled Meer Singh v. Raj Pal and another decided by the Additional District Judge, Rohtak on 6.6.1990, R.S.A. No. 2315 of 1990 titled Meer Singh v. Amar Singh and others decided by the Additional District Judge, Rohtak on 6.6.1990 and R.S.A. No. 263 of 1991 titled Meer Singh v. Ram Sarup and another decided by Additional District Judge Rohtak on 7.11.1990, whereby the judgments and decree passed in all the three civil suits vide which the suits for possession by pre-emption of the agricultural land were dismissed by Sub Judge Ist Class, Jhajjar, were confirmed.

(2.) MEER Singh son of Shib Lal filed civil suit No. 434 dated 15.6.1987 against Raj Pal and Mahi Pal sons of Hari Singh for possession by way of pre-emption of the land measuring 1/8th share of 15 kanals as described in paragraph 1 of the plaint which Raj Pal etc. had purchased vide sale deed dated 13.6.1986 on payment of Rs. 30,000/-. The said suit was filed on the basis of co- sharership on payment of Rs. 23,000/- as it was stated that exaggerated price was shown fictitiously in the sale deed.

(3.) CONSEQUENTLY various issues were framed.