SAJAN SINGH NAGHIA Vs. PHUMAN SINGH BIR SINGH

JUDGEMENT

(1.) This judgment will dispose of two appeals B. S. A. 660 and B. S. A. 661 of 1949.

(2.) These appeals are by the defendants against an appellate judgment and decree of the Senior Subordinate Judge Mr. Gurcharan Singh dated the 1st of July, 1949 reversing the decree of the trial Court and thus decreeing the plaintiffs suit lor preemption.

(3.) On the 6th of April, 46, Duman Singh defendant no. 1 exchanged with Sajjan Singh and others, defendants 2 to 5, his land by a registered deed. It was registered the same flay. It is attested by Gurbaehan Singh & Dai Singh as witnesses. The stamp paper was purchased on the same day and bears tnh register No. 72. On the same day Duman Singh soid the land in dispute to Banta Singh by Ex. D. I. It was registered on the same day and this also was attested by the same witnesses. Both the sale deed and the deed of exchange seem to have been presented for registration at about the same time and pears the registration Nos. 1035 and 1066.