MANGAL SINGH Vs. BAKHSHISH SINGH

JUDGEMENT

(1.) This is a second appeal by a defendant-vendee in a pre-emption case in which the plaintiff-respondent had been granted a decree by the trial Court on 23.11.1965 and the decree had been affirmed by the learned Court of first appeal on 11.2.1967. This second appeal by the vendee was admitted on 2.8.1967.

(2.) Now that the Punjab Pre-emption (Repeal) Act, 1973 (Punjab Act No. 11 of 1973) has come into force, the question arises as to how the appeal stands affected by Section 3 of the said Act which runs as follows :-

(3.) The Act had received the assent of the Governor of Punjab on 6th April, 1973, and was published for general information by a notification of the Legislative Department bearing the date 9.4.1973. It was published in the Punjab Government Gazette (Extraordinary) bearing the last mentioned date.