KANSHI RAM Vs. RAM KRISHAN

JUDGEMENT

(1.) THIS is defendant-vendees' appeal in a pre-emption suit against whom suit has been decreed by both the Courts below.

(2.) PRABHU son of Paras Ram was the owners of 8 kanals of land. He sold the same to the vendes-appellants for a consideration of Rs. 7000/-, vide registered sale deed dated 30th July, 1971. Ram Kishan plaintiff (now deceased) pre-empted the same claiming that he was the son of the brother of the vendor's father, while the vendees were the strangers.

(3.) THE suit was contested inter alia on the ground that the plaintiff was estopped from filing the suit because of his act and conduct and secondly that they were tenants on the suit land under the vendor at the time of the sale, so the sale was not per-emptible.