AVTAR SINGH Vs. AJIT SINGH ALIAS RANJIT SINGH

JUDGEMENT

(1.) SMT . Harbans Kaur respondent No. 2 herein sold 8 kanals 6 Marlas of agricultural land comprised in Khewat No. 56 min, Khatauni No. 90, Khasra No. 24/19 (8.-0) in favour of Avtar Singh appellant herein for a sale consideration of 45,000/ -. This sale was pre-empted by Ranjit Singh respondent No. 1 herein vide Civil Suit No. 833 of 1990 instituted on 15. 64990 claiming superior right of pre-emption being co-sharer in the suit land the suit was contested by defendant No, 1 on various grounds and the lis was fought between the parties on the following issues:

(2.) THE learned Senior Sub-Judge Kurukshetra, vide his judgment and decree dated 23. 12. 1991 decreed the suit of the Plaintiff. The vendee Avtar Singh challenged the above said judgment and decree vide Civil Appeal No. 33 of 1992 instituted on 31. 1. 1992. Learned District Judge, Kurukshetra vide his judgment and decree dated 8. 5. 1992 dismissed the appeal.

(3.) I have seen the pleadings in the suit, the evidence adduced by the parties in the suit and the judgments of both the Courts below.