JASBIR SINGH Vs. JOGINDER SINGH AND ANOTHER

JUDGEMENT

(1.) The present regular second appeal has been filed by the defendant-Jasbir Singh against the concurrent judgments and decrees passed by the Courts below.

(2.) Plaintiff-Joginder Singh filed a suit for possession by way of pre-emption of land measuring 5 Kanal 14 Marlas i.e. 114/2000 share out of total land measuring 100 Kanal as per plaint situated in the revenue estate of village Dachar, Tehsil Assandh, District Karnal.

(3.) The plaintiff asserted in the plaint that Gurnait Singh sold his share in the land as per para No.1 of the plaint to Darshan Singh- defendant No.1 vide registered sale deed dated 23.08.1982 for a total sale consideration of Rs. 15,675/-. Plaintiff sought to pre-empt the aforesaid sale on the basis of his co-sharership in the joint land. Plaintiff further pleaded that actually the land was sold for a consideration of 14,675/- but inflated amount of Rs. 1,000/- was shown in order to scare away the prospective pre-emptor.