ZILE SINGH Vs. DEVA SINGH

JUDGEMENT

(1.) Plaintiffs-appellants are in the regular second appeal against the judgment passed by the learned First Appellate Court. Plaintiffs-appellants filed a suit claiming superior right of pre-emption on the ground that they are in possession of the land as subject matter of sale by the owner to defendant No.1 - Deva Singh vide sale deed dated 05.07.1994. Suit was contested by the defendants and tenancy in favour of the plaintiffs was disputed.

(2.) Learned trial Court after appreciating the evidence available on the file, decreed the suit after recording a finding that the plaintiffs are proved to be in possession of the land as tenant over land measuring 3 kanals and 6 marlas comprised in Rectangle No.25, Khasra No.14/1.

(3.) Defendant-respondent filed the first appeal.