HARBHAJAN SINGH Vs. HAZUR SINGH

JUDGEMENT

(1.) Defendants-appellants are in the regular second appeal against the concurrent findings of fact arrived at by the courts below, while decreeing the suit for specific performance of the agreement to sell as also relief of possession.

(2.) In the considered view of this Court, following substantial questions of law arise in the present case:-

(3.) The parties are being referred to by their name. Pala Singh was owner of the property. He sold the property to defendants No.2 and 3 namely Sewa Singh and Harbhajan Singh, sons of Gulzar Singh-appellants herein. Ash Kaur, daughter of Pala Singh, filed a suit, claiming superior right of pre-emption. The aforesaid suit was decreed on 1.4.1983, upheld in the appeal as well as in the second appeal.