RAM SINGH Vs. PARTAP

JUDGEMENT

(1.) Briefly stated, the plaintiffs Partap and others claimed possession of the suit land through suit for pre-emption with respect to the sale dated 31.5.1978 effected by the vendors in favour of the vendees. Sale of 49 Kanals of land for a consideration of Rs. 32,000/- was alleged to have been effected. The plaintiffs claimed preferential rights of pre-emption being co-sharers.

(2.) The defendants controverted the allegations and the following issues were framed

(3.) The plaintiffs challenged the decree in appeal. The lower appellate Court reversed the finding of the trial Court and found that the plaintiffs had a superior right of pre-emption inasmuch as the vendors had sold undivided share in specific Khasra numbers in which the plaintiffs were also co-sharers; thus, decided the plaintiff's suit.