SANDEEP BANSAL Vs. M.L. HANS

JUDGEMENT

(1.) MRS .

(2.) PLAINTIFF Manohar Lal Hans filed a suit for pre-empting the sale which was dismissed by the Civil Judge (Jr.Divn.) Hisar vide judgment and decree dated 4.10.1997. In appeal, the said judgment and decree were set aside by the Additional District Judge, Hisar vide judgment and decree dated 12.6.1998. Hence, the present appeal by the defendant.

(3.) ON the pleadings of the parties, following issues were framed by the trial Court :-