RAM SINGH Vs. JIT RAM

JUDGEMENT

(1.) This is a plaintiffs' second appeal arising out of a suit to pre-empt the sale of land situate in the former State of Baghal. In the alternative, the plaintiffs prayed for a declaration as reversioners that the sale will not be binding on them after the death of the vendor. Their suit was dismissed by the trial Court and their appeal by the District Judge.

(2.) The plaintiffs did not press their claim on the basis of their reversionary right in the lower appellate Court. The learned counsel for the plaintiffs-appellants however pressed it in this Court. He contended that if due to an erroneous conception of the law the counsel appearing for the plaintiffs-appellants in the lower appellate Court failed to press the plea there, that is no bar in law to that point being pressed in second appeal before this Court. This position was not controverted by the learned counsel for the defendants-respondents. But the alternative case of the plaintiffs on the basis of their reversionary rights is really hopeless. In fact, the counsel appearing for them in the lower appellate Court was right in not pressing the point there. It has been found by the trial Court, and the finding was not challenged by the learned counsel for the appellants here, that the common ancestor Radda had only a lessee's rights in the land in suit, and that proprietary rights in it were acquired by Kadaru, father of the vendor defendant. That being so, it cannot be said that the condition of the land being held by a common ancestor was satisfied in the present case." On the contrary, the land will be deemed to be self-acquisition of Kadaru. --'Sangat Singh v. Ishar Singh', AIR 1927 Lah. 536 (1) (A); -- 'Hurji v. Chanan Mal' AIR 1921 Lah. 63 (2) (B); & -' Sewa Singh v. Mst. Bholi', AIR 1916 Lah. 100 (C).

(3.) The plaintiffs' case for pre-emption is equally unfounded. The Punjab Preemption Act is not applicable since it came into force subsequent to the sale in suit. The plaintiffs based their claim on the allegation that the custom of preemption prevailed in the former State of Baghal. In proof of this custom they produced two judgments of the manager of Baghal State, one dated 17-9-1968 B., and the other dated 21-11-1982 B., and seventeen witnesses. So far as the witnesses are concerned, it was conceded by the learned counsel for the appellants that they cited no instances. Their testimony was therefore relevant under Section 48, Evidence Act, as constituting opinions in regard to the existence of the custom. But mere expression of opinion in regard to a custom is of no value unless, as laid down in Section 48, the persons expressing the opinion are persons who would be likely to know of its existence if it existed. Nothing was pointed out in the statements of the appellants' witnesses which might show that they satisfied this condition. In fact, as they cite no instances of the exercise of the right of preemption, it is patent on the face of it that they were not likely to know of the existence of any custom of pre-emption. The oral evidence, as remarked by both the Courts below, is therefore worthless.