ROOP SINGH Vs. PRITAM SINGH

JUDGEMENT

(1.) This appeal has been directed against the judgment and decree dtd. 19/3/2019 passed by the Principal District Judge, Kathua (hereinafter to be referred to as trial Court") whereby the suit of the appellant/plaintiff seeking declaration that the plaintiff has a right of prior purchase of land measuring 04 Kanals 07 Marlas comprising Survey No. 164/15-min, Khata No. 83-min and Khewat No. 28-min of village Chak Sheikhan, Tehsil and District Kathua sold by Hira Singh S/o Lal Singh R/o Chak Sheikhan, to defendant Nos. 1 to 3 by virtue of Sale Deed executed on 5/9/2000 and registered by the Sub-Registrar Kathua on the same day and for Permanent Prohibitory Injunction restraining defendant Nos. 1 to 3 not to cause any interference of whatever nature by whatever mode in the suit land sold, has been dismissed.

(2.) The appellant challenges the decree so passed dismissing his suit precisely on following grounds: -

(3.) Heard learned counsel for the parties and perused the record on file.