GH. MOHAMMAD MIR Vs. MOHAMMAD YAQOOB MIR

JUDGEMENT

(1.) GH . Mohammad Mir, petitioner, filed a suit seeking a decree on the basis of right of prior purchase and for possession of a three storied house along with land measuring five marlas comprised in Khasra No. 1717/1167 situated at Tanga Bagh, Srinagar. This right of prior purchase was projected on various grounds.

(2.) DURING the currency of this suit, one Fatima Ishtiyaq filed an application seeking her impleadment as party -plaintiff to the suit. The impleadment had been sought on the plea that the property in question in the suit had been gifted by defendant No. 1 to the applicant and possession of the property too had been delivered by the defendant to the applicant.

(3.) LEARNED City Munsiff Srinagar, vide her order dated 26th of May 2006, has allowed the application of Fatima Ishtiyaq by arraying her as co -plaintiff in the suit.