RADHAMOHAN Vs. BISHANDAYAL

JUDGEMENT

(1.) THIS is a second appeal by the defendant in a suit for pre-emption.

(2.) THE plaintiff, Mst. Sunder Bai, alleged in the plaint that she was the owner of a certain property shown in the plan filed by her in red colour, and that she being a shafai-i khalit was entitled to the pre-emption of the property shown in yellow colour and marked B in the said plan, which was purchased by Gafoor from Ganga Sahai, defendant No. 1.