REGENT COMPUTRONICS PVT. LTD.

RADHA BALLABH HALDIYA Appellant

V/S

PUSHALAL AGARWAL Respondents

Referred Judgements :-

NATHURAM V. PAT RAM [REFERRED TO]
MUSTT. MATHURA V. MUSTT. RAMZANO [REFERRED TO]
KADIR BUX V. JAGDISH NARAIN [REFERRED TO]
GOBIND DAYAL V. INAYAT ULLAH [REFERRED TO]
JAMNALAL V. MOHAMMAD ABID [REFERRED TO]
RAM RAKH V. MST. GULAB [REFERRED TO]
CHHAJU RAM V. MANULAL [REFERRED TO]
CHHOTEYLAL V. SHEO SHANKER [REFERRED TO]
PUNJAB CO-OPERATIVE BANK V. I.T. COMMR. [REFERRED TO]
BANARSI DAS V. SUMAT PRASAD [REFERRED TO]
RAMRAO V. RAJAT OF PITLAPUR [REFERRED TO]
JAGANNATH V. RADHEY SHYAM [REFERRED TO]
HABIB HUSSAIN V. KAMAL CHAND [REFERRED TO]
DEWARAM V. STATE OF RAJ [REFERRED TO]
PANCH GUJAR GAUR BRAHMANS V. AMARSINGH [REFERRED TO]
AUDH BEHARI SINGH VS. GAJADHAR JAIPURIA [REFERRED TO]
BISHAN SINGH VS. KHAZAN SINGH [REFERRED TO]
MAHADEOLAL KANODIA VS. ADMINISTRATOR GENERAL OF WEST BENGAL [REFERRED TO]
RADHAKISHAN LAXMINARAYAN TOSHNIWAL VS. SHRIDHAR RAMCHANDRA ALSHI [REFERRED TO]
JAISRI SAHU VS. RAJDEWAN DUBEY [REFERRED TO]
A RAGHAVAMMA VS. A CHENCHAMMA [REFERRED TO]
VENKATESWARA RICE GINNING AND GROUNDNUT OIL MILL CONTRACTORS CO VS. STATE OF ANDHRA PRADESH [REFERRED TO]
M MADAR KHAN AND CO VS. ASSISTANT COMMISSIONER C T ANANTHAPUR [REFERRED TO]
GOKALCHAND VS. BRIJNARAIN [REFERRED TO]
JAIWANT RAO VS. STATE OF RAJASTHAN [REFERRED TO]
GOPAL VS. HARI DUTT SHARMA [REFERRED TO]
BHAGWAN SAHAI VS. SATYA NARAIN [REFERRED TO]

JUDGEMENT

(1.) Vide judgment dated the 27th August, 1973, made a reference as he had differed with the earlier judgment dated the 28th April, 1972 passed by J. P. Jain J., in S. B. Civil Second Appeal No. 261/1971 (Prabhu Narain Patwa v. Suraj Narain Sanehi and others). Jain J., in substance, held that the customary right of pre-emption founded on Mohammedan Law stood modified by the notification of the State of erstwhile Jaipur dated the 7th April, 1927, and the formalities of Talabs, stood abolished by the said notification.

(2.) Before we proceed to decide this reference, we may mention chronological history of the civil proceedings from which the present reference has arisen. The appellant filed a suit for pre-emption on 29th August, 1963 in the Court of Senior Civil Judge, Jaipur City No. 1, when the Rajasthan Pre-emption Act, 1966 was not in force, which was decided on 23rd October, 1971. There, almost all the issues were decided in favour of the appellant, except issues Nos. 5 and 7. Being dissatisfied with the judgment of 23th October, 1971, the appellant filed an appeal before this Court on 11th January, 1972, which resulted in making reference on 27th August, 1973 deciding issue No. 7 in favour of the appellant. Modi J., while deciding issue No.5, referred the matter for consideration of a Division Bench for answering the following question: "Whether the notification dated 7th April, 1927 published in the Jaipur Gazette dated 15th April, 1927 modified the customary right of pre-emption prevailing in the former Jaipur State and made the formalities of making 'talabs' as unnecessary?"

(3.) The only question which calls for adjudication is, whether the making of Talabs is necessary or has become 'unnecessary' in Jaipur and what is the effect of notification dated the 15th April, 1927, which runs as under:

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RADHA BALLABH HALDIYA Vs. PUSHALAL AGARWAL

Referred Judgements :-

JUDGEMENT

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