CHARAN DAS Vs. AMIR KHAN

JUDGEMENT

(1.) Two questions arise upon this appeal -the first as to whether the Judicial Commissioner of the North-West Frontier Province was right (a) in permitting the three first respondents to amend their pleadings, and (6) in dismissing certain appeal in that had been wrongly entered in his Court. The two points are distinct, but they both arise in connection with litigation set on foot by six distinct suits which have all been consolidated and dealt with as one. These suits were instituted by the three first respondents claiming a declaration that they were entitled to certain rights of pre-emption against the several defendants, who were vendees of different shares and interests in some 6,813 kanals in the village of Tazagram.

(2.) The following table will show at once the dates of the conveyances which gave rise to the rights of pre-emption and take dates and numbers of the suits brought in connection with those rights.

(3.) The vendees were not all the same. Tue first two appellants were vendees under the deed of the 24th October, 1913, the next three under the deed of the 15th October, 1913, and the remaining three under the four remaining deeds.