BINDRABAN Vs. RAJPAT SINGH

JUDGEMENT

(1.) This is a plaintiff's appeal arising out of a suit for preemption. The vendors first sold the property on 28 August 1923, but before the suit for pre-emption was filed they retransferrad the property to the vendors on 24 July 1924. The suit for preemption was however filed, but was dismissed on 10 November 1924, on the ground that the property had been resold. Subsequently a brother of the vendees, who had resold the property, brought a suit for cancellation of the resale on the ground that the property had been acquired with joint family funds and could not be retranaferred without the consent of all the members. This suit was ultimately compromised on 8 July 1925 and a decree was passed in terms of this compromise to the effect that the property should come back to the families of the vendees. Upon this the plaintiff instituted the present suit for pre-emption, alleging that this was in reality a collusive decree, and the property had in reality been sold for consideration. The findings of the lower appellate Court were not satisfactory, and we had to send down certain issues for fresh determination. The findings that are now returned make it quite clear that the resale of 24 July 1921, was a genuine transaction, but there is also the finding that the compromise of 8 July 1925, was "really a sale for consideration in the form of a compromise, and not a genuine compromise." The learned Judge has further believed the oral evidence to the effect that this compromise was entered into on payment of Rs. 250 to the vendors.

(2.) His findings therefore amount to this, that it was not merely a compromise of. the suit for cancellation brought by the brother of the vendees, but in reality a consideration of Rs. 250 was accepted and the property was transferred to the family of the vendees by the vendors. But it cannot be denier! that this was acquired, not by a registered document, but by means of a compromise decree obtained through a Court of law.

(3.) Under Section 11, Pre-eruption Act, a right of pre-emption accrues on the sale of a proprietary interest in land. Section 4, Sub-section (10), lays down that a sale means a sale as defined in the Transfer of Property Act of 1882. In Section 54, T. P. Act, a sale is a transfer of ownership in exchange for a price paid or promised or part paid and part promised. Such transfer, in the case of tangible immovable property of the value of one hundred rupees and upwards can be made only by a registered instrument.