SABZ ALI KHAN Vs. KHAIR MUHAMMAD KHAN

JUDGEMENT

(1.) THE question raised upon this appeal is whether the appellant has proved his right to exercise the privilege of pre-emption conferred by s. 12 of the Punjab Pre-emption Act, 1905.

(2.) THE material part of that section is in these terms :--

(3.) THERE may be several claimants for pre-emption in respect of the same sale, those with inferior rights to pre-empt trusting that those whose rights are superior to theirs may be unwilling or unable to pay the pre-emption price decreed.