SURWAN PRASAD TIWARI Vs. BASDEO NARAIN SINGH

JUDGEMENT

(1.) The question we have to decide in these two appeals, in both of which the same parties are appellants, is whether or not they had a right of preemption according to custom.

(2.) The court below has dismissed the claim of the plaintiffs, holding that, on. their status as disclosed by the evidence, they are not entitled to pre-empt.

(3.) The property which was sold, and in respect of which preemption was sought, is situated in a village called Dudhi, in the pargana of Sidhua Jobna, in the Padrauna tahsil of the Gorakhpur district.