BHULLAN SINGH Vs. KHUSHI RAM

JUDGEMENT

(1.) By a document executed on the 7 of August 1920 purporting to be a sale- deed, certain property was transferred by one Shib Sahai in two mahals, namely, mahal Ishk Lal and mahal Ghasi Rarm.

(2.) The result of this transfer was to provoke two suits for pre-emption which have given rise to the two appeals before us. In one case the plaintiff was Challoo, who is the appellant in Second Appeal No. 1187. In the other case the plaintiff was Bhullan Singh, the appellant in Second Appeal No. 1188.

(3.) It was found by the Courts below that a custom of pre-emption existed in this village.