KAJU MAL Vs. SALIG RAM

JUDGEMENT

(1.) THESE are two appeals from a decree of the Chief Court of the Punjab.

(2.) THE suit is for possession by pre-emption of a portion of an estate known as the Gopalpur Tea Estate. The issue in the case, upon which argument was presented to the Board, is m the following terms : "Is the property in suit definable as agricultural land...within the meaning of Section 3 of the Pre-emption Act?" The reference is to Act II. of 1905 and particularly to Section 3, Sub-section 1.

(3.) THE reference is to the Act XIII. of 1900 and to Section 2, Sub-section 3, thereof. The relevant portions of the definition there given are as follows :