THAKUR HARGOBIND SINGH Vs. HUKUM CHAND

JUDGEMENT

(1.) Second Appeal Nos. 40 of 1932 and 144 of 1922 are connected appeals and arise out of two suits for pre-emption. On the 27 February 1919 one Ant Ram executed a sale-deed of certain shares in Mauza Pawaoli in favour of Hukum Chand, Sukhdeo and Rup Singh defendants vendees. On the 25 February 1920 Har Gobind who was a co-sharer in the village instituted a Suit No. 149 of 1920 for pre-emption of this property. This was followed by another suit instituted on the 27 February 1920 by Ram Dial, Bansidhar and Jagram, numbered as Suit No. 159 of 1920. The two plaintiffs, Bansidhar and Jagram, have since withdrawn from the suit. These two suits were instituted in the Court of the Munsif.

(2.) A third suit was instituted in the Court of the Subordinate Judge by Ram Dial, the second, but we do not know the date on which it was filed. Ram Dial, the second, was impleaded in the two suits first mentioned but the plaintiffs of those suit were not impleaded in the suit by Ram Dial the second. The first two suits were decreed by the Munsif on the 15 of September 1920 and the third suit was decreed on the 10 of August 1920.

(3.) The Munsif dismissed the plaintiffs suit on the ground that both sets of plaintiffs had notice of the sale and had refused to purchase the property. In the Court of the Munsif Ram Dial, the second, who was the plaintiff in the third suit was impleaded as a pro forma defendant. He was originally alleged to be a minor and an application was made that he should be brought on the record under the guardianship of his mother. Ram Dial, the second, however, appeared in both the suits and stated that he was of age. The Court of first instance went into the question of his minority and found that he was of age. Ram Dial, the second, was actually represented by a Vakil in the Court of first instance and contested the suit. No application for amendment of the plaint was, however, filed by the plaintiff nor was any amendment ordered by the Court. The name of Ram Dial, the second, therefore, continued in the plaint as a minor under the guardianship of his mother. When the plaintiffs appealed to the lower Appellate Court they impleaded Ram Dial, the second, as major and he was again represented by a Vakil. The lower Appellate Court found in favour of the plaintiffs that it had not been established that they had any knowledge of the sale or that they had refused to purchase the property. It also found that the real sale consideration was Rs. 1000. Both the suits were however, dismissed on the technical ground that Ram Dial had been treated in the Court of first instance as a minor whereas in fact he was of age.