RAM GOVIND PANDE Vs. PANNA LAL

JUDGEMENT

(1.) The facts of this case may be briefly stated as follows:--On the 17 of January, 1919, one Panna Lal, who owned a one anna six pies share, sold a plot comprised in that share, namely, plot Mo. 177 together with two trees to Sahdeo and others defendants.

(2.) On the 20 of September 1919, Panna Lal sold his entire one anna and six pies share to the same persons.

(3.) A suit for pre-emption was brought by the plaintiff appellant, Ram Gobind Pande, for the purpose of pre-empting both these sales.