NADIR HUSAIN Vs. SADIQ HUSAIN

JUDGEMENT

(1.) This is a pre-emption second appeal. The plaintiff is the appellant and the case has to be decided in accordance with the provisions of the Muhammedan law of pre-emption.

(2.) The suit was a suit to pre-empt the sale of a certain fractional share of a house which was carried out by a document, dated the 20 October, 1921.

(3.) The plaintiff brought his suit for preemption on the 24 April, 1922.