RAM HARAKH PANDE Vs. NAGESHAR PRASAD

JUDGEMENT

(1.) These are two connected appeals which have arisen out of a suit for pre- emption. The sale-deed, which was executed and which gave rise to the suits, comprised two items of property, namely, a share in Mauza Dhaurahra and another share in mauza Kamhariya.

(2.) The court of first instance gave the plaintiff a decree in respect of the share in Dhaurahra but dismissed the claim with respect to the share in Kamhariya.

(3.) Both parties appealed and the result in the lower court was that the plaintiffs claim to Kamhariya was allowed and the defendant's appeal relating to the share in Dhaurahra was dismissed.