UMRAO Vs. LACHHMAN

JUDGEMENT

(1.) We think this appeal must be allowed in view of the law as laid down in the case of Baldeo Misir V/s. Ram Lagan Shukul (1923) I.L.R. 45 All. 709.

(2.) The relevant facts are as follows: The plaintiff, who is the appellant here, sued for preemption and apparently admitted that he was not entitled to any preference against the vendee unless he could show that he was a co-sharer in a certain khewat No. 152.

(3.) In the trial court he produced evidence to show that he was a co-sharer in this khewat and he relied upon a deed of sale which had been executed in his favour by one Jawahir on the 10 of January, 1919.