AMIR HAIDAR Vs. ALI AHMAD

JUDGEMENT

(1.) This is a somewhat peculiar case. The suit was a suit for pre-emption and was brought by two persons, Sh. Amir Haidar and Ahmad Baza. Sh. Amir Haidar was the uncle of Ahmad Raza, who in the plaint, was described as being a minor 7 years old.

(2.) The person who sold the property was a lady named Mt. Nawis-un-nissa, who was the step sister of Sh. Amir Haidar, the first plaintiff.

(3.) The purchasers were the defendants Nos. 1 and 2.