SHEIKH AMIR HAIDER Vs. ALI AHMAD

JUDGEMENT

(1.) This is a somewhat peculiar case. The suit was a suit for preemption and was brought by two persons, Sheikh Amir Haider and Ahmad Raza. Sheikh Amir Haider 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 Musammat Nawis-un- nissa, who was the step-sister of Sheikh Amir Haidar, the first plaintiff.

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