LACHMAN PRASAD Vs. FAIZUL HASAN

JUDGEMENT

(1.) These two appeals raise the question of the proper interpretation of Section 12 of the Agra Pre-emption Act.

(2.) The plaintiff Faiz-ul-Hasan brought two separate suits for pre-emption in respect of two separate sets of items of property situated in mauza Nawada, mahal Baqi Manda, patti Muhammad Haji, Khewat No. 1.

(3.) In each case the plaintiff claimed preemption on the ground that he was a co- sharer in the mahal. It has been found by the Courts below that the plaintiff is in fact a co-sharer in the mahal and is also the lambardar, and it is further found that he is a cousin of the vendor.