Vyom Prakash Gupta, J. - (1.)Jagan Nath sold land measuring 21 Kanals 12 Marias situate in village Kungrat to Sadhu Ram and others by a registered sale deed Ex. D-2 dated 1911-1959 for a consideration of Rs. 1,000/-.
(2.)Kewal Singh plaintiff claiming himself to be a son of the vendor, filed a preemption suit (No. 514 of 1960) Claiming the possession of the disputed property, and another pre-emption suit (No. 500 of 60) was filed by Munshi Ram son of Shri Udham Singh claiming himself to be a brother of the vendor claiming possession of the disputed property.
(3.)Both these suits were consolidated vide order dated 3-1-1961 of Sub Judge, Una, In the suit of Kawal Singh the other rival pre-emptor Munshi Ram had been impleaded as defendant No. 7.
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