JUDGEMENT
R.N.Gurtu, J. -
(1.) This is an appeal by defendant No. 1 in the suit, the vendee.
(2.) The plaintiff sought to pre-empt a sale deed executed by Smt. Shyama, defendant No. 2, in favour of Sobhnath, vendee defendant No. 1, on 21-6-1949.
(3.) The suit for pre-emption was resisted upon various grounds.;
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