VINOD K.SHARMA, J. - (1.) THIS revision petition has been directed against the order dated 8.11.1991 passed by the learned Sub Judge First Class, Phagwara allowing an application filed by the plaintiff/respondent No. 1 under section 22 of the Hindu Succession Act, 1956 (for short the Act) to enforce her preferential right of purchase the house.
(2.) THE respondent/plaintiff claimed that Ram Chand, Ram Parkash, Ram Nath and Tirlok Chand were real brothers being sons of Birbal. The respondent/plaintiff is widow of Ram Parkash who also died during the pendency of the case and her daughter Kamal was impleaded as legal representative. The case set up by the respondent/plaintiff is that after the death of Birbal house in dispute was inherited by Ram Chand, Ram Parkash, Ram Nath and Tarlok Chand. Ram Chand purchased the share of Tarlok Chand vide Ex.R.5 and also that of Ram Nath vide sale deed dated 12.6.1970. Ram Chand thereafter sold his share as well as the share of Ram Nath and Tarlok Chand which was purchased by him to Ms. Manju, the petitioner.
(3.) RESPONDENT Lajwanti widow of Ram Parkash filed the petition under Section 22 of the Act to acquire preferential right in the house in dispute fully described in head note of the petition by claiming that the house and one taur on the Southern side was the HUF property of Birbal and his four sons referred to above.;