Wanchoo, C.J. - (1.) This is an appeal by Chandanmal against the decree of the District Judge of Nagaur in a pre-emption matter.
(2.) The appellant and others had brought a suit for pre-emption against Mangilal and other defendants respondents with respect to a house, and wanted to preempt it on payment of Rs. 900/- though the sale deed was for Rs. 1,700/-.
(3.) The suit was contested by the defendants who claimed that Rs. 1,700/- were actually paid. The defendants also claimed Rs. 5,200/- for improvements made in the house by them after the purchase.;