L. NATHU MAL Vs. L. JOTI PARSHAD AND OTHERS

JUDGEMENT

(1.) ON 4th January 1946, Lala Nathu Mal instituted a suit for possession by pre -emption of agricultural land measuring 249 bighas and 3 biswas, one -half share of 10 shops, 2 pacca houses and 8 nauhras situate in Najabhgarh, Delhi Province. Admitting the plaint under R. 9 of O. 7, Civil P. C., the trial Court passed the following order on 14th January 1946 :

(2.) IT appears that on 15th January 1946 the trial Court passed an order which reads :

(3.) LALA Nathu Mal plaintiff then obtained an order of the Court on 31st January 1946 directing the money to be paid in the Treasury and the amount of Rs. 6000 was actually deposited in the treasury on 1st February 1946.