FAUJA SINGH AND ORS. Vs. CHANAN SINGH AND ORS.

JUDGEMENT

(1.) ON 3 -3 -1947, Chanan Singh and others instituted the suit out of which this appeal has arisen for possession by pre -emption of the suit land measuring 46 kanals, 4 marlas sold by Sohnun alias Sohan Singh Defendant 6 to Fauja Singh and others, Defendants 1 to 5, for Rs. 10,000 on the foot of the registered sale deed executed on 18 -2 -1946. Plaintiffs pleaded that they possessed a superior right of pre -emption as compared with Defendants 1 to 5 and that Rs. 6000 represented the actual sale price and the true market -value of the land.

(2.) DEFENDANTS 1 to 5 resisted the suit and on the pleadings of the parties the following issues arose:

(3.) RELIEF .