Viscount Haldane. -

In this case several points have been referred to in the course of the argument which, if they arose, would be of great importance; but in the view their Lordships take, these points do not arise, and they therefore find them selves in a position to intimate at once the advice which they will tender to His Majesty.

The suit in which the question arises was brought by the original Plaintiff, who was the father of the present Respondent, as administrator, to recover from the Appellants a quarter undivided share in two villages, on the ground that the original Plaintiff was entitled to a right of pre-emption in regard to them under Mohammendan law. The question is whether the original Plaintiff had such a right of pre-emption. The case was heard before the Additional Subordinate Judge at Thana, and it went to the High Court at Bombay on appeal. It came before the

Additional Subordinate Judge and before the High Court on various interlocutory points, but finally a decision was given on the issue defined by the Subordinate Judge and that decision was affirmed by the High Court on somewhat different grounds, which are sufficient in their Lordships' opinion, to dispose of the merits of the case.

The original Plaintiff, who is now dead, wag in the middle of October 1908, en titled, as co-sharer with his nephew, to the two villages. The original Plaintiff had an undivided three-fourths share, and the nephew had the remaining undivided quarter. On the 14th October 1908, the nephew sold to the present Appellants, who are Hindus. The document is called by the parties a dead of agreement of sale, and it states that the nephew being the owner of the fourth share in the two villages, certain persons including the Appellants, have agreed to purchase the same for Rs. 29,999, Rs. 1,000 paid down, and the remainder payable in two quick instalments, and that there was to be a pukka deed of sale, which it was obviously contemplated would be registered. Then they say this which is important :-

"You" (that is the nephew) "should also give us a copy of the notice which you have to-day given to the owner of the three-fourths' share and a receipt of the notice which he will receive on the day of the sale deed."

And a little further on :-

"If the owner of the three-fourth share is willing to purchase your said, share and if you and be agree to the purchase you should immediately return to us the rupees which you have received from us."

That is an important document because it shows not only that the parties con sidered that they had a full preliminary deed of contract of sale, to be carried out, no doubt, by a pukka deed to be registered afterwards, but they knew that under whatever was the law, the uncle might have a right of pre-emption, under Mahammedan law or under some other law and the whole transaction was made sub ject to the exercise by the uncle of that right. That they knew this is plain from the document itself, and contempora neously with it there was a letter written by the nephew to the uncle, also on the 14th October 1908, which is in these terms :-

"My dear Uncle, I beg to intimate that I have this day sold my one-quarter share in the villages of Waha and Patadhi, for a sum of Rs. 29,999, to," - the first Appellant and his brothers. " As you are an Inamdar of the three-fourths share in the said villages I., give yon this notice that if you are desirous of purchasing the said villages for the sum aforesaid you will be good enough to send me a cheque for the amount, viz., Rs. 29,999, by return of post and in the event of your not replying to this or paying the money within two days after receipt hereof, I shall, without any further intimation to you, close the bargain and obtain the sale-proceeds."

The effect of that, which was obviously the document which the Appellants con templated should be sent, appears to their Lordships to be a recognition that the uncle had a right of purchase as pre-emp tor under the law which was treated as applying. It is far from clear that if that were true the nephew had the right to say "If you do not reply to this letter or pay off the money within two days after receipt hereof, I will close the bargain and obtain the sale proceeds." On the contrary, the effect of the document is an intima tion, an admission, that there is a law of pre-emption which is doubtless from the way in which it is referred to a ge neral law, and that the uncle holds under that general law. It is therefore to the general law that reference has to be made to see what these rights were. The uncle took the view, which indeed if the letter addressed to him were true, he was entitled to lake, that there had been a sale. The letter says: "I have this day sold my one-quarter share." The uncle thereupon performed the ceremonies - there are concurrent findings that the ceremonies were fully performed - and asserted his rights. He died, and ultimately an administrator was appointed in whom his right, such as it was, was treated by the Courts below as having vested, the reason being this : that it was not a case of an unexercised option which was said to have passed to the administrator, but an option which the uncle in his lifetime had actual ly exercised, because the uncle, almost immediately upon the 17th October 1908, gave through his solicitor a formal notice to the vendor, declaring his intention to exercise his right of pre-emption and asking for the address of the purchaser and ins pection of the deeds. The nephew, taking the view that the uncle had not complied with the terms of his - the nephew's - letter within two days after receipt there of, and that he had lost his rights, went on with the transaction. Whether he was within the time or not is not clear, because there is some evidence that the letter of the 14th October 1908 was not received until the afternoon of the 15th, and two days from the date of the receipt thereof, which was the expression used in the letter of the 14th, would not be until the 17th, and the letter of explanation is dated the 17th October. However, it is not necessary to go into that, because if the view suggested is the correct one, the rights of the parties would be governed, not by the mere terms of the letter, but by the general law.

The uncle having died his administra tor brings the suit to recover the land. The nephew had parted with it to the Hindus, assuring them that their right was a right that was incontestable, inasmuch as the uncle had not come forward within the time stipulated, and that they could safely complete, which they did, and ultimately a sale deed to them was regis tered. The proceedings are proceedings on the part of the representative of the uncle to get the land back. The learned Subordinate Judge who decided in favour of the Respondent did so on a variety of grounds, but when the case came to the High Court, the learned judges there thought that it was not necessary to go into the question whether there was a local custom of pre-emption, or whether, if there was, it could be enforced by a Mohammedan entitled to it against a Hindu purchaser, which was another important point made in the case, the Appellants being Hindus, or whether, if there was a mere right of pre-emption, it could be enforced against a purchaser with notice of it, because they said the simple and obvious way of dealing with the matter was that all the parties had considered that there was a law of pre emption which applied between the vendor and his co-sharer and that it was applicable to the purchaser, and that the Appellants had, in effect, assented to that view. Upon the question when the sale had taken place, which was material, inasmuch as it was with regard to that date that the question of whether the requisite religious and other formalities had been performed at the pro per time must be determined, they thought they ought to look to what the parties re presented to each other, and they followed a decision of the Calcutta High Court in a case of Jadu Lal Sahu v. Janki Koer (1900) 35 Cal 575. In that case there was a question as to whether there had been a sale for the pur pose of determining the application of the Mahommedan principle of pre-emption, and the learned Judges who decided it laid down that the real solution was to be found in determining in each case what was the intention of the parties. In the case be fore them they thought there was no doubt that the vendor and vendee did not regard the sale as a complete sale until the price had been paid and the deed registered.

In the present case their Lordships agree wish the learned Judges in the Bombay High Court in thinking that the parties represented a full sale as having taken place on the 14th October 1908, sufficient to justify the uncle in proceeding at once to the ceremonies, and treating that as the crucial time. The view taken by the High Court is consistent with what was said in the case of Begam v. Mohammad Yakub (1894) 16 All 344 : (1894) AWN 101 (FB). The Chief Justice, Sir John Edge, there observes, at page 351, in connection with the question whether the Transfer of Property Act, which required registration had altered the principle of the Moham medan law, which determined what was a sale for the purposes of the date in refer ence to which the ceremonies should be performed :-

"I cannot think that it was the inten tion of the Legislature, in passing Act No. IV of 1882" (the Transfer of Property Act), "to alter directly or indirectly the Mahommedan law of pre-emption as it existed and was understood for centuries prior to the passing of Act No. IV of 1882."

That at all events is in harmony with the conclusion come to by the High Court at Bombay. The conclusion is, that, you are to look at the intention of the parties in determining what system of law was to be taken as applying and what was to be taken to be the date of the sale with re ference to which the ceremonies were per formed. That view is expressed at length in the judgment of the High Court, and their Lordships agree with it. If that view is right, as their Lordships think it is, it disposes of the whole of the controversy in this case, with the result that the ap peal fails and must be dismissed with costs, and their Lordships will therefore humbly advise His Majesty accordingly.

Appeal dismissed.