As per the case facts the High Court allowed appeals by the original plaintiff decreeing civil suits for possession of land based on a right of pre-emption The original defendants' ... legal heirs appealed this decision The question arose whether the plaintiff possessed the status of a co-sharer on the date of the decree and if their right of pre-emption survived until the decree was passed especially given previous orders that ended the joint status of the parties Finally the Supreme Court found that the High Court had misinterpreted the provisions of the Punjab Pre-emption Act and Land Revenue Act The Supreme Court set aside the High Court's common order allowing both appeals concluding that the plaintiff did not possess the status of a co-sharer when the decree was issued and thus the right of pre-emption had not survived