RAM NIWAS Vs. NASEEMA BEGUM

JUDGEMENT

(1.) These two revision petitions have assailed two orders passed by the learned Civil Judge, Delhi in the execution proceedings. One revision petition (C.R.No.487/2000) is filed against the order dated 15/3/2000 of the executing court by which he has allowed impleading of the respondent as the legal representatives of the deceased decree holder in the proceedings. The second revision vision petition (C.R. No. 576/2000) challenges the dismissal of the petitioner's application for review of the first order dated 29/4/2000.

(2.) Since common question of fact and law is involved, therefore, both these revision petitions are being disposed of by this common order.

(3.) For appreciating the controversy the relevant facts, in brief, are as follows. One Syed Akbar Ali- purchased in court auction two dilapidated houses (Khandars) one big and the other small situated in Mehrauli which was described in sale certificate dated 19/1/1939. He died in March 1939 leaving behind his son Mohammad Swaleheen (the original decree holder) and second wife Ruqayya Begum. Ruqayya Begum filed a suit for administration of the property against Swaleheen. Both these two dilapidated houses (Khandars) were declared evacuee properties by the Government. The properties were restored back to Swaldheen on 1/2/1958.