RAJ ROOP Vs. RAJENDER SINGH

JUDGEMENT

(1.) Though different issues arise for consideration in CRP No.168- 70/2006 and C.R.P. No.394/2004, both petitions are being disposed of together as they arise out of 2 interlocutory orders passed in the same suit.

(2.) Respondents of both set of revision petitions are the plaintiffs of the said suit. Petitioners of CRP No.394/2004 are the legal heirs of late Shri Surat Singh (alias Surte) impleaded as defendant No.1 in the suit and the principal contestant.

(3.) Petitioners of CRP No.168-70/2006 are third parties, subsequently impleaded as defendants in the suit.