GHANSHYAM AND ANOTHER Vs. MURARI LAL

JUDGEMENT

(1.) Both these revisions under Section 115 of Code of Civil Procedure (hereinafter referred to as "CPC") have been filed against the order dated 30.07.2016 passed by learned Civil Judge (Sr. Div.), Khatima in Execution Case No. 2/2013.

(2.) Civil Revision No.135 of 2016 is directed against that part of the order, whereby application numbered as Paper No.60, made by the revisionists seeking their substitution as legal representative of the decree holder (Murari Lal) was rejected.

(3.) Civil Revision No.136 of 2016 has been filed against that part of the order, whereby substitution application moved by one Sri Piyush Mittal, on the strength of a will alleged to have been executed in his favour by Murari Lal (father of the revisionists) was allowed.