ABID HUSAIN Vs. FAZLUR RAHMAN KHAN SHERWANI

JUDGEMENT

(1.) This is a Civil Revision filed under Section 25 of the Small Causes Court Act against the judgment dated 16.03.2013 passed in SCC Suit No. 11 of 1995 (Fazlur Rehman Khan Sherwani Vs Abid Hussain) by the Additional District Judge, Court no. 19, Aligarh.

(2.) During the pendency of the suit the plaintiff died and was substituted by his heirs and legal representatives as plaintiffs no. 1/1 to 1/4. The defendant also died and was substituted by his heirs and legal representatives as defendants no. 1/1 to 1/9.

(3.) Heard Sri Vivek Saran learned counsel for the revisionists and Ms. Priyanka Midha learned counsel for all the opposite parties (caveators). Ms. Midha states that the records necessary for decision of this Revision are already on record along with the affidavit filed in support of the stay application hence she does not intend to file any reply there to and the Revision be heard and decided finally.