KALAP NATH Vs. SMT. AWADHRAJI

JUDGEMENT

(1.) These two revision petitions arise out of the suit u/s 229-B of the U.P.Z.A. & L.R. Act in which by the order of the learned trial Court dated 4.8.1981 Smt. Awadhraji was impleaded as plaintiff.

(2.) I have heard the learned counsel for the parties and have also perused the record.

(3.) The two suits in the trial court-one by Har Prasad and the other by Shauker, were consolidates and so two appeals against the impugned order dated 4.8.1981 were hied before the learned first appellate court and both were dismissed by the order dated 7.9.1982. This gave rise to the present revision petitions.