SARVAJEET Vs. DEVENDRA AND OTHERS

JUDGEMENT

(1.) The facts are : On 21-2-1990 Sub-Divisional Officer enters an order abating suit of Devendra as respects Land of village Mejhuka. The suit as respects land of village Banduh, Parsamin, Ulrapar and Karjhawan are decreed ; plaintiff is declared co-bumidhar tenant in possession with defendants 1 and 2. Also a direction to expunge the names of defendants 3, 4 and 5.

(2.) Aggrieved by the judgment and decree, defendants Sarvajeet's revision. On 30-10-1993 Additional Commissioner on the ground that he has lodged one revision instead of five as there were five separate suits relating to land situate in as many villages. Aggrieved by the order, Sarvajeets five revisions.

(3.) Heard the counsel for the parties. The revisions are admitted. Since the points are common and opposite-party has appeared ; the revisions are finally decided at this stage.