KANT Vs. BANSRAJ SINGH

JUDGEMENT

(1.) Both these revisions are being disposed of by this common order as these involve common question of law based on similar facts. Revision No. 602 of 1984 is directed against the order D/-4-9-1984 recorded by Addl. Civil Judge, Bulandshahr in Execution Case No.12 of 1984 arising out of original suit No. 83 of 1933.

(2.) Civil Revision No.603 of 1984 is directed against the order D/-4-9-84 (of the same date) recorded by the same Judge in Execution case No. 13 of 1984. Objections preferred by judgment-debtor-revisionists were repelled by the impugned order drawn by learned Addl. Civil Judge, Bulandshahr. Both these execution cases arose out of Original suit No. 83 of 1933.

(3.) Suit No. 83 of 1933 was filed by predecessor in interest Thakur Basdeo Sahai, Thakur Gurdit Singh, Thakur Karan Singh and Thakur Ganpat Singh claiming relief of possession over the property in suit and a decree for mesne profits. List of the property as well as the reliefs sought against various defendants were specified in the plaint along with Schedule-A, B, C and D appended to it.