SHAIK MODIN SAB (DIED) Vs. DR. JAFFER HUSSAIN

JUDGEMENT

(1.) Since these two revisions arise out of one execution proceedings and as the parties are also same, this Court deems it appropriate to dispose of these revisions by way of this common order.

(2.) Judgment debtors in E.P.No.46 of 2014 on the file of the Court of the Principal Junior Civil Judge, Kadiri (for short, "the Court below") are the petitioners in these revisions.

(3.) CRP.No.3437 of 2017 challenges the order, dated 21.04.2017, passed in E.A.No.327 of 2015 and CRP.No.3538 of 2017 calls in question the order, dated 21.04.2017, passed in E.A.No.528 of 2015.