(1.) This revision petition arises under the following facts :
(2.) Defendants, Gurmit Singh and Bhagwant Singh, filed Civil Suit No. 2 of 1984 against their father, Chand Singh for declaration that the parties are Hindu/Jat Sikhs and formed an H.U.F. and in a partial partition the land, Atta Chakki and the house has come to their share; that, they be declared to be the owners in possession of the same.
(3.) Chand Singh, plaintiff, filed an application under Section 10 Civil Procedure Code in Civil Suit No 2 of 1984 with a prayer that proceedings in the subsequent suit be stayed till the final adjudication of Civil Suit No. 635 of 1983 instituted by him vide order dated 16.3.1984, the application filed by Chand Singh was allowed and the proceedings in the subsequent suit i.e. Civil Suit No. 2 of 1984 were ordered to be stayed.