MOHINDER SINGHA Vs. MAYA DEVI

JUDGEMENT

(1.) Both these revisions have been filed against same order dtd. 17/12/2019, whereby an application under Sec. 151 of the Code of Civil Procedure bearing CIS No. CM-138-2015 (CNR No. PBSAB-00010092-2015) filed by Maya Devi deceased through her legal representatives (now contested respondents in both the cases) against Bachittar Singh and others (petitioners in both these petitions) was partly allowed by Learned Additional Civil Judge (Senior Division) Dera Bassi.

(2.) Facts are being noticed from CR No. 2574 of 2020.

(3.) The aforesaid compromise decree dtd. 5/1/1963 was challenged by Maya Devi by bringing Civil Suit No. 84GT of 1983 filed on 14/3/1983. During the pendency of the suit, Maya Devi expired and her legal representatives were brought on record. Those legal representatives are now the petitioners in these two revisions.