MEENAJAYASWAL Vs. RAJ KUMAR JAIN

JUDGEMENT

(1.) These two applications involving common questions of fact and law were taken up for hearing together and are being disposed of by this common judgment.

(2.) These application arise out of an order dated 16-2-1989 passed by Sri K. Ram, Munsif, Khunti in Execution Case Nos. 3 and 4 of 1987 whereby and whereunder the said learned court rejected the objections filed by the petitioners of the Revision applications purported to be under Section 47 of the Code of Civil Procedure,

(3.) The fact of the matter lies in a very narrow compass. One Chamra Bhagat instituted two suits for eviction as against the judgment-debtor opposite party No. 1 ot each case on the ground of default in payment of rent which were registered as Title (Eviction) Suit No. 9 of 1984, which is the subject matter of C. R. No. 159 of 1989 (R) and Title (Eviction) Suit No. 7 of 1989, which is the subject matter of C. R. No. 160 of 1989 (R).