MUNNI SAO Vs. K D SHARMA

JUDGEMENT

(1.) As the common question of law arises in both the revision applications, with the consent of the parties, they are being heard together and disposed of by this common judgement.

(2.) Civil Revision No. 1443/85 is directed against the order dated 5-6-1985, passed by the Munsiff II, Gaya, in T. S. No. 39/84, holding that the suit filed by the plaintiff-petitioner for grant of permanent injunction has abated under S. 4(c) of the Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 (hereinafter referred to as 'the Act').

(3.) Civil Revision No. 1228/87 is directed against the order dated 8-6-1987, passed by the Munsif, Second Court, Samastipur, in T. S. No. 89, 82, holding that the suit filed by the plaintiff-petitioner for permanent injunction was not maintainable under S. 4(b) of the Act.