KALIKA SINGH Vs. AWADHESH NARAIN SINGH

JUDGEMENT

(1.) I shall dispose of these two civil revision petitions (C. R. 1285 of 1981 and C. R. 1404 of 1981) by a common judgment.

(2.) Learned counsel seeks permission to withdraw C. R. 1285 of 1981. The permission is allowed and the civil revision petition (C. R. 1285 of 1981) is dismissed as withdrawn.

(3.) Now I shall deal with C. R. 1404 of 1981, which is against an order dated 30th May. 1981. By the impugned order the Court below held that the petitioners have no locus standi to enter as caveators as they are not claiming any interest in the estate of the deceased.