BALESHWAR SINGH Vs. SHANTI KUMARI

JUDGEMENT

(1.) BOTH the civil revision applications relates to the same issues and they have, accordingly, been heard together and are now being disposed of by this common order.

(2.) CIVIL Revision No. 918 of 2004 has been filed against the order dated 4-12-2003 passed by the Subordinate Judge-IV, begusarai in T. S. No. 85 of 2001, by which the application of the opposite party under order 10, Rules 1a. 2, 3 and 4 of the Code of Civil Procedure has been allowed.

(3.) CIVIL Revision No. 908 of 2004 has been filed against the order dated 16-4-2004 passed by the Subordinate Judge-IV, begusarai in the said Title Suit No. 85 of 2001, by which he has rejected the application of the defendant-petitioner under Order 47, Rule 1 under section 161 of the Code of Civil Procedure for review and recall of the order dated 4-12-2003.