BISHUNDEO OJHA Vs. RAMESH CHOUBEY

JUDGEMENT

(1.) The delay in filing Civil Revision No. 1153 of 1997 is condoned and the limitation petition is allowed.

(2.) These two cases between the same parties involving the same dispute have been heard together and are disposed of by this common order.

(3.) Civil Revision No. 1153 of 1997 is directed against order dated 5.12.92 passed by the 1st Additional District Judge, Rohtas in Misc. Appeal No. 68/2 of 1987/92 appointing receiver after setting aside the order of the 1st Subordinate Judge, Sasaram, dated 11.9.87 in Title Suit No. 135 of 1985. Misc. Appeal No. 290 of 1997 is directed against order dated 10.6.97 passed by the Xth. Additional District Judge, Rohtas, in Misc. Case No. 10 of 1993 refusing to re-hear Misc. Appeal No. 68/2 of 1987/92.