SHIVAATH YADAV Vs. VIJAY CHANDRA

JUDGEMENT

(1.) Both these civil revision applications were heard together and are being disposed of by this common judgment.

(2.) The facts of the case He in a very narrow compass.

(3.) The suit property which is allegedly being a Khas Mahal Property belonged to one Sipahi Lal Choadhary. Shri Krishna Prasad (the judgment debtors purchased the said property from the aforementioned Sipahi Lal Chaudhary by virtue of a registered sale deed, details whereof are not available on records. The tenure of the lease in respect of the aformentioned Khas Mahal property expired in 1960 but no action was takea till 1978 to renew the said leases. It has been alleged that the said lease has since been renewed by the sons of judgment debtor (Petitioners ol C. R. No. 132 of 1988), after the execution case being Execution Case No. 7 of 1977 was filed in the Court of Subordinate Judge, Sahebganj purported to be on the basis of a deed of transfer made by Sri Krishna Prasad in favour of his sons. Allegedly the said lease has been renewed in the year 1978, The petitioner in Civil Revision No. 132 of 1988 however claims the said pi ope cy by virtue of a deed of lease allegedly execute 1 by the Khas Mahal authorities in the year 1978 for a period of 30 years.