M M KHAJURIA Vs. ABDUL RASHID

JUDGEMENT

(1.) Revision petition No. 51/1997 is directed against the order dated : 30-6-1997 passed by the learned Addl. District Judge, Srinagar whereby he rejected the prayer of the petitioner for dropping the execution proceedings pending against him. This relief was claimed in the application made under S. 47 of the Code of Civil Procedure wherein plea was taken that decree was a nullity as being passed without impleading the State of J and K as a party.

(2.) Through the medium of revision petition No. 69/97, order dated : 30-6-1997 passed by the learned Addl. District Judge, Srinagar has been challenged whereby he dismissed the application of the petitioner for the restoration of the application which was dismissed on 25-10-1994 for non-appearance. The earlier application had been made under O. 9 R. 13, CPC for setting aside the ex parte decree passed on 29-5-1991.

(3.) By this common order both the revision petitions shall be decided.