FATTU MAL SAJNANI Vs. HAMIDA BANO

JUDGEMENT

(1.) Since in these revision petitions a similar question of law is involved, on the request of the learned counsel for the parties they are taken up together and are being decided by this common order.

(2.) Heard learned counsel for the parties and perused the impugned orders in both the revision petitions.

(3.) To decide the controversy involved in these cases, it is necessary to give separately the facts of each case in brief. S.B. Civil Revision Petition No.1127/2000