SHAIK JAHANGIR Vs. RAZIA BEGUM

JUDGEMENT

(1.) These two Revisions arise between the same parties out of the same suit and therefore they are being disposed of by this common order.

(2.) Petitioners herein are defendant Nos.1 and 2 in the suit.

(3.) Respondent Nos.1 to 4 filed the suit against petitioners for recovery of possession and for mandatory injunction.