SITA DEVI KHIRWAL Vs. MADANLAL AGARWAL

JUDGEMENT

(1.) Both these writ petitions involving similar questions are being disposed of by this common order.

(2.) It may be noted that Inspite of service of notice, the sole Respondent has not appeared in WPC No. 610 of 2009.

(3.) W.P.C. No. 610 of 2009 arises out of order dated 7.3.2008, passed In B.B.R.C. Case No. 1 of 2000 and W.P.C. No. 638 of 2009 arises out of the order dated 11.4.2008, passed in B.B.R.C. Case No. 4 of 2000.