GIRDHARI LAL, J. - (1.) THIS revision has been filed against the order of learned Additional Commissioner, dated 24-3-93 in which learned Additional Com­missioner has rejected the Revision No. 401 of 90-91.
(2.) BRIEF facts of the case are that learned trial Court on 8-6-91 has decided issues Nos. 5, 6, 7 and 8 as a preliminary issue against the defendants holding that the suit is not maintainable and the parties were directed to adduce their evidence on 2-7-91. Against this order of the learned trial Court Additional Commissioner has rejected the revision on 24-3-93. Being aggrieved by the order of the learned Addi­tional Commissioner this revision has been filed. Heard the learned Counsels for both the parties.
(3.) IT has been argued by the learned Counsel for the revisionist that this case be remanded back to the learned trial Court for deciding all the issues simultaneously. It has also been argued that other recorded co-tenure holders has not been made parties.;