Rakesh Tiwari, J. - (1.) HEARD learned Counsel for the parties and perused the record.
(2.) THE above said civil revisions have been preferred by the defendants -revisionists challenging the validity and correctness of the judgment and order dated 20.2.2010 passed by Additional District Judge, Court No. 9, District -Varanasi in Misc. Case No. 24 of 2002 (Mangla Prasad Srivastava v. Maharaja Anant Narain Singh and Ors.) as well as in Misc. Case No. 47 of 2003 (Ram Ji Sonkar and Ors. v. Maharaja Anant Narain Singh and Ors.), whereby the application filed under Section of C.P.C. read with Section of C.P.C. and Order I, Rule VIII of C.P.C. has been allowed. Since defect in this revision has been removed by implementing respondents No. 6 to 11, office is directed to allot regular number in this civil revision.
(3.) SINCE civil revision No. 202 of 2010 has been filed by wives, daughters and relatives of the plaintiffs -respondents along with others, it is connected with Civil Revision No. 39 of 2010. BACKDROP:;