C.L.VERMA, j. - (1.) THESE are three references made by the learned Additional Commissioner, Jhansi by his order dated 30-4- 97 passed in revision Nos. 67/64/1996-97, 66/63/1996-97 and 69/67/1996-97 recommending that the revisions be allowed, the order of the trial Court be set aside and the case be remanded to the trial Court for fresh decision on merits according to law.
(2.) I have heard the learned Counsel for the parties and perused the record. The learned Additional Commissioner has considered the matter in detail and found that the trial Court has not adopted a correct procedure in the cases and it's order is no judgment in the eyes of law. He has given good and cogent reasons in support of his view with which I agree. Agreeing with the recommendation of the learned Additional Commissioner, I accept the reference, allow the revision, set aside the order of the trial Court and remand the cases to it for fresh decision in the light of the observations made by the learned Additional Commissioner.
(3.) THIS order will also govern Ref. No. 91 and 92 of 96-97 Hamirpur. Revision allowed;