SUDHIR AGARWAL, J. - (1.) THESE objections have been filed against the draft decree prepared by Registrar of this Court pursuant to judgment dated 30.09.2010 whereby four original suits were decided. The suits were initially filed in the Court of Civil Judge, Faizabad wherefrom transferred to this Court pursuant to order dated 10.07.1989 passed on applications made by State of U.P. The matter was heard by a Special Bench consisting of three Judges constituted by Hon'ble the Chief Justice as requested by Division Bench in the order dated 10.07.1989 whereby transfer was allowed.
(2.) THE suits were decided on 30.09.2010. All the three Judges have given their separate decisions. The decree, therefore, has to be prepared in the light of majority decision or unanimous decision, if any, though contained in separate decisions of all the three Judges. For the purpose of preparation of decree the procedure prescribed in the High Court Rules read with Code of Civil Procedure (hereinafter referred to as "CPC") has to be observed. The procedure for preparation of decree is contained in Order XX Rules 6, 6-A, 7, 8, 9 and 18 of CPC. In the High Court Rules Chapter VIII Rules 8, 9, 10 and 11 provide procedure for preparation of decree.
(3.) THE Registrar has drawn the decree and put up the same to notice of all the parties as contemplated under Chapter VIII Rule 9 of the High Court Rules. Some of parties have filed their objections which the Registrar has placed for consideration by Court under Chapter VIII Rule 10 of the High Court Rules. We proceed to consider these objections suitwise. OOS No. 1 of 1989;