GIRDHARI LAL, J. - (1.) THIS revision has been preferred against the order of the learned Additional Commissioner dated 8- 11-2000.
(2.) HEARD both the parties on the point of admission and stay. It has been argued by the learned Counsel for the revisionist that the learned Additional Commissioner has wrongly allowed the appeal filed by the opposite party because the respondents were not the parties before the trial Court.
(3.) IT has been argued by the learned Counsel for the opposite- party that the opposite-parties are the daughters of the recorded tenure holder Mahmudul Hasan who has executed a will deed in favour of the opposite-parties. It has also been alleged by the learned Counsel for the opposite-parties that on the basis of the will deed their names have been recorded in the Khatauni.;