S.N. Dwivedi, J. - (1.) These two petitions are between the same parties and raise common questions of fact and law. They are accordingly being disposed of by a common judgment.
(2.) Although there are numorous parties in the petitions but the contest is confined between Mst. Qamar Jahan Begam and Mst. Sahaida Begam, the petitioners, and Sardar Husain, respondent no. 4.
(3.) The dispute relates to two houses, nos. 73 and 74, situate on Nadan Mahal Road, Lucknow. Sardar Husain is the owner of the houses. The houses were auction sold under the provisions of the Encumbered Estates Act to Mst. Qamar Jahan Begam and Mst. Sahaida Begam. The legality of the auction sale is challenged.;