K.N. Ojha, J. - (1.) Civil Revision No, 163 of 2004 is preferred against the order dated 18.10.2004 passed by Incharge District Judge, Etah in Misc. Case No. 9 of 2004 arising out of small causes suit (SCC Suit) No. 10 of 2002 and order dated 28.9.2004 passed by the District Judge. Etah in s.C.c. Suit No. 10 of 2002 Smt. Vishwa Mohini v. Smt. Khilla Devi alias Manju Singh.
(2.) Since both revisions are related to each other therefore they are being finally disposed of by a common order.
(3.) Heard Sri Sashi Nandan learned senior counsel for the revisionist assisted by Km. Pooja Agarwal, advocate and Sri Swapnil Kumar learned counsel for the respondents.;