ATTAU RAHMAN MASOODI,J. - (1.) Heard learned counsel for the revisionists.
(2.) Since both the aforementioned revisions involving a similar question were heard together, therefore, the same are decided by a common order.
(3.) These two revisions filed under Section 25 of Provincial Small Causes Court Act, 1887 (hereinafter referred to as the Act) against separate orders of the same date i.e. 19.7.2016 rejecting the application moved by the revisionists under Section-23 of the Act in a SCC Suit question the correctness of the impugned orders passed by the court below.;