Vivek Kumar Birla, J. - (1.) Heard Sri Ramendra Asthana, learned counsel for the petitioners and Sri Swapnil Kumar, learned counsel for the respondent-caveator.
(2.) Supplementary affidavit filed today is taken on record.
(3.) Present petition has been filed with the following prayer:- "(a) Annual judgments and orders dated 9.2.2018 (contained in Annexure No. 8 to the petition) passed by the learned Additional District Judge, Court No. 11, Agra, the respondent no. 1 dismissing Civil Revision No. 25 of 2017, Gopi Chand (Now dead through L.Rs.) vs. Jagdish Prasad) and 14.2.2017 (contained in Annexure No. 5 to the petition passed by the learned First Additional Civil Judge (Senior Division) Agra, the respondent no. 2 rejecting Application (65 Ga) in Execution Case No. 5/2002, Gopi Chand v. Jagdish Prasad) and may graciously be pleased to substitute the same by its own judgments and orders.";