JAYANT BANERJI,J. - (1.) Heard Sri Arvind Srivastava, learned counsel for the revisionist and Sri Komal Mehrotra, learned counsel appearing for the sole respondent.
(2.) This revision has been filed against the order dated 3.1.2019, passed by the Civil Judge (Senior Division), Allahabad in Misc. Application No. 15 of 2018 and the order dated 11.12.2017, passed by the Civil Judge (Senior Division), Allahabad in Misc. Case No. 674 of 2017 (Smt. Nasreen Khan Vs. Mohd. Sultan Khan).
(3.) By the order dated 11.12.2017, the application filed by the plaintiff-revisionist bearing Paper No. 10-C which is an objection to the Munsarim report was rejected. Further, by means of order dated 3.1.2019, the application of the plaintiff-revisionist seeking recall of the order dated 11.12.2017 has been rejected. The plaintiff-revisionist instituted a suit against the respondent for declaration with respect to separate immoveable properties situated in District Allahabad and Sultanpur. ;