- (1.) 37 of 37 of These are two applications in two suits made by Banwari Lall Pasari who is the second defendant in one suit and the third defendant in another, for setting aside two ex parte decrees passed in the two suits on the 10/02/1992.
(2.) The other defendants against whom the decrees are also binding have not made applications for setting aside of the decrees.
(3.) It can hardly be disputed that for the past six years the plaintiffs have been in possession of the two flats in respect of which the decrees were passed pursuant to which the learned Registrar, O. 5, has already executed appropriate conveyance in favour of the plaintiff.;