BAKHSHISH KAUR, J. - (1.) BY the order, I would dispose of two Civil Revisions Nos. 612 of 2001 and 613 of 2001.
(2.) THE facts which have bearing on the decision of the question raised in this petition are as follows : A decree for specific performance of the agreement in respect of the land measuring 68 kanals 8 marla on payment of Rs. 1,80,850/- was passed in favour of Rohtas Chaudhary and against Zorawar Singh and Ramesh Kumar defendant- petitioners.
(3.) THE decree-holder applied for the execution of the decree. During the pendency of the execution proceedings, he filed an application for amendment on the ground that while drafting the execution application, he could not claim relief of possession. The amendment was allowed by the Civil Judge, Junior Division. Pursuant thereto, warrant of possession of the land was ordered to be issued. Hence, both these orders passed on January 24, 2001, are under challenge.;