VINOD K.SHARMA, J. - (1.) THIS order shall dispose of two civil revision petitions bearing CR No. 5537 of 2000 titled Sudarshan Singh & Ors v. Pritpal Singh & Ors. and CR No. 95 of 2001 titled Ravinder Beri v. S. Prithpal Singh as they arise from a common judgment of the learned lower appellate court.
(2.) BY way of present revision petitions the petitioners have challenged the order passed by the learned Additional District Judge, Amritsar setting aside the order passed by the learned Additional Senior Sub-Judge, Amritsar dated 18.5.1990 setting aside the sale in favour of Pritpal Singh respondent No. 1. In a suit for partition, a preliminary decree was passed in favour of the plaintiff and for implementation of the said decree a Local Commissioner was appointed who submitted his report that the property was not being capable of partition by means and bounds and therefore, was required to be auctioned. The report of the Local Commissioner was accepted and the property was put to auction on 17.8.1987. Respondent No. 1 offered to purchase the property on consideration of Rs. 3,04,500/- and the said amount stood deposited in the Court. M/s Rana and Company filed objections under Order 21 Rule 90 of the Code of Civil Procedure. However, they subsequently, did not appear and said objections were dismissed.
(3.) THE objections were also filed by Smt. Puri, Mrs. Asha Seth and Ms. Ravinder Berry. Objections were also filed by Smt. Rupa Beri, the deceased plaintiff who was thereafter represented by Mrs. Rita, Mrs. Renu Talwar and Mrs. Madhu, her legal heirs.;