- (1.) Revision Petition No. 605 / 92 has been preferred to this Court against the order, dated 3-3-1992 passed by Addl. Civil, Judge-cum-Addl. Chief Judicial Magistrate No. 3, Jaipur City, Jaipur in Civil Suit No. 405 / 82 whereby the application filed under Order14, Rule 5, C.P.C. by the nonpetitioner-Samiti has been allowed.
(2.) Revision Petition No. 884/ 92 has been preferred to this Court against the order, dated 14-9-1992 passed by Addl. Civil Judge- cum-Addl. Chief Judicial Magistrate No. 3, Jaipur City, Jaipur in Civil Suit No. 405/82 whereby the application filed by the nonpetitioner-Samiti under O.12, R. 6, C.P.C. has been allowed.
(3.) Since both the revision petitions are arising out of the same suit and the parties are the same and the subject matter and dispute pertains to the same property, I deem it proper to decide the same by this common order.;