R.R.YADAV, J. - (1.) IN the aforesaid three revisions common questions of law and facts are involved therefore, it would be expedient to dispose them of by a composite order.
(2.) HEARD . Perused the order passed by the learned Single Judge holding that against the orders impugned no revisions are maintainable. It is found by the learned Single Judge in his order dated 10.7.1997 that second appeals are maintainable against the orders impugned.
(3.) TAKING into account all the facts and circumstances, the learned Single Judge directed the office to list before me for consideration whether conversion of these revisions into second appeals should be permitted or should not be permitted. The basic question would be whether a second appeal lies under Section 100 CPC against a decree passed in appeal by any court subordinate to the High Court or against a judgment. Here in the present cases these revisions have been filed against the judgments, not accompanied with the decrees therefore, the present revisions cannot be converted from revisions to second appeals.;