MUST. DAGRI AND OTHERS Vs. KERA KACHARI AND OTHERS

JUDGEMENT

(1.) THE facts leading to these three revision petitions are as follows:

(2.) THE order dated 12 -1 -1970 is quoted below:

(3.) THE petitioners in Misc. Case No. 51 of 1969 filed an application under Section 151 of the Code of Civil Procedure on 6 -2 -1970 praying that the order dated 29 -1 -1970 passed in Misc. Case No. 51 of 1969 may be set aside and after allowing time to deposit Rs. 12/ - the original suit may be restored. This application was registered as Misc. Case (J) No. 8 of 1970. On 20 -2 -70 the petitioners in Misc. Case No. 62 of 1969 and Misc. Case No. 50 of 1969 filed two separate applications under Section 151, Civil Procedure Code with the same prayer and these two applications were registered as Misc. Case (J) No. 14 of 1970 and Misc. Case (J) No. 15 of 1970, respectively.