VASANTH COLOUR LABORATORIES LTD., HAVING ITS REGISTERED OFFICE AT NO. 38-A, KENGAL HANUMANTHAIAH ROAD, BANGALORE - 560 027 REP. BY ITS MANAGING DIRECTOR, MR. RANGA VASANTH Vs. SMT DIVYA DEVI W/O. SRI. PREM SINGHJI

JUDGEMENT

(1.) THIS petition is filed under Section 24 of CPC by the plaintiff in O.S.3396/1996 and O.S.62/2006, and defendant in O.S. 836/1981, seeking clubbing of aforesaid suits, O.S. 836/1981 is suit for ejectment, O.S. 3396/1996 is filed seeking specific performance of certain terms of settlement said to have arrived at between the parties to said suit and O.S. 62/2006 is for seeking extension of the period of lease of the property, which is the subject matter of all the three suits and between the same parties.

(2.) WHEN this petition was taken up for admission, the learned Senior Counsel Shri. S.P. Shankar, appearing for the petitioner, who is tenant of the property in dispute in all three suits, fairly submitted that, the dispute between parties is fit for settlement. Hence, sought permission of this court to explore the possibility of settlement through proper counseling. Hence, the above petition was adjourned on last date of hearing.

(3.) IN terms of the compromise arrived at between the parties, this petition for clubbing O.S. 3396/1996, O.S.62/2006 and O.S.836/1981, pending on the file of the court below is allowed. It is directed that all the three suits should be taken up together for disposal by the Additional City Civil Court (CCH -9). All three aforesaid suits should be called on 19.04.2011, in CCH -9 to receive the compromise petition, which is entered into between the parties on same terms on which the compromise petition is prepared and filed along with Misc. Cvl 8514/2011 in this petition, which is taken on record by this Court.