RAMADEVI Vs. RAJESHWARI

JUDGEMENT

(1.) Both these appeals are directed against the impugned judgments and decrees dtd. 28/1/2016 passed in O.S.No.712/2014 and O.S.No.711/2014 by the learned XIX Addl.City Civil Judge, Bangalore, whereby the said suits filed by the appellants - plaintiffs against the respondents - defendants for permanent injunction and other reliefs in respect of the suit schedule immovable properties were dismissed by the trial court.

(2.) Heard the learned counsel for appellants and learned counsel for the respondents and perused the material on record.

(3.) A perusal of the material on record including the impugned judgments and decrees passed by the trial court will indicate that the appellants were the plaintiffs in both the suits, while the defendants were different; however, the subject matter of both the suits were adjacent premises and common questions of fact and law arose for consideration in both the suits.