LAWS(KAR)-1992-11-36

LAKSHMIKANTH Vs. MOTILAL

Decided On November 06, 1992
LAKSHMIKANTH Appellant
V/S
MOTILAL Respondents

JUDGEMENT

(1.) miscellaneous first appeal No. 1739 of 1992 is directed against the order dated 20th may, 1992 dismissing la. I. Under order 39, rules 1 and 2, CPC in o.s. No. 3016 of 1992 on the file of the city civil court, Bangalore city.

(2.) miscellaneous first appeal No. 1801 of 1992 is directed against the order dated 4-8-1992 passed on i.as. I and iii in o.s. No. 2324 of 1992 on the file of vii additional city civil judge, Bangalore, allowing la. No. I filed under order 39, rules 1 and 2, CPC and dismissing la. Ill filed under order 39, Rule 4, CPC.

(3.) though the two appeals arise out of the two suits, the subject-matter involved in the two appeals is one and the same and the contesting parties are common and therefore the two appeals are heard together and disposed of by this common order.