T KRISHNA Vs. GOVINDDAREDDY

JUDGEMENT

(1.) In these writ petitions and under Articles 226 and 227 of the Constitution of India, the petitioner has called in question, the order dated 06.03.2012, passed by the Trial Court in O.S. No. 335/2006 on IA. No. 8. By the impugned order the Trial Court has allowed IA. No. 8 and ordered to club O.S. No. 335/2006 with O.S. No. 243/2006 and record common evidence in O.S. No. 335/2006.

(2.) Aggrieved by that, the petitioner has filed these writ petitions.

(3.) The petitioner has filed suit in O.S. No. 243/2006 (old No. 459/1998) for declaration and permanent injunction. The respondents-1 to 4 have filed suit in O.S. No. 335/2006 (old No. 548/2000) for declaration and other reliefs. The respondents--1 to 4 have filed IA. No. 8 to club O.S. No. 335/2006 with O.S. No. 243/2006. The Trial Court has allowed the application. Therefore, these writ petitions.