B S BHAGAWAN SINGH Vs. SHARADA BAI

JUDGEMENT

(1.) These two petitions are clubbed together and disposed of by the following order at the stage of admission after notice.

(2.) The facts which are required to be stated are as follows:- One Sharada Bai instituted O.S.No. 24 of 1982 in the court of the Munsiff at Sira seeking declaration of title to suit schedule properties against the revision petitioners who are defendants in the said suit. Thereafter, one Nagaraj, son of Khem Singh filed O.S.No. 44 of 1987 impleading Sharada Bai, plaintiff in O.S.No. 24 of 1982 and the defendants therein as defendants seeking declaration of his title to the same suit schedule property, namely the suit schedule property of O.S.No. 24 of 1982.

(3.) Sharada Bai, plaintiff in O.S.No. 24 of 1982, made an application in I.A. 15 in that suit as well as I.A. II in O.S.No. 44 of 1987 seeking an order of the court clubbing the two suits together and recording common evidence and disposing of the same in accordance with law. They have come to be allowed by a common order passed which is questioned in these revision petitions by the defendants in O.S.No. 24 of 1982 who are also the defendants in O.S.No. 44 of 1987.