MANJEET SINGH KOHLI Vs. MIRAJUDDIN

JUDGEMENT

(1.) Vide this order, I shall decide IA 18072/2019 filed under Order XXIII Rule 3 read with Section 151 CPC by the plaintiff (Manjeet Singh Kohli) and defendant nos. 1 to 9 & IA 422/2020, filed under Order I Rule 10 read with Section 151 CPC by the legal heirs of defendant no.10 (Harmeet Singh Vohra) in CS(OS) 872/2010 & IA 18061/2019 filed under Order XXIII Rule 1 and 3 read with Section 151 CPC by the plaintiff (I.P. Estates) and defendant nos. 1 to 9 and IA 427/2020 filed under Order 1 Rule 10 read with Section 151 CPC by the legal heirs of defendant no.10 in CS(OS) 1505/2012.

(2.) The aforesaid suits were directed to be consolidated by this Court vide order dated May 15, 2017 for the purpose of trial and Suit No. CS(OS)872/2010 was treated as a lead case. As we are concerned with the applications filed in two suits, it is important to give some of the facts related to the Suits.

(3.) The Suit No. CS(OS) 872/2010 has been filed by Manjeet Singh Kohli and Suit No. CS(OS) 1505/2012 has been filed by M/s. I.P. Estates. The subject matter of the suits is an open piece of land in Lajpat Nagar, admeasuring 54 Bighas 18 Biswas, which was owned by one Mohd. Ashfaq.