RAYRIKH SAGAR Vs. PUSHPA DEVI

JUDGEMENT

(1.) These six petitions are being disposed of by this common order, as the issues involved are materially the same.

(2.) These petitions have been filed under Article 227 of the Constitution of India, challenging the orders dated 25th September, 2020 passed by the learned Additional District Judge/Trial Court, allowing the application under Order XXXIX Rules 1 and 2 CPC filed by each of the plaintiffs before it in CS DJ 119/2019; CS DJ 123/2019; CS DJ 122/2019; CS DJ 121/2019; CS DJ 124/2019 and CS DJ 120/2019 respectively, who are the respective respondent No. 1 in each of the petitions before this Court.

(3.) It is to be noted that the petitioner herein is not a party to the suits. However, he is aggrieved because according to him, the impugned orders affect his rights to the extent of 75% of the undivided share in the property bearing House No. 45, Arjun Nagar, New Delhi (hereinafter referred to as the Suit Property), without giving him an opportunity of being heard.