RAJAN Vs. THRESSIA

JUDGEMENT

(1.) THE petitioner is the third defendant in OS No.214 of 2008 on the file of the court of the Munsiff of Vadakkanchery. The said suit is one for recovery of possession of property on the strength of title. The plaint schedule property comprises of three items which includes the plaint B schedule of extent 60 cents in the possession of the third defendant.

(2.) THE petitioner has also filed OS.No.79/08 on the Court of the Munisff of Vadakkanchery for a decree of permanent prohibitory injunction. The suit has been filed against one Kunjamaru and the parties in OS.No.214/2008 have been subsequently impleaded in the later suit also. The plaint schedule property in OS No.79/2008 is the plaint B schedule property in OS.No.214/2008.

(3.) THE Court of the Munsiff of Vadakkanchery shall therefore dispose of OS.Nos.214/2008 and 79/2008 simultaneously though independently. Both the suits shall be posted on the same date for recording the evidence and also for addressing arguments.