M C VARGHESE Vs. M C MATHEW

JUDGEMENT

(1.) Petitioner is plaintiff in O.S.96/05 on the file of Munsiff Court, Ranni. Petitioner filed I.A.772/06, an application for joint trial of O.S.96/05 with O.S.111/05 and O.S.79/05. As per Ext.P8 order, learned Munsiff directed joint trial of O.S.96/05 and O.S.111/05 but dismissed the prayer for joint trial of O.S.79/05. This petition is filed under Article 227 of Constitution of India challenging Ext.P8 order.

(2.) Learned Counsel appearing for petitioner was hared.

(3.) Arguments of learned Counsel appearing for petitioner was that if there is no joint trial, there is a chance for conflicting decisions in O.S.96/05 and O.S.99/05 and in such circumstances, learned Munsiff should have granted joint trial of all the suits.