V J PAULOSE Vs. P P BABY

JUDGEMENT

(1.) THIS writ petition is preferred to quash the order passed in I.A. No. 245/2004 in O.S. No. 293/2000. O.S. No. 293/2000 is a suit filed by the writ petitioner against one P.P. Baby for specific performance of a contract alleging that the property was agreed to be sold for a consideration of Rs. 2 lakhs. One Anil also has filed a suit for specific performance against the very same P.P. Baby for the very same property setting up an agreement to sell the property for a consideration of Rs.6,50,000/-. Both suits are now before the Ist Additional Sub Court, Ernakulam, for trial. Meanwhile, the defendant moved an application for joint trial and the court permitted the joint trial. It is against that decision the plaintiff in O.S. No. 293/2000 has come up with the writ petition. It is seen that the subject matter involved in both the suits is the very same property and the plaintiffs in O.S. No. 293 of 2000 and O.S. No. 308 of 2000 have claimed specific performance of alleged agreements executed by the defendant in the cases in favour of them. So, it is absolutely necessary that the controversy has to be resolved by one and the same court by jointly trying the matter. Otherwise there will be divergent findings and unexecutable decrees. Therefore, I find that the court below has considered the matter in the correct perspective and ordered joint trial. Therefore, the writ petition lacks merits and it is dismissed. Since the plaintiffs in both the suits are not parties in the other suit sufficient opportunity must be given to them to contest the case and permit them to cross-examine the witnesses on the veracity, genuineness and truthfulness of the documents on which they rely to get a decree for specific performance. Though the plaintiff in O.S. No. 308/2000 is not impleaded in the writ petition, he is represented by a counsel and he is also heard in the matter. With these observations writ petition is dismissed.