BHARATKUMAR CHOTALAL MEHTA Vs. SANTRAM MANDIR TRUST

JUDGEMENT

(1.) The petitioner has filed the present petition under Articles 226 and 227 of the Constitution of India challenging the order dated 28th January 2019 passed below Exhibit 355 in Rent Suit No.253 of 1984 by the learned Judge, Small Causes Court, Vadodara (hereinafter be referred to as "the Trial Court ") whereby the Trial Court has ordered to consolidate all four suits pending between the parties.

(2.) Brief facts of the present case are that the respondent herein has filed Rent Suit No.253 of 1984 for recovery of rent and the possession of the suit property. It is alleged that there are four suits pending before the Trial Court being Rent Suit No.253 of 1984, Rent Suit No.35 of 1994, Rent Suit No.143 of 1997 and Regular Civil Suit No.60 of 2013 (Old Rent Suit No.1575 of 1997). The petitioner has submitted the details of suits in para-3.2 of the petition which are as under:-

(3.) Regular Civil Suit No.821 of 1997 Permanent Injunction of the Suit Property