MUNNI DEVI Vs. SATISH KUMAR THAKUR AND OTHERS

JUDGEMENT

(1.) Heard learned Counsel for the revisionist.

(2.) By means of this revision the revisionist challenges the validity of the order dated 14.8.2000 passed by the Court below. By the impugned order three suits, which were pending in the Court below in respect of the same properly, have been consolidated with the direction that Suit No. 386 of 1990 shall be the leading case and 31.8.2000 was fixed as the next date of hearing.

(3.) It appears that defendants-respondents No. 2, 3 and 4 filed application No. 226 GA, praying that suit No. 386/90, Rakesh Kumar Vs. Vijay Kumar, Suit No. 157/93, Ashok Kumar Vs. Munni Devi, and Suit No. 703/92, Munni Devi Vs. Satish Kumar, which were pending the Court below may be consolidated land Suit No. 386/90 be treated as the leading case. The revisionist objected to the aforesaid application contending that the reliefs sought in the three suits were different. It was, however, not denied that the subject matter of the three suits was the same i.e. House No. 113/6 Swaroop Nagar, Kanpur. The Court below after going through the material on the record and after hearing the parties was pleased to hold as under: VARNACULAR MATTER OMMITED Hence the present revision;