RAJESH KUMAR GUPTA Vs. POONAM DEVI

JUDGEMENT

(1.) Heard Sri Pramod Kumar Jain, learned Senior Counsel assisted by Sri Abu Bakht, learned counsel for the petitioner-tenant and Sri Siddharth Nandan, learned counsl for the respondent-landlord and perused the record.

(2.) Present petition has been filed challenging the impugned order dated 17.2.2020 passed by J.S.C.C./Civil Judge (S.D.), Deoria and the order dated 13.11.2020 passed by the District Judge, Deoria.

(3.) By the impugned order dated 17.2.2020 application being paper no. 110Ga filed by the petitioner-tenant herein for consolidation of two suits, being Original Suit No. 107 of 2013 (Rajesh vs. Poonam) filed by the petitioner for permanent injunction with SCC Suit No. 06 of 2017, has been rejected on the ground that the Courts are different and the parties are also different and the subject matter of the suit is also different. It was also noticed that SCC suit can be heard by Judge Small Causes Court only and therefore, consolidation cannot be permitted and accordingly, the said application was rejected. Revision filed against the same was also dismissed.