V N JAYARAMAN Vs. P GEORGE VINCENT

JUDGEMENT

(1.) Heard the Counsel on record.

(2.) The CRP is filed as against an order in OP No. 1252 of 2000 on the file of the Chief Judge, City Civil Court, Hyderabad.

(3.) The revision petitioner is the petitioner in OP No.1252 of 2000 on the file of the Chief Judge, City Civil Court Hyderabad. It is the case of the revision petitioner that he is the owner and is in absolute possession of the property in premises bearing No. 1-2-265, Corner Cottage, S.D. Road, Secunderabad, and he had instituted a suit in OS No.125 of 2000 on the file of III Additional Senior Civil Judge, Secunderabad, for declaration and injunction. The first respondent had filed a suit in OS No. 1097/96 on the file of the I Additional Junior Civil Judge, Secunderabad, and the said suit become part heard already. Since both the aforesaid suits substantially involve same questions of fact and law and they being substantially between the same parties, the petitioner had filed OP No.1252 of 2000 on the file of the Chief Judge, City Civil Court, Hyderabad, for a direction to withdraw OS No.1097/96 on the file of the I-Additional Junior Civil Judge, Secunderabad and make over the same to the Court of Ill-Additional Senior Civil Judge to be tried along with OS No.125 of 2000, in the interest of justice.