BURMA GNANESHWAR RAO Vs. E RAJAMANI

JUDGEMENT

(1.) Heard both sides.

(2.) Tr.C.M.P.No. 387 of 2001 is filed praying for transfer of O.S.No. 2 of 1995 on the file of Junior Civil Judge, Medchal to the II Additional District Judge, Ranga Reddy District to be tried along with O.S.No. 172 of 2000 pending on the file of the said Court for the purpose of joint trial and for the purpose of disposal of common judgment in the interest of justice.

(3.) Tr.C.M.P.No. 118 of 2002 is filed praying for transfer of O.S.No. 1 of 1995 on the file of Junior Civil Judge, Medchal to the II Additional District Judge, Ranga Reddy District to be tried along with O.S.No. 172 of 2000 pending on the file of the said Court for the purpose of joint trial and for the purpose of disposal of common judgment in the interest of justice. It is stated that the subject matter in O.S.No. 2 of 1995 on the file of Junior Civil Judge, Medchal and in O.S. No. 172 of 2000 on the file of II Additional District Judge, Ranga Reddy District is one and the same and the source of title in both the suits is common and the documents relied upon by the respective parties are almost common for both the suits besides the common question of law and fact which arises for consideration for adjudication of the said suits.