BIMALA DEVI JALAN Vs. SHREE RATH CHEMICALS

JUDGEMENT

(1.) Heard learned Advocates of both the sides. Pursuant to the order dated November 22, 2013, the revisional application and the C.A.N. application are taken up together for hearing. As per order dated November 22, 2013 the question is whether the two suits pending in different Courts could be heard together analogously.

(2.) There is a dispute between the landlords and a tenant. The tenant filed a suit being Title Suit No. 34 of 2013 for declaration of his tenancy right and permanent injunction restraining the landlords from evicting him from the premises in suit without due process of law and the said suit is pending before the leaned Civil Judge (Junior Division), 5th Court, Howrah.

(3.) Subsequent to that suit, the landlords preferred a suit being Title Suit No. 129 of 2013 against the tenant for eviction and recovery of possession of the defendant from the premises in suit before the leaned Civil Judge (Junior Division), 3rd Court, Howrah.