SUBODH KRISHNA PAUL AND ORS. Vs. KUSHAL PAUL

JUDGEMENT

(1.) Heard Mr. N. Dhar, learned counsel for the petitioners. Also heard Mr. S.P. Roy, learned counsel, appearing for the respondent.

(2.) These 3(three) civil revision petitions under Article 227 of the Constitution of India read with Section 115 of the Civil Procedure Code, 1908, having raised identical questions of law and facts, have been listed together. For the purpose of argument, the learned counsel appearing for the parties have referred to CRP No.305/2017.

(3.) The respondent, who is common in all the three petitions, had filed three separate title suits against each of the petitioners, who are brothers, in the Court of the learned Munsiff No.2, Kamrup (Metro), Guwahati. The suit filed against Subodh Krishna Paul (petitioner in CRP No.305/2017) was registered as Title Suit No.260/2003; the suit filed against Jagabandhu Paul (petitioner in CRP No. 309/2017) was registered as Title Suit No. 259/2003 and the suit filed against Tapan Paul (petitioner in CRP No.310/2017) was registered as Title Suit No.261/2003.