JOGINDER SINGH Vs. HAKAM SINGH

JUDGEMENT

(1.) Present petition is filed challenging the order dated 14.10.2009 passed by learned Civil Judge (Junior Division), Rajpura, whereby the Suit No.281/2004 titled as Joginder Singh and others vs. Hakam Singh and others was directed to be stayed under Section 10 C.P.C. during the pendency of the previously instituted suit between the parties i.e. Suit No.351/2004 titled as Ramdasia Dharamshala Management Committee, Village Mehmoodpur vs. Joginder Singh and others.

(2.) Both the suits are stated to be pending in the same Court. In the previously instituted suit, plaintiffs-respondents have sought permanent prohibitory injunction over the property shown in the map by words ABCD stating the property to be a part of Khasra No.74 while in the previously instituted suit, present petitioners-defendants (plaintiffs of the previously instituted suit) sought injunction over the same property treating it as part of Khasra No.75.

(3.) Having heard learned Counsel for the parties and having perused the record, I find that in both the suits the main controversy would be, as to whether property in dispute is a part of Khasra No.74 or Khasra No.75. This controversy can be resolved by way of Survey Commission and by placing relevant evidence before the learned trial Court. The object of Section 10 C.P.C. is to avoid conflicting decisions in two suits instituted by the parties against each other pertaining to the same subject matter. The second object of Section 10 C.P.C. is that subsequently instituted suit shall be barred by principle of res judicata from the judgment passed in the previously instituted suit. To avoid conflicting judgments and to decide the lis pending between the parties in one go, in the opinion of this Court it would be appropriate to direct the learned trial Court to hear both the suits together by consolidating the same and to decide both the suits by one and common judgment making previously instituted suit as a leading case.