BRIJ KISHORE Vs. BIR SINGH AND OTHERS

JUDGEMENT

(1.) Instant revision petition has been filed under Art. 227 of the Constitution of India for setting aside the impugned order dated 16.07.2013 (Annexure P/1) passed by learned Addl. Civil Judge (Senior Division), Gurgaon whereby application moved by the petitioner for consolidation of the cases titled " Brij Kishore Vs. Bir Singh" and " Bir Singh Vs. Harbir Singh etc.", has been dismissed.

(2.) I have heard learned counsel for the petitioner and perused the record.

(3.) Perusal of the record indicates that the relief claimed in Civil Suit No. 290 dated 15.10.2005 titled "Bir Singh and others Vs. Harbir Singh and others " is declaration with consequential relief of permanent injunction, whereas relief claimed in civil suit filed by the petitioner i.e. Civil Suit No. 406 of 12.08.2008 titled "Birj Kishore Vs. Bir Singh and others " is possession by way of specific performance and permanent injunction. From the perusal of the pleadings it is clear that relief claimed in both the suits are altogether different.