AADISH AGGARWAL Vs. BRIJESHWAR SARUP AND OTHERS

JUDGEMENT

(1.) Present revision petition has been preferred by the petitioner against the order dated 21.11.2016, passed by the trial court, whereby application filed by the petitioner/plaintiff for consolidation of the two civil suits, has been dismissed.

(2.) Learned counsel for the petitioner has assailed the order. He has submitted that impugned order is unsustainable. According to him, suit property in both the suits was purchased in the name of defendant No.1 from the Joint Family Funds and both the suits are with regard to the same property. He has further submitted that common questions of law and fact are involved in both the cases and thus, both the suits require to be consolidated.

(3.) I have heard learned counsel for the petitioner and given careful thought to the facts of the case.