JAI SINGH Vs. RAJEEV

JUDGEMENT

(1.) Both these petitions involve identical set of facts and questions of law, therefore, both the petitions are being decided by a common judgment.

(2.) CMPMO No. 182 of 2022 has arisen from an order which has its genesis in Civil Suit titled Rajeev vs. Jai Singh, pending before learned Senior Civil Judge, Court No.1, Rohru and CMPMO No. 540 of 2022 arises from an order having genesis in Civil Suit titled Kishori Lal vs. Jai Singh, pending before learned Civil Judge, Jubbal, Camp at Rohru, District Shimla, H.P.

(3.) Petitioner herein is defendant in both the suits. Respondents in these petitions are plaintiffs. Both plaintiffs are real brothers.