SURESH VERMA Vs. KAMLESH KUMAR

JUDGEMENT

(1.) Asserting that subsequent suit between the parties pertains to a matter directly and substantially in issue in a previously instituted suit between the same parties, petitioners are praying for staying of the subsequently filed suit by invoking Section 10 of the Code of Civil Procedure. Their application having been dismissed by the learned Trial Court vide impugned order dated 18.12.2018, (Annexure P-9), petitioners have preferred instant petition.

(2.) Relevant facts may be noticed hereinafter:

(3.) I have heard Mr. Y.P. Sood, learned counsel for the appellant and Mr. G.C. Gupta, learned Senior counsel, for the respondents and gone through the appended record.