BIRMANI PANDEY ALIAS BIRMANI SARANACHARYA Vs. SWAMI DHARANIDHARACHARYA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE plaintiff in Eviction Suit Nos. 71, 72 and 73 of 1993 is aggrieved by the order dated 9.5.2002, whereby the District Judge, Patna has transferred the aforesaid eviction suits as well as Title Suit No. 49 of 1989 from the court of Execution Munsif, Patna to the court of Subordinate Judge XII, Patna for disposal where Title Suit No. 179 of 2000 is pending. He has further directed the Subordinate Judge to hear the parties on the point of analogous trial of the aforesaid suits and to proceed in accordance with law.

(3.) THE only question for consideration is as to whether eviction suits and title suits should be heard together.