KISHUNI DEVI Vs. GAURI SHANKAR DIDWANIA

JUDGEMENT

(1.) There were two Title Suits pending, Title Suits Nos. 164/68 and 89/69.

(2.) In Miscellaneous Appeal No. 25 of 1972, which arose out of receivership matter in Title Suit No. 89/69. I observed:

(3.) Having heard the learned counsel for the parties and having appreciated all the facts and circumstances of the case, I think the order of the court below directing that the title suits be heard together unconditionally has to be set aside.