AMMAR DEVI Vs. L HEM RAJ

JUDGEMENT

(1.) THESE two applications arise out of two different suits filed before the City Judge Jammu. The two suits have been disposed of by two separate judgements but as the point involved in them is identical I wish to dispose of both these applications by one judgement.

(2.) THE suits were filed by the plaintiff as a defacto manager of a temple known as Mandir Shri Ram Jee to recover rents from the defendants who are the tenants and who had executed rent deeds in favour of the plaintiff as representing the temple. Applications in both these suits were made before the court below for staying the suits pending a previously instituted suit in which the title of the present plaintiff was being questioned. The court below passed an order staying both the suits pending disposal of the previous suit,

(3.) THE applications are, therefore, allowed and the orders passed by the City Judge Jammu in both these suits are set aside and the cases are remitted to him for disposal in accordance with law.