PREM KUMARI Vs. SUSHIL KUMARI

JUDGEMENT

(1.) Since the defendant in the suits is one and the same and she has filed these three petitions raising common controversy, these petitions have been heard together at request and are being decided by this common order.

(2.) These three revision petitions though arise out of three impugned orders of same date 16-3-2000 but having been passed in three different suit Nos. 432/97, 433/97 and 440/97 filed by different plaintiffs, namely Col. Mahavir Singh, Pratap Singh and Sushil Kumari respectively against Prem Kumari only for permanent injunction in respect of plot Nos. 154, 153 and 155 of the Officers Campus Scheme which are said to have been purchased by the plaintiffs from Sanyukt Grih Nirman Sahkari Samiti Ltd.

(3.) By the impugned orders, photocopy of allotment letters by which aforesaid plots were allotted by the aforesaid Samiti, were allowed by the learned trial Curt to be exhibited and taken on record during the course of recording of statement of the respective plaintiffs.