AKHA RAM Vs. RAM SAHAL

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THESE two writ petitions Nos. 4208/ 2004 and 3708/2004 are decided by this common order because of the reason that core question of law involved in these writ petitions are the same.

(3.) IN the trial Court plaintiffs Ram Sahal, ram Nathi and Ratani Devi filed the suit for eviction against the defendants Ram Kuwar and Chuki Devi, which is subject matter in sbcwp No. 3693/2004/whereas the same plaintiffs filed another suit against defendants Akha Ram and Chuki devi which is subject matter in SBCWP No. 4208/2004.