C.L.VERMA, j. - (1.) THIS is a reference made by learned Additional Commissioner, Jhansi by his order dated 4-7-98 passed in revision No. 38/15 of 96-97 district Mahoba recommending that the revision be allowed and the order of the trial Court dated 1- 3-97 be set a side.
(2.) I have heard the learned Counsel for the parties and perused the record. A perusal of the record reveals that the case No. 69 of 1996 (Duli Chand v. Kripa Ram) is pending for decision before the S.D.O. Kulpahar. In the present suit similar questions of fact and law between the parties are involved. The learned Additional Commissioner after considering the material on record found that both the suits should have been consolidated and decided together.
(3.) IN view of the above revision is allowed and the order of the trial Court dated 1-3-97 is set aside. Revision allowed;