SANJIB BANERJEE,J. - (1.) The Court : These two appeals arise out of orders passed in the same suit. APO No.158 of 2018 is directed against an order dismissing an application for rejection of the plaint. APO No.159 of 2018 is directed against an interlocutory order passed in the suit.
(2.) It is submitted on behalf of the plaintiff-respondent that one of the parties to the suit has not been impleaded. However, such perceived default on the part of the appellants is of no relevance in the context of the appeals and the order proposed to be made thereon.
(3.) According to the appellants, a previous partition suit instituted by the respondent was decreed by directing the respondent to transfer such part of the property at 78, Rafi Ahmed Kidwai Road as had been purchased by the respondent to the appellants. The conveyance was to be done on the basis of the valuation to be arrived at by the Registrar of Assurance. According to the appellants, the Registrar has not appropriately valued the property for which a subsequent suit has been filed for the Court to make a valuation for the appellants to buy the respondent's share in the joint property.;