L.N. Mittal - (1.) CM No. 14977.CII of 2012 The application is allowed and Annexures P/1 to P/8 are taken on record subject to all just exceptions. CR No. 3502 of 2012
(2.) PLAINTIFF Shekhar has filed this revision under Article 227 of the Constitution of India assailing order dated 28.4.2012 Annexure P/6 passed by learned Additional Civil Judge (Senior Division), Hathin, thereby consolidating two suits. Petitioner ? plaintiff has filed suit against Ram Chand defendant no. 1 (since deceased and represented by respondents no. 1 and 2 herein as legal representative) and Dharampal respondent no. 3 as defendant no. 2 for possession by specific performance of agreement to sell dated 20.4.2005 whereas Brahampal respondent no. 4 herein has filed the second suit against same defendants for specific performance of agreement dated 1.6.2005 and both suits relate to the same suit property and are against same defendants.
(3.) RESPONDENT no. 4 herein moved application for consolidation of both suits keeping in view the aforesaid circumstances. The application was resisted by the plaintiff-petitioner alleging that the parties in the two suits are different and causes of action are also different.;