Arun Bhansali, J. - (1.) These writ petitions have been filed by the petitioners aggrieved against the order dated 16.1.2016 passed by the trial court, whereby the applications filed by the respondent Nos.1 to 11-plaintiffs seeking consolidation of the suits filed by them have been accepted and three suits being Suit Nos.165/2007, 166/2007 & 167/2007 have been ordered to be consolidated.
(2.) The respondent Nos.1 to 11-plaintiffs Jai Singh and 10 others filed suits against Ujindan and others seeking declaration, partition, declaration of sale deed being void and permanent injunction. The petitioners herein Narendra Singh and Sampat Singh were impeladed as parties in Suit Nos.166/2007 & 167/2007 as transferees as well along with other defendants. All the defendants and plaintiffs were identical.
(3.) The written statements were filed by the defendants disputing the averments made in the plaints. After the issues were framed, the plaintiffs filed application under Section 151 CPC in two suits inter-alia with the averments that the plaintiffs have filed three different suits for challenging three different sale deeds executed in favour of the defendants; the suits pertains to estate of Late Shri Ujindan and similar issues have been framed in all the three suits; the evidence of the plaintiffs and defendants is similar and therefore, it would be appropriate, if the single evidence is taken in three suits, the same would facilitate hearing and judgment in the suits and avoid conflicting decisions and therefore, the suits be consolidated with Suit No.165/2007.;