Chanchal Singh vs Sikander Singh And Ors
2023 Latest Caselaw 19784 P&H

                                                                  Neutral Citation No:=2023:PHHC:144991




Neutral Citation Number                                         2023:PHHC:144991
Page No.                                          -:1:-
Case Number                                                       CR-3978-2022



             IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                                          CR-3978-2022 (O&M)
                                                          Date of Decision:-15.11.2023

CHANCHAL SINGH
                                                                             ... Petitioner(s)
                                          Versus
SIKANDER SINGH AND ORS.
                                                                           ... Respondent(s)


                  -.-


CORAM: HON'BLE MR. JUSTICE KARAMJIT SINGH

                  -.-

Present:-         Mr. Gagandeep Singh Sirphikhi, Advocate
                  for the petitioner.

                  Mr. Ajay Singla, Advocate with
                  Mr. Kamaldeep Singh Rishi, Advocate
                  for respondent No.32.


                  -.-


KARAMJIT SINGH, J. (Oral)

1. The present revision petition has been filed by the petitioner/defendant

No.1 seeking setting aside of order dated 9.5.2022 (Annexure P-7),

passed by the Court of Civil Judge (Junior Division), Batala in civil

suit No.301 of 2017 titled as Sikander Singh vs. Chanchal Singh vide

which the application filed by the petitioner under Section 151 CPC

for consolidation of the said suit with civil suit No.224 of 2016 titled

as Sarabjit Kaur vs. Sikander Singh has been dismissed.

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                                                                  Neutral Citation No:=2023:PHHC:144991




Neutral Citation Number                                         2023:PHHC:144991

Case Number                                                       CR-3978-2022

2. At the very outset, the counsel for the petitioner admitted that civil suit

titled Sikander Singh vs. Chanchal Singh is at the stage of plaintiff's

evidence and that last opportunity has been given to the plaintiffs to

conclude their evidence on 21.11.2023, whereas the civil suit titled

Sarabjit Kaur vs. Sikander Singh is now fixed for final arguments for

21.11.2023 and further conceded that in the given circumstances, there

is no possibility of consolidation of the aforesaid suits at this stage.

The counsel for the petitioner further submits that he will be satisfied

if direction is given to the learned trial Court to decide both the civil

suit simultaneously in order to avoid passing of contradictory

judgments.

3. The aforesaid prayer is not opposed by counsel for respondent No.32.

4. From the perusal of plaints of both the civil suits, it is evident that the

suit land involved in the civil suit titled as Sarabjit Kaur vs. Sikander

Singh is also covered in a civil suit titled Sikander Singh vs. Chanchal

Singh and the main contesting parties are also same in both the civil

suits. So it is advisable to decide both the said civil suits

simultaneously in order to avoid the possibility of pronouncement of

contradictory judgments in the said civil suits.

5. In the light of the above, without commenting on the merits of the

case, the present petition is hereby disposed of with direction to the

learned trial Court to decide both the aforesaid civil suits

simultaneously and in order to do so the trial Court should expedite the

proceedings in civil suit titled as Sikander Singh vs. Chanchal Singh

by giving short adjournments, in order to conclude the recording of

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Neutral Citation No:=2023:PHHC:144991

Neutral Citation Number 2023:PHHC:144991

Case Number CR-3978-2022

evidence in an expeditious manner by avoiding grant of unnecessary

adjournments.

7. The present revision petition is disposed of in the aforesaid terms.

                                                            ( KARAMJIT SINGH)
15.11.2023                                                      JUDGE
Gaurav Sorot


                             Whether reasoned / speaking?      Yes / No

                             Whether reportable?               Yes / No




                                                                 Neutral Citation No:=2023:PHHC:144991

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