(4)If it comes to the notice of the Court that any co-sharer landlord has before the service upon him of a summons under sub-section (2), instituted a separate suit to recover his share of the tenancy, the separate suit shall be consolidated with that brought under sub-section (1) and such co-sharer landlord shall be deemed to be a co-plaintiff and shall amend his plaint so as to claim the rent due to him up to the date of the institution of suit under sub-section (1):
