D.MALLIKARJUNA PURVIMATH Vs. MUNIBYRAIAH

JUDGEMENT

(1.) Heard Sri. S.M.Chandrashekar, learned Senior counsel for the appellants and Sri. P.Chidananda, learned counsel for the respondent Nos.1 to 4.

(2.) This appeal is filed by the defendants in O.S.No.266/2014 on the file of the Senior Civil Judge, Nelamangala (for short, 'civil Court'). The civil Court by its impugned order in O.S.No.266/2014 has allowed the applications (IA Nos.1 and 2) filed under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure restraining the defendants from interfering with the plaintiff's peaceful possession and enjoyment of the suit schedule property and also alienating the suit schedule property.

(3.) After being heard for some time, the learned Senior counsel for the appellants as well as the learned counsel for the respondents submit that the appeal could be disposed off continuing the interim order of status quo granted by this Court on 7/10/2016 calling upon the civil Court to dispose of the suit in O.S.No.266/2014 as expeditiously as possible.