SHANTHAMMA Vs. DEVIDARANI

JUDGEMENT

(1.) This appeal by the defendant in O.S.No.1173/2019 on the file of the XXXI Addl. City Civil & Sessions Judge, Bengaluru, is directed against the impugned order dated 24.06.2019 on I.A.No.1 passed by the trial Court whereby the said application filed by the respondent/plaintiff under Order 39 Rules 1 and 2 CPC for temporary injunction was allowed by the trial Court.

(2.) Heard learned counsel for the appellant and learned counsel for the respondent and also perused the material on record.

(3.) Though several contentions are urged by both sides in support of their respective claims, having regard to the nature of the suit filed by the respondent/plaintiff and the reliefs sought for by her as well as the nature and character of the suit schedule property as described in the schedule to the plaint, without expressing any opinion on the merits / de-merits of the rival contentions, I deem it just and appropriate to dispose of the present appeal directing the trial Court to dispose of the suit in O.S.No.1173/2019 as expeditiously as possible and at any rate on or before 08.10.2021 without being influenced by the observations and findings recorded in the impugned order. The undertaking given by the learned counsel for the respondent/plaintiff as well as the order dated 08.08.2019 shall continue to remain in force till disposal of the suit by the trial Court. All rival contentions urged by both the parties are kept open and no opinion is expressed on the same.