A N VENU Vs. VENKATASWAMY ALIAS VENKATASWAMAPPA

JUDGEMENT

(1.) LEARNED Counsel appearing on both sides submit that without disturbing the order impugned herein, the appeal may be disposed of by directing the appellant and respondent No.1 to maintain status-quo in respect of the revenue entries relating to the plaint schedule property. They submit that the parties will fully co-operate with the trial Court for expeditious disposal of the suit and accordingly, the trial Court may be directed to dispose of the suit expeditiously. Having regard to the facts of the case, I accept the joint submission made by the learned Counsel and accordingly, make the following order: