N H RUSTUMJI Vs. SURENDRA BABU

JUDGEMENT

(1.) THIS appeal by defendant no.3 is directed against an interlocutory order dated 21.05.2012 passed by the trial court namely the Court of the 11 th Additional City Civil Judge, Bangalore (CCH-8) on I.A.No.7 in the suit in O.S.No.8799/2005. By the impugned order, the appellant is restrained from changing the nature of the suit schedule property pending disposal of the suit.

(2.) I have heard Sri Ananth Mandagi, learned Senior Counsel appearing for the appellant/defendant no.3 and Smt. Pramila Nesargi, learned Senior Counsel appearing for respondent no.1/plaintiff.

(3.) LEARNED Senior Counsel appearing on both sides further submit that the parties will fully co-operate with the trial court for expeditious disposal of the suit without seeking any unnecessary adjournments and accordingly pray for a direction to the trial court to dispose of the suit expeditiously.