GOWRAMMA Vs. PUTTAMMA

JUDGEMENT

(1.) This petition by the plaintiffs in O.S. No.987/2022 is directed against the impugned order dtd. 16/12/2022 passed by the trial Court, whereby the request for grant of ex-parte temporary injunction by the petitioners/plaintiffs against the respondents/defendants not to alienate, encumber, or create any third party rights over the suit schedule properties was declined by the trial Court which directed issuance of emergent notice in suit summons to the respondents/defendants.

(2.) In the present petition, on 30/1/2023, this Court passed the following order:

(3.) The said interim order passed by this Court restraining the respondents/defendants from alienating the suit schedule properties continues to remain in force and operate between the parties even till today. Under these circumstances, though several contentions have been urged by both sides in support of their respective claims, I deem it just and appropriate to dispose off the writ petition by modifying the impugned order and by directing the parties not to alienate, encumber, or create any third party rights over the suit schedule properties pending disposal off the suit and by further directing the trial Court to dispose off the suit on merits as expeditiously as possible in accordance with law.