ANJINAPPA Vs. GOPALAPPA

JUDGEMENT

(1.) This writ petition is filed by defendant No.25 seeking direction to the II Additional Senior Civil Judge and JMFC, Anekal, to dispose of I.A.4 filed under Order 39 Rules 1 and 2 read with Sec. 151 of CPC seeking temporary injunction in O.S.No.977/2014, within one month and also for a direction to dispose of the suit in O.S.977/2014 as expeditiously as possible.

(2.) In light of the prayer made in the present writ petition, issuance of notice to the respondents is not necessary.

(3.) The plaintiff has filed a suit for partition and separate possession. During the pendency of the suit, defendant No.25 filed I.A.4 filed under Order 39 Rules 1 and 2 read with Sec. 151 of CPC seeking temporary injunction.