CHANDRAPRAKASH MULCHAND NENVANI Vs. PURSHOTTAMBHAI RUPCHAND BHARVANI

JUDGEMENT

(1.) By way of present Appeal from Order challenges the impugned order dtd. 28/12/2021 passed below Exhibit 6 and 7 in Civil Suit No.1064 of 2021 by the learned Additional Sessions Judge, Court No.28, City Civil and Sessions Court, Ahmedabad.

(2.) Feeling aggrieved and dissatisfied with the said impugned order, the appellant filed this appeal.

(3.) Having heard learned counsel appearing for the respective parties and considering the facts and circumstances of the case and the materials available on record, it appears that the present appeal is pending since one year and the same is yet not admitted and the suit is of the year 2021. It also appears that Exhibit 6 and 7 application were decided on 28/12/2021 granting status quo qua the suit property and the suit is pending since last two years before the Trial Court. Considering the decision of the Apex Court in the case of Patnam Shakuntala and another Vs. Giridhar Mulji Chavda and others reported in (2005) 11 SCC 497, more particularly paragraphs no.4, 5 and 6 and without entering into merits of the case, I am of the considered view that the purpose would be served if the Trial Court decides the suit as expeditiously as possible after giving proper opportunity to the concerned parties.