NARAYANASAMY Vs. SUBURAYAN NAGAMUTHU

JUDGEMENT

(1.) AGGRIEVED by the order of the Prl. District Judge, Pondicherry dated 15-3-96, made in I.A.No. 53 of 96 in A.S.No.11 of 96, dismissing the said petition, filed for injunction pending appeal, this appeal has been filed.

(2.) IN view of the fact that the appeal is pending from 1996, we are of the considered view that ends of justice would be met by directing the learned District judge to dispose of the appeal itself one way or other on merits. Accordingly, without going into the merits of the claim made in this appeal, the Civil Miscellaneous Appeal is dismissed with a direction to the Prl. District Judge, Pondicherry to dispose of A.S.No.11 of 96 on merits within a period of three months from the date of receipt of a copy of this order, after affording opportunity to all the parties concerned. No costs.