G THIYAGARAJAN Vs. DAVID ARUL

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dated 26.10.2017 passed in Application No.712 of 2017 in C.S.No.583 of 2011.

(2.) After making submissions, learned counsel appearing for the appellant would submit that inasmuch as the trial has already commenced, the appeal may be disposed of with the observation that the findings rendered by the learned single Judge are meant for the disposal of the interlocutory application alone and this will not have any bearing on the main suit.

(3.) Considering the submissions made by the learned counsel appearing for the appellant, the Original Side Appeal stands disposed of with an observation that the findings rendered by the learned single Judge do not have any bearing on the final adjudication of the suit. Taking into consideration the fact that the parties are before the learned Additional Master - II and the suit is of the year 2011, a direction is issued to the learned Additional Master - II to conclude the trial within a period of eight weeks from today. We also make it clear that all the issues are left open to be decided in the suit. No costs. Consequently, connected miscellaneous petition is closed.