INACIO ALBANO LOURENCO Vs. JEREMIA SEQUEIRA VAZ

JUDGEMENT

(1.) HEARD the learned Counsel for both the parties.

(2.) THE unsuccessful plaintiff has preferred this appeal against the order passed by the Civil Judge, Senior Division, Panaji refusing to pass temporary injunction in a suit for specific performance.

(3.) AFTER hearing the parties for sometime, it is revealed that the stage of evidence is proceeding in the trial itself and, therefore, no fruitful purpose would be served by adjudicating this appeal on merits. Under the circumstances, it is hereby directed that the hearing of the suit shall be completed by the trial Court within a period of 2 months from the date of this order and the suit shall be disposed of on merits according to law. In the meantime, the parties shall maintain status quo as on today with regard to the suit property. This order is passed without prejudice to the rights and liabilities of either of the parties and all contentions are left open. With these directions, the appeal stands disposed of with no order as to costs.