MADHU GOPINATH NAIK Vs. BHARAT KHANDU RAUT DESSAI

JUDGEMENT

(1.) THIS is an appeal by the plaintiff whose application for temporary injunction has been rejected by the Trial Court. The learned counsel for the appellants stated that the suit is ripe for trial. The appellants are already suffering for want of injunction for the last four years. No useful purpose would be served by examining claims made by parties at an early stage of filing of suit, for securing a temporary injunction. On the other hand, it may embarrass the Trial Judge in recording findings upon evidence to be tendered at trial. The learned counsel for appellant submitted that the Trial Court may be directed to dispose off the matter within 6 months. The learned Trial Judge shall dispose off suit as early as possible in any case within a period of six months, with the understanding that the parties shall proceed with the hearings without seeking any adjournments save for unavoidable reason. In this view of the matter, the appeal is disposed off.