S. NAGARAJA, S/O LATE C. SUBRAMANIYAM Vs. SMT. ROOPALATHA S., D/O SASTHYANARAYANA T.C.

JUDGEMENT

(1.) THE Defendant in O.S. No. 3136/2010 on the file of XLIV Additional City Civil and Sessions Judge, Bangalore, has come up in this appeal challenging the order dated 03.08.2010 passed on I.A. II allowing the application filed by Plaintiff seeking the relief of temporary injunction restraining the Defendant from alienating the suit schedule property.

(2.) THIS appeal is posted for admission on the memo moved by the Appellant.

(3.) HOWEVER , under the peculiar facts and circumstances of the case, this Court find that the present appeal be disposed of with a direction to the Court below to dispose of the original suit itself within one year from the date of communication of this order. Accordingly the appeal is dismissed.