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Judgment
Dr. Justice K. Manmadha Rao, J
The defendant before trial court has filed the present Civil Miscellaneous Appeal before this Court. Aggrieved by the order dated 04.06.2018 in I.A.No.269 of 2018 in O.S.No.84 of 2018 on the file of Court of the Additional Senior Civil Judge, Srikakulam, which is filed under Order 39, Rule 1 of C.P.C seeking to grant temporary injunction restraining the respondents from interfering or entering into their peaceful possession and enjoyment over the petition schedule property, pending disposal of the suit.
Initially respondents herein are the plaintiffs before the trial court has filed a suit in O.S.No.842 of 2018 for grant of permanent injunction restraining the defendant his men and agents from ever interfering or entering into the plaintiffs peaceful possession and enjoyment over the suit schedule property. In the said suit, an application in I.A.No.269 of 2018 has been filed seeking ad-interim injunction restraining the respondents from interfering or entering into their peaceful possession and enjoyment over the petition schedule property, pending disposal of the suit. The said application was allowed on merits as prayed for on 04.06.2018. Assailing the same, the defendant therein i.e appellant herein has preferred this C.M.A.
Heard Sri A. Ravi Shankar, learned counsel for the appellant and Mr. M. Kesava Rao, learned counsel for respondents.
During hearing learned counsel for the appellant reiterated the contentions as urged in the grounds of appeal. Whereas, learned counsel for the respondents would contend that this Court has granted status quo on 31.07.2019, since then there is no progress in the suit before the court below and no trial is commenced yet under the impression that the suit is stayed.
In view of the submissions made by learned counsel, it is needless to look into merits of the case after long elapse of 5 years, as the suit is filed for grant of permanent injunction against the appellant herein restraining him and his men from interfering or entering into their peaceful possession and enjoyment over the suit schedule property and it has to be decided on merits by conducting trial. So far, no trial has been conducted till yet. The suit has been instituted in the year 2018 and stalled the proceedings since then under the guise of status quo order. Therefore in the interest of justice, this court is inclined to dispose of the C.M.A without touching the merits of the case and both the counsels also conceded the same.
Accordingly, the C.M.A is disposed of, while directing the court below to dispose of the suit on merits within four (04) months from the date of receipt of a copy of this order. Both the parties are directed to co-operate with the court below for disposal at earliest. Till such time, both the parties are directed to maintain status quo on date. There shall be no order as to costs.
As a sequel, miscellaneous applications pending, if any, shall also stand closed.