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Judgment
N. Ananda
Heard the Learned Counsel for appellant. The learned trial judge has directed both the parties to maintain status quo in respect of suit schedule properties. The learned trial judge has observed that trial is under progress. In the circumstances, the learned trial judge has accepted the application filed by plaintiff and dismissed the application filed by defendant No. 6. At the same time, the learned trial judge directed both parties to maintain status quo in respect of suit schedule properties and defendant No. 6 has been restrained from putting up construction.
The trial is under progress. It would be appropriate to direct both parties not to put up construction or alienate suit schedule properties pending disposal of suit.
The learned trial judge shall decide the case on merits within a period of six months from today, for which both parties shall extend their co-operation. The appeals are accordingly disposed of.