K Veeresham, Shadnagar 1 Other vs K Sreedhar, Mahabubnagar Dist 6 ...
2022 Latest Caselaw 7084 Tel

        THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

AND THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

CIVIL MISCELLANEOUS APPEAL No.308 OF 2017

JUDGMENT: (Per Hon'ble Dr.SAJ)

This Civil Miscellaneous Appeal, under Order XLIII Rule 1 of

CPC, is filed by the appellants/defendant Nos.1 and 2, aggrieved

by the order, dated 05.12.2016 passed in I.A.No.438 of 2015 in

O.S.No.49 of 2015 by the learned Judge, Family Court-cum-VIII

Additional District Judge, Mahabubnagar.

2. Head both sides. Perused the record.

3. The appellants/defendant Nos.1 and 2 are unsuccessful in

obtaining ad interim injunction in their favour. The subject suit

was filed in the year, 2015 and it is ripen for disposal. At this

juncture, it is not appropriate to go into the merits of the appeal

and determine the same. A direction to the Court below to dispose

of the subject suit expeditiously would suffice.

4. Under these circumstances, the learned Judge, Family Court-

cum-VIII Additional District Judge, Mahabubnagar, is directed to

dispose of the subject suit in O.S.No.49 of 2015 expeditiously,

preferably, within a period of six (06) months from the date of

receipt of a copy of this order.

                                  2                      Dr.SA,J & NBK,J
                                                        CMA.308 of 2017

5. With the above direction, the Civil Miscellaneous Appeal is

disposed of.

Miscellaneous Petitions, if any, pending in this appeal, shall

stand closed. There shall be no order as to costs.

______________________ Dr. SHAMEEM AKTHER, J

_______________________ NAGESH BHEEMAPAKA, J Date: 28.12.2022 DSU/SSP