NON REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO…5155-5156 OF 2008. (Arising out of SLP© No.19534-19535 of 2005)

Eshwarappa& Anr.   …Appellants

VERSUS

Vishalakshamma & Ors.         …Respondents

O R D E R

1. Leave granted.

2. These  appeals  are  directed  against  the  order  dated  5th of

August,  2005  passed  by  the  High  Court  of  Karnataka  at

Bangalore in M.F.A. Nos.4120 & 4121 of 2003 by which the

order of the trial court granting injunction was set aside and

the application  for  temporary  injunction  filed  by the plaintiff

was rejected.  

3. On 30th of September, 2005, this Court while issuing notice

passed the following order :-

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“Issue notice.  

In the meantime, status quo shall be maintained.”

4. Having heard the learned counsel  for the parties

and  after  going  through  the  materials  on  record  and

considering the fact that the interim order of status quo

was granted which is still continuing, we are of the view

that these appeals shall be disposed of by directing that

the  interim  order  of  status  quo  granted  by  this  Court

shall continue for a period of another one year from the

date  of  supply  of  a  copy  of  this  order  and  in  the

meantime, the trial court shall dispose of the suit without

granting any unnecessary adjournments to either of the

parties. We make it clear that we have not gone into the

merits  of  the  disputes  raised  on  the  application  for

injunction and the Trial  Court,  while  deciding the  suit,

shall not be influenced by any of the observations made

by  the  Courts  below  as  well  as  of  this  Court  while

disposing of the application for injunction and the Trial

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Court  shall  decide  the  same on merits  in  accordance

with law.  

5. With  these  observations  and  directions,  these

appeals are disposed of. There will  be no order as to

costs.      

…………………….J.    [Tarun Chatterjee]

New Delhi;        ………………………J. August 20, 2008.    [Aftab Alam]

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