Thottathil B. Radhakrishnan, CJ
1. This is an appeal against an order passed on an application for temporary injunction pending a civil suit. Some of the Defendants are the Appellants.
2. The order under challenge is one by which the Court below directed maintenance of status quo in relation to disbursement of compensation amount.
That order continues to hold the field from the date of its issuance. No interlocutory order was granted in this appeal in favour of the Appellants. This
appeal has been pending here for the last more than nearly six years. In the fitness of things, it is only proper to sustain the present state of affairs till
the final disposal of the suit, if the suit has not already been disposed of. If the suit is still pending, the Trial Court will expedite final adjudication and
decide it on merits within a period of six months. This time frame is fixed taking into consideration that it appears that some of the parties are no more
and their legal representatives have already been brought on record before the Court below. Until the disposal of the suit, the Court below will
continue with the interim order, which it had already issued and which is subject matter of this appeal. It is further clarified that the Court below will
decide the suit untrammelled by anything stated in the order impugned in this appeal as well as this order.
