SHANMUGAM @ LAKSHMINARAYANAN Vs. HIGH COURT OF MADRAS

JUDGEMENT

(1.) Appeal arising out of Criminal Appeal Diary No. 45480 of 2024 is admitted.

(2.) The three appellants before us namely, Shanmugam @ Lakshminarayanan in Criminal Appeal No. 5245 of 2024 (Contemnor No. 4 before the High Court), M. Muruganandam in Criminal Appeal No. 4219 of 2024 (Contemnor No. 3 before the High Court) and S. Amal Raj in Criminal Appeal arising out of Criminal Appeal Diary No. 45480 of 2024 (Contemnor No. 7 before the High Court) stand convicted by the High Court for committing contempt of Court and have been sentenced to undergo simple imprisonment for a period of six months. The appellants have called in question the legality and validity of the judgment and order of the High Court in the present appeals.

(3.) The District Munsiff Court, Tiruchengode passed a decree dtd. 17/11/2004 in O.S. No. 212 of 2000 in favour of J.K.K. Rangammal Charitable Trust ["Decree Holder"] ordering recovery of possession and arrears of rent from the Contemnor Nos. 1 to 3. The Contemnors preferred appeal suits which were dismissed. The Decree Holder preferred Execution Petition and when the Court Amin went to execute the decree to effect delivery of possession on 17/4/2018 the Contemnor Nos. 1 to 3 produced interim orders passed by the High Court of Madras in C.R.P. Nos. 1467 - 1469 of 2018 staying the decree.