B K BHUVANESH Vs. M VASANTHAPPA

JUDGEMENT

(1.) COMPLAINANTS are appellants in RFA No.696/2009 before this court. The suit filed by the complainants for relief of bare injunction order having come to be dismissed, complainants are in appeal under section 96 of Civil Procedure Code, 1908.

(2.) WHEN the respondents had been put on notice, this court passed the following order.

(3.) WHILE the complainants assert that by indulging in such actions, the accused persons have violated the court order, accused persons in their statement of objections have stated that they have not violated court order; that they have acted in compliance; that there are other civil litigation pending between the parties before the courts and in fact the complainants' father had suffered an order and there is no case for exercising contempt jurisdiction against them.