L J MALATHI Vs. MAMATHA

JUDGEMENT

(1.) THIS contempt petition has its origin in OS No.27028/2007 ­ a suit filed by the respondent ­ accused against the complainant for ejectment from the shop premises in the occupation of the complainant.

(2.) THE suit came to be decreed as per Judgment and decree dated 1.10.2010 and the complainant had preferred RFA No.1967 of 2010 before this court against the order of eviction.

(3.) IT is thereafter controversy has arisen with the complainant complaining that she was not allowed to occupy the shop premises etc.