L. MUNISWAMY Vs. THOMAS RAJAN

JUDGEMENT

(1.) The grievance raised in this contempt petition is of non-compliance of the interim order dtd. 1/2/2019 passed by this Court in RFA No.1850/2013.

(2.) The documents placed on record show that the complainant filed RFA No.1850/2013 challenging the judgment and decree dtd. 5/8/2013 passed by the II Additional Senior Civil Judge, Bengaluru Rural District in O.S.No.728/2005. In the said appeal, the complainant filed I.A.No.1/2014 seeking condonation of delay in filing the appeal and I.A.No.1/2013 for grant of stay of the judgment and decree passed in O.S.No.728/2005. The Division Bench of this Court granted stay of operation of the judgment and decree dtd. 5/8/2013 passed in O.S.No.728/2005 until further orders.

(3.) The learned counsel for the complainant submits that in spite of the interim order granted by this Court staying the operation of the judgment and decree passed in O.S.No.728/2005, the accused have unauthorisedly constructed marriage halls, convention centre, function halls, room, parking place etc., thereby, committed breach of the Rules framed by the Bruhat Bengaluru Mahanagara Palike (BBMP).