ABDUL KAREEM Vs. ISWARAPPA

JUDGEMENT

(1.) The contempt application Instituted by Abdul Kareem is based on a consent order passed by this Court on 2-1-80 in WP No. 4227/1979. The. order reads:

(2.) Thus, it becomes clear that there is no order of the Court as such and the agreement of the parties is reco-rded and nothing more. No undertaking as such is taken by the Court. In such cases it is obvious that contempt proceeding cannot lie. Contempt proceeding is mainly to uphold the dignity and decorum of the Court and not to vindicate the rights of the parties. The Supreme Court of India in the case of Babu Ram Gupta v. Sudhir Bhasin (1) has ruled in para 7 of the judgment thus:

(3.) That being so, it becomes obvious that the present application for contempt of Court, is not tenable in law and accordingly it is dismissed in limine.