SIDDAVEERAPPA Vs. NAGABASAPPA

JUDGEMENT

(1.) This contempt petition is filed under Ss. 11 and 12 of the Contempt of Courts Act, 1971 complaining disobedience of interim order dtd. 17/9/2007 passed by this Court in RFA No.993/2007.

(2.) This Court on 17/9/2007 granted interim order to the complainant as prayed for. The complainant had prayed for stay of judgment and decree dtd. 10/2/2007 passed in O.S.No.140/2004 on the file of Principal Civil Judge (Sr. Dn.) and JMFC, Hospet.

(3.) The suit filed by the father i.e., husband of respondent No.1 and father of respondent Nos.2 to 4, was allowed and decree of specific performance was granted, against which the defendants were in appeal in RFA No.993/2007, wherein this Court had stayed the judgment and decree dtd. 10/2/2007 passed in O.S.No.140/2004 on the file of Principal Civil Judge (Sr. Dn.) and JMFC, Hospet.