PUTTAMMA Vs. T.C. ANNAPOORNA

JUDGEMENT

(1.) This contempt petition is directed against the order dtd. 29/6/2016 which is passed in Regular Second Appeal No.900 of 2016. The order reads as under,

(2.) The entire subject matter is at large in the Regular Second Appeal, the order directing the parties to maintain status quo is only interim during the pendency of the appeal to be subject to the final outcome. In the circumstances, when no rights of the parties are finally crystallized, the court is not inclined to invoke the jurisdiction under the Contempt of Courts Act, 1971.

(3.) Leaving the parties to workout their rights and remedies in the pending proceedings, this contempt petition is not entertained and stands dismissed.