D VENKATESH Vs. M G DEENDAYALAN

JUDGEMENT

(1.) Complainant in the present proceedings has sought to initiate proceedings against respondents for willful disobedience of the judgment dated 06.09.2011 in R.F.A. No.86/2009, which had granted time to the tenant to vacate and hand over vacant possession by December 2012 and invoking Article 215 of the Constitution of India has sought for a consequential direction to the Executing Court to issue delivery warrant.

(2.) Relevant facts are as follows:

(3.) Respondents have, on the other hand, contended as under: