JATINDER PAL SINGH LAMBA Vs. HARVESH KAUR

JUDGEMENT

(1.) Present appeal has been filed under Order XLIII Rule 1 CPC.

(2.) It originates from order dtd. 22/5/2018 passed by learned Addl. District Judge (Central), Tis Hazari Courts, Delhi whereby the quantum of punishment of the contemnor (respondent No.1 herein) has been adjudicated.

(3.) The suit in question was earlier pending in this Court on its Original Side.