PURUSHOTHAMAN Vs. AR SABU

JUDGEMENT

(1.) THE contempt case is filed complaining that the judgment of this Court dated 15th October, 2009 in W.P.(C) No.27931 of 2009 is wilfully disobeyed. THE said judgment refers to a judgment of the civil court in Ext.P3. When called upon to produce that judgment the learned counsel for the petitioner submits that in view of the fact that the judgment has already been referred to in the judgment dated 15th October, 2009 the same need not be examined any further in the contempt case.

(2.) WE are of the opinion that this submission cannot be accepted. Without examining the documents of the case, a person cannot be convicted for contempt of court. WE, therefore, refuse to proceed further with the contempt case. The contempt case is dismissed.