VARGHESE Vs. DEVASSIA

JUDGEMENT

(1.) Instant contempt cases are posted before us, based on the reference orders passed by learned Single Judges of this Court dated 09.01.2015 and 30.10.2019 respectively. In the reference order dated 09.01.2015 in Cont. Case (C) No. 1073 of 2014, it is stated thus:

(2.) Cont. Case (C) No.1073 of 2014 is referred by a learned Single Judge, doubting the correctness of a decision of this Court in Jyothilal K.R. v. Mathai M.J.2014 (1) KLT 147 whereas, Cont. Case (C) No.1139 of 2016 is referred by a learned Single Judge, having found that the respondent has committed contempt of the judgment in W.P.(C) No.16813 of 2015 dated 5.6.2015.

(3.) In view of the reference made in Cont. Case (C) No.1073 of 2014, we propose to examine the correctness of doubt expressed by the learned Single Judge in the judgment in Jyothilal (cited supra).