SANKARANARAYANA PANICKER Vs. UNNI OMANA

JUDGEMENT

(1.) This is an application by the plaintiff in a civil suit, for action to be taken under the Contempt of Courts Act, (32 of 1952) against the respondents who are some of the defendants in that suit.

(2.) On 17th August 1960 the 1st respondent published a notice in the Malayalam daily Mathrubhumi a copy of which is produced as Ext. P2. It reads (on translation) thus:

(3.) According to the applicant the above notice is likely to prejudice the fair trial of the suit and therefore amounts to an act of contempt.