M GOVINDAN KUTTY Vs. NITIN J NANAVATI

JUDGEMENT

(1.) THE present application has been preferred for initiating action under the provisions of Content of Courts Act, 1971 for the breach of order passed by this Court dated 20th October, 1999 in Special Civil Application No. 36/1987.

(2.) HAVING heard learned counsel appearing for the respective parties and looking to the facts and circumstances of the present case, it appears that:-

(3.) LEARNED counsel for the applicant insisted for the interest. It is stated by the learned counsel for the respondent upon instruction given by the Trust, who is present in the Court viz. , Nitinbhai Nanavati son of Jagabhai Nanavati that as the whole matter was pending before the Division Bench and as the Letters Patent Appeal has been disposed of recently, they are offering Rs. 25,000/- towards the interest.