MATTER OF : M BALAKRISHNAN Vs. M BALAKRISHNAN

JUDGEMENT

(1.) THE appellant in Cont. A. No. 5/2000 is the son of the appellant in Cont. A. No. 4/2000. THEse two appellants have been found guilty by a learned single Judge in suo motu contempt application No. 1/2000 and they have been sentenced to undergo simple imprisonment for two weeks.

(2.) THE facts in short are as follows :- One V. G. Loganathan was in occupation of a portion of the building owned by the appellant in Cont. A. No. 4/2000 as a tenant. THE premises was bearing the old Door No. 48 and new Door No. 44 Nethaji Street, Ponniammanmedu, Chennai-110 and he was conducting a rice mill. He was paying a rent of Rs. 7000/- per month. THE said tenant filed O.S., No. 1421/97 before the District Munsif-cum-Judicial Magistrate, Tiruvotriyur alleging that he had already surrendered possession of a portion of the building used for rice mill to the appellant Balakrishnan and is in possession of only a portion of the building and the appellant Balakrishnan had been trying to evict the plaintiff therein from that portion of the house occupied by him.

(3.) WE heard the counsel for the appellants.