B C RAMASAMY Vs. K S NAGARAJ

JUDGEMENT

(1.) THIS contempt petition has been filed praying that this Court may be pleased to punish the respondents for the wilful disobedience of the order passed, by this Court, on 21.4.2008, in M.P.No.1 of 2008, in S.A.No.568 of 2008.

(2.) IT has been stated that the second appeal, in S.A.No.568 of 2008, had been filed against the judgment and decree, dated 24.10.2007, made in A.S.No.30 of 2006, on the file of the Subordinate Court, Hosur. The suit, in O.S.No.178 of 2005, on the file of the District Munsif Court, Hosur, had been filed, in respect of the property in survey Nos.21/3 and 21/9, having an extent of 1.06 acres, situated at Govinda Agraharam, Hosur Taluk, Krishnagiri District.

(3.) IT has also been submitted that the second respondent, who is 85 years old, is a sick and bedridden. As such, it is not possible for the second respondent to commit an act violating the order passed by this Court, on 21.4.2008.