T. A. RANGANATHAN Vs. N. THIAGARAJAN EXECUTIVE TRUSTEE

JUDGEMENT

(1.) The appellant in Contempt Appeal No. 6 of 2020 had filed contempt petition against the official respondent to punish him for the wilful disobedience of the judgment of this Court dated 15.01.1915 in A.S.No. 175 of 1990 in Appeal No. 283 of 1963 dated 24.03.1969. The learned Single Judge of this Court by order dated 24.02.2020 had disposed of the contempt petition with certain observations and directions. Being aggrieved by the said order, the appellant has filed the present Contempt Appeal No. 6 of 2020. The another Contempt Appeal No.8 of 2020 is filed by the Third Party.

(2.) The factual matrix of the entire dispute is as follows:

(3.) The learned counsel appearing for the appellant submitted that the learned Judge without rendering a finding as to whether the principles laid down in the said judgment have been violated as contended by the petitioner in the Contempt Petition, travelled beyond the scope of the contempt petition in question and laid down certain directions to be followed in future i.e w.e.f 01.03.2020.