GOPAL ARUMUGAM Vs. LALITHAMANI DEIVASIGAMANI

JUDGEMENT

(1.) This Contempt Petition is filed by the petitioner praying to take action against the respondent under the provisions of the Contempt of Courts Act for wilfully disobeying the order of the Additional Family Court, Coimbatore passed in I.A.No.1 of 2019 in H.M.O.P.No.932 of 2019, dated 02.07.2019 and punish her for committing and continuing such disobedience of the order of the Court.

(2.) Brief facts as culled out from the affidavit, which are necessary to decide the issue involved in this Contempt Petition, are as follows:

(3.) When the Contempt Petition is taken up for consideration, the learned counsel appearing for the petitioner-husband submitted that the Family Court at Coimbatore had granted ad-interim order of injunction on 02.07.2019, restraining the respondent-wife from proceeding with the matrimonial proceedings at Canada. Though notice was sent to the respondent-wife, she entered appearance with much delay only on 13.09.2019. Having appeared through a counsel during the second week of September 2019, she had not filed counter statement till date, either in the main application or in the anti- suit injunction application. The respondent also did not appear in person, inspite of direction by the Family Court.