S. THIAGARAJAN Vs. V. S. SURESH

JUDGEMENT

(1.) This Contempt petition has been filed by the applicants contending that the respondent has committed an act of contempt by disobeying the orders of this Court dated 17.05.2012 in O.A.No.428 of 2012. Considering the fact that the application is one for contempt, I do not wish to delve too much into the facts set out in the Section 9 application and shall narrate the facts relevant for disposing the contempt petition.

(2.) The petitioners and the respondent had entered into an agreement for developing the property. The agreement had contained an arbitration clause in and by which parties had resolved to settle their disputes through arbitration. Since disputes arose between the parties the petitioners had filed O.A.No.428 of 2012 seeking an order of an interim injunction restraining the respondent, their men or agents, servants, representatives or any person claiming through the respondent, from alienating, selling, encumbering, mortgaging or otherwise dealing with the property described as the A - Schedule in the arbitral proceedings.

(3.) The A-Schedule property was described as follows: