SADHU VENKAYYA Vs. COLLA MEENAKSHAMMA

JUDGEMENT

(1.) THIS revision petition has been preferred by defendants 1 and 2 who have been committed for contempt of Court by the learned First Additional Subordinate Judge of Guntur for having disobeyed the order passed by the learned District Munsif of Guntur not to cut and remove the crops on the land to which the petitioners laid claim as owners, on the appointment of a receiver.

(2.) THE learned District Munsif who heard the application for committing these petitioners for contempt dismissed the application as there were not sufficient grounds to hold that the defendants committed any disobedience of his order, but on appeal by the plaintiffs the learned Subordinate Judge of Guntur while holding that there was no sufficient evidence to establish the individual guilt of defendants 3 to 9 and that there was no satisfactory evidence to prove that they have taken part, still held that the defendants 1 and 2 whowere the owners of the land should, be deemed responsible for the disobedience of the order of injunction. He further found that the defendants 1 and 2 had deliberately disobeyed the order of injunction and that they were liable to be punished by being sent to civil prison and committed them for a period of two months holding that that period would be sufficient. Defendants 1 and 2 have preferred this revision petition,