K SASHIKAANTH Vs. K VIJAYALAAKSHMI

JUDGEMENT

(1.) THIS petition is filed by the petitioner / plaintiff to take appropriate action against the respondents / defendants under Section 11 of the Contempt of Courts Act,1971, for their wilful violation of the order passed in O.A.No.439 of 2010 in C.S.No.398 of 2010 dated 19.08.2010 and to pass such further and necessary orders.

(2.) HEARD Mr.G.K.R.Pandiyan, learned counsel for the petitioner / plaintiff and Mr.T.V.Ramanujam, learned senior counsel appearing for respondents / defendants.

(3.) I have given anxious thoughts to the arguments advanced on either side.