R.EDISON SAMUEL Vs. SAM SUDHAKAR

JUDGEMENT

(1.) C .R.P(PD)(MD)No.1305 of 2012 has been filed to get set aside the order dated 22.06.2012 passed in I.A.No.563 of 2012 in O.S.No.852 of 2012 on the file of the learned First Additional District Munsif, Tiruchirappalli.

(2.) CONTEMPT Petition (MD)No.793 of 2012 has been filed to punish the contemnors/respondents for wilfully violating the order passed by this Court in M.P(MD)No.1 of 2012 in C.R.P.(PD)(MD)No.1305 of 2012, dated 13.07.2012.

(3.) A recapitulation and re'sume' of facts absolutely necessary and germane for the disposal of this Civil Revision Petition would run thus: (i) The respondents/plaintiffs filed the suit in O.S.No.852 of 2012 seeking the following reliefs: