DAKSHINAMURTHY Vs. RAMAN

JUDGEMENT

(1.) THE civil revision petition is directed against the order passed in E. P. No. 485 of 1986 in O. S. No. 1521 of 1981 on the file of the District Munsif Court, Villupuram.

(2.) SHORT facts arc: The revision petitioner had filed a suit for declaration of title and for injunction in O. S. No. 1521 of 1981 and got the decree in his favour. The same was confirmed in the appeal before the lower appellate court. While so, the respondents have filed the second appeal in this court and it is still pending (S. ANo. 1891 of 1985 ). According to the revision petitioner, the respondents have not obtained stay of the operation of the order of injunction granted by the courts below. In that background, he has filed E. P. No. 485 of 1986under 0. 21, Rule 32 (1) praying to proceed against the respondents for Contempt of Court. That was resisted by the respondents on the ground that the second appeal is pending. The court below has dismissed the execution petition. Aggrieved by that order, the plaintiff has come forward with this civil revision petition.