P.K. RAMAKRISHNAN Vs. NARAYANA NADAR

JUDGEMENT

(1.) Heard Mr.T.V.Ramanujam, learned Senior Counsel appearing for the petitioner and Mr.P.Vallinayagam, learned Senior Counsel appearing for the respondent.

(2.) "Abuse of process of the Court" is the attitude of the contemnor in this contempt petition.

(3.) The petitioner has filed the above contempt petition to punish the respondent for violating the undertaking given by him before this court in the Second Appeal No.330 of 2011.