S. HEMALATHA Vs. P. MURALI VITTAL

JUDGEMENT

(1.) This petition has been filed to punish the respondents for not obeying the direction given by this Court in O.A.No.875/2006 in C.S.No.318/2002, in the order dated 15.11.2006. An affidavit has been filed in support of the contempt petition by the petitioner who is the 7th defendant in C.S.No.318/2002, which was transferred to the 15th Assistant City Civil Court and re-numbered as O.S.No.12098/2010.

(2.) In the affidavit, it is stated that the suit was filed by Tmt.Yamuna Mohan for partition of 1/5th share in the suit schedule property. The petitioner's husband is having 1/5th share in the suit property.

(3.) On 15.11.2006, this Court passed an order directing the party to maintain status quo from 15.11.2006 till 28.11.2006 in A.No.875/2006 filed by the above said Tmt.Yamuna Mohan praying for an order of interim injunction restraining the defendants 1 to 3 in the suit from in any manner dealing with, parting with, alienating or encumbering the property described in the schedule.