D GEETHA Vs. D THULSASI AMMAL

JUDGEMENT

(1.) IN a Contempt Petition filed by D. Thulasi Ammal, mother, a learned single Judge of this Court found D. Geetha, daughter, guilty of contempt for having disobeyed the order of the learned single Judge, dated 24. 01. 2003, and sentenced her to pay a fine of Rs. 1,000/-; in default, to undergo simple imprisonment for a period of two weeks. Hence, D. Geetha, daughter, along with her husband Swamidurai, has filed this appeal, challenging the order of the learned single Judge.

(2.) THE brief facts are as follows :

(3.) CHALLENGING the said finding, Mr. AR. L. Sundaresan, learned counsel for the daughter/appellants, would submit that the right of the daughter in challenging the order of dismissal in injunction application dated 19. 11. 2002 in her suit by pursuing her remedy through C. M. A cannot be prevented and, as such, she cannot be held guilty of contempt.