R. JEYARAMAN Vs. SENTHILKUMARI

JUDGEMENT

(1.) VIDE Judgment and Decree, dated 23.09.2012, the first appeal in A.S. (MD) No. 190 of 2011 has been disposed of. The decree, dated 23.09.2012, reads as follows:

(2.) CONTENDING inter alia that despite the directions, the respondent has not implemented the same, the present contempt petition is filed.

(3.) EVEN writ petitions cannot be filed for executing decrees. Useful reference can be made to few decisions.