B K K PILLAI Vs. D MUTHUKRISHNAN

JUDGEMENT

(1.) Heard all the parties.

(2.) These appeals are directed against the order of the learned single Judge dated 3.3.1999 in Contempt Petition No. 530 of 1997 preferred by the first respondent in all the above appeals, whereunder, the first respondent initiated contempt proceedings against the appellants in these appeals for the alleged wilful disobedience of the orders passed in Crl.O.P. No. 8582 of 1992 dated 17.8.92.

(3.) 1. Concededly, a civil suit, viz., O.S. No. 2125 of 1991 filed by the first respondent herein, is pending before the learned District Munsif, Poonamallee, for an injunction restraining the appellants herein from interfering with the first respondent's peaceful possession and enjoyment of the suit property to an extent of 1.42 acres mentioned thereunder and pending the said suit, ad-interim injunction was also granted in I.A. No. 2842 of 1991 and it was also made absolute on 14.9 .92.