JAYAPRAKASH Vs. MOST REV DRBPSUGANDHER

JUDGEMENT

(1.) R. SUDHAKAR, J. This contempt petition has been filed before this Court invoking the sections 10 and 12 of the Contempt of Courts Act, 70/71 to punish the respondents for violating the order passed in I. A. No. 20803 of 2005 in o. S. No. 7108 of 2005 on the file of the XVIII Assistant Judge, City Civil court, Chennai.

(2.) IN the above suit the XVIII Assistant Judge of the City Civil court passed the following interim order dated 03. 11. 2005.

(3.) IT is the case of the petitioner that the order of the City Civil court was affixed on the Doors of the meeting hall and a police complaint was also preferred. It was submitted that in spite of the order of the Civil court passed in the above said I. A. No. 20803 of 2005 being communicated the respondents convened the meeting and elected office bearers on 08. 11. 2005 thereby disobeying the interim order of the Civil Court and therefore the above contempt petition has been filed. The matter is numbered and listed before this Court for maintainability in view of the office endorsement with regard to availability of alternative remedy under Order 39 Rule 2-A of CPC.