BHUVANESWARI CALAMBAKKAM Vs. B NAGENDRAN

JUDGEMENT

(1.) The appellant is aggrieved by the rejection of the contempt petition alleging contempt of the order dated 26.03.2013 passed by the learned Single Judge in C.R.P. (PD) No.42 of 2013. The operative portion of the order dated 26.03.2013 has been reproduced in the impugned order dated 05.01.2015 dismissing the contempt petition. This shows that the only subject dealt with in the order of which contempt is alleged relates to the issue of maintenance. The appellant sought to raise the issue of custody of the children. In fact, one of the children is already a major while the other is around 16 years and we are informed by the learned counsel for the respondent that the endeavour of the appellant through a Habeas Corpus Petition being H.C.P.No.1012 of 2015 post notice has resulted in the dismissal order dated 17.06.2015. Thus, the learned Single Judge, in the impugned order, has opined that only the issue of payment of interim maintenance and litigation expenses are subject matter of the order of which contempt is alleged. In that behalf, the learned Single Judge has opined that if it is so, the appellant can work out her remedies but not through the contempt petition.

(2.) The grievance, thus, made before us is only qua the dismissal of the contempt petition and not qua any other subject matter. It is the contention of the appellant that there are other proceedings including contempt proceedings pending before another Bench.

(3.) On having heard the appellant, we are of the view that the aforesaid fact really has no impact on the present proceedings inasmuch as the appeal itself is not maintainable being directed against the rejection of the contempt petition. We are of the view that the matter is squarely covered against the appellant in view of the judgment of the Hon'ble Supreme Court in Midnapore Peoples Co-op. Bank Ltd. vs. Chunilal Nanda and Others, 2006 5 SCC 399 and the same issue has been examined by a Division Bench of this Court in Cont.A.Nos.SR 69504 and 4178 of 2015 (between R.Murugesan vs. P.Chelladurai) decided on 01.09.2015.